Section 17(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)[ Every trustee appointed under section 15 shall hold office for a term of one year from the date of taking oath of office and secrecy:Provided that, on the date of commencement of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act (Telangana Adaptation) Order, 2014, a trustee whoever completed a term of office of one year, from the date of taking oath of office and secrecy, shall cease to hold office forthwith; and the others shall continue to hold office as such till their completion of the term of one year.] [Substituted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.][Explanation -I substituted by Act No.33 of 2007.]
