Section 26 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
26. Power of trustee of charitable or religious institution over trustee of specific endowment.
- The trustee of a specific endowment made for the performance of any service or charity connected with a charitable or religious institution shall perform such service or charity subject to the general superintendence of the trustee of the institution and shall comply with all lawful orders issued by him.
