Section 155(2)(f) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of Telangana - Subsection

Section 155(2)(f) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(f)every trustee whose term of office had expired prior to the date of commencement of this Act, but who continues in office beyond such date with the concurrence of the competent authority, shall continue as such until a new trustee is appointed under this Act unless in the meanwhile he is removed, dismissed or has resigned or otherwise ceases to be a trustee.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Telangana - Subsection

Section 155(2)(f) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987