Section 28 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
28. Suspension, removal or dismissal of trustee.
(1)The authority competent to appoint a trustee may suspend, remove or dismiss a trustee if he-(a)fails to discharge the duties and perform the functions of a trustee in accordance with the provisions of this Act or the rules made thereunder.(b)disobeys any lawful orders issued under the provisions of this Act or the rules made thereunder, by the Government or the Commissioner [or the Additional Commissioner, or the Regional Joint Commissioner] [Inserted by Act No. 33 of 2007, dated 11.12.2007.] or the Deputy Commissioner or the Assistant Commissioner;(c)refuses, fails or delays to handover the property and records in his possession relating to the institution or endowment to his successor or any other person authorised in this behalf.(d)commits any malfeasance or misfeasance or is guilty of breach of trust or misapproprition in respect of the properties of the institution or endowment.(e)becomes subject to any of the disqualifications specified in Section 19; or(f)in the case of a religious institution or endowment, ceases to profess Hindu religion.(2)Where it is proposed to take action under sub section (1), the authority competent to appoint the trustee shall frame a charge against the trustee concerned and give him an opportunity of meeting such charge, of testing the evidence adduced against him and of adducing evidence in his favour; and the order of suspension, removal or dismissal shall state every charge framed against trustee, his explanation and the finding on such charge, together with the reasons therefor.(3)Pending disposal of any charge framed against a trustee, the authority competent to appoint the trustee may suspend the trustee and appoint a fit person to discharge the duties and perform the functions of the trustee.
