Section 55(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(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.
