Section 74(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Where the Commissioner is satisfied after making such enquiry as may be prescribed, that,-(a)the original object for which a charitable or religious institution or endowment was founded has, from the beginning, been or has subsequently become, impossible of realization;(b)the income or any surplus balance of such institution or endowment has not been utilized or is not likely to be utilized;(c)in any of the cases mentioned in section 158 or in regard to the appropriation of the Dharmadayam sums held in trust under section 56, the directions of the Commissioner are necessary;the Commissioner shall make an order giving directions as to how the property or money belonging to the institution, endowment or Dharmadayam concerned shall be appropriated. In giving the direction, the Commissioner shall, so far as may be practicable, desirable, necessary or proper in public interest, give effect to the original intention of the founder of the institution or endowment or the object for which the institution or endowment was founded.
