Section 28(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(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 there under:(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.] 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 authorized in this behalf;(d)commits any malfeasance or misfeasance or is guilty of breach of trust or misappropriation 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.
