Section 145 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
145. Adoption or amalgamation of institutions and Endowments.
(1)Where the Commissioner has reason to believe that any religion institution is not capable of maintaining out of its funds, he may,in the interest of proper management of administration, subject tosuch restrictions and conditions as he may deem fit, direct the amalgamation or as the case may be, the adoption of such religious institution by any other religious institution having similar objects and capableof managing such institution and there upon the trustee of the institution to which it is amalgamated or by which it is adopted shall maintainand administer such institution.[Provided that the conditions to be satisfied for any such adoption or amalgamation shall be as may be prescribed.] [Added by Act No. 33 of 2007, dated 11.12.2007.](2)On such amalgamation or adoption the institutions shall be deemed to compromise a single institution and administered as if they were a single institution published under Section 6.(3)Where the institution so amalgamated or as the case maybe adopted under sub-section (1), subsequently found to be capableof being managed by itself, the Commissioner may in the interest ofproper management of administration, revoke the orders issued undersub-section (1), and there upon the institution shall manage its affairs independently out of its funds.(4)An appeal shall lie to the Government against the orders passed by the Commissioner under sub-section (1) or sub-section (3).
