Section 55 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
55. Power of Commissioner to frame schemes.
(1)Where the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] either suo motu or upon a report submitted by the Deputy Commissioner or the Assistant Commissioner having jurisdiction, has reason to believe that the affairs of the math and its properties are being mismanaged, funds are being misappropriated, or that there is gross neglect of duty on the part of the mathadhipathi, [it] [Substituted by Act No. 33 of 2007.] may after making such enquiry as may be prescribed, order to frame a scheme of administration, of a math and the specific endowment.(2)A scheme of administration framed under subsection (1) may contain provision for,-(a)appointing or directing the appointment of an Executive Officer;(b)constituting a committee consisting of not more than five persons for the purpose of assisting in the whole or any part of the administration of all the endowments of such math or of specific endowment:Provided that the members of such Committee shall be chosen from among such persons having interest in such math or endowment;(c)determining the powers and duties of such committee: and(d)any other relevant matter incidental to the framing of such scheme.(3)Until a scheme is framed under sub-section (1) the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] may appoint a fit person to manage the properties of math and its endowment.(4)The [Dharmika Parishad] [Substituted by Act No. 33 of 2007.], after consulting the mathadhipathi and other persons having interest, and after making such enquiry as may be prescribed may by order modify or cancel the scheme settled under sub-section (1).(5)Every order passed by the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] under sub-section (1) and sub-section (4) shall be published in the manner prescribed.(6)Any person aggrieved by the order of the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] passed either under sub-section (1) or under sub-section (4), may, within sixty days from the date of publication of the order, prefer an appeal to the [High Court] [Substituted by Act No. 33 of 2007.].Chapter-VI Dharmadayam
