Section 135 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
135. Dissolution of the Board of Trustees.
- Where at anytime it appears to the Government that any Board of Trustees has failed to perform its functions or has exceeded or abused any of the powersconferred upon it by or under this Act resulting in material lossor loss of prestige to the institution or endowment, the Governmentmay communicate the particulars thereof to the Board of Trustees and if the Board of Trustees fails to remedy such defect, excess, or abuse or to give a satisfactory explanation therefor within such time as the Government may fix in this behalf, the Government may dissolvethe Board of Trustees.
