Section 145(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Where the Commissioner has reason to believe that any religious institution is not capable of maintaining out of its funds, he may, in the interest of proper management or administration, subject to such restrictions and conditions as he may deem fit, direct the amalgamation or as the case may be, the adoption of such religious institution by any other religious institution having similar objects and capable of managing such institution and thereupon the trustee of the institution to which it is amalgamated or by which it is adopted shall maintain and administer such institution:[Provided that the conditions to be satisfied for any such adoption or amalgamation shall be as may be prescribed.] [Proviso to section 145 added by Act No. 33 of 2007.]
