Section 4(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)[ The qualifications for appointment to the office of Additional Commissioner, Regional Joint Commissioner, Deputy Commissioner and Assistant Commissioner shall be such as may be prescribed.] [Sub-section (2) substituted for sub-sections (2), (3) & (4) by Act No. 26 of 1990.]
