Section 20 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
20. [ Chairman of the Board of Trustees. [Section 20 substituted by Act No.27 of 2002.]
(1)(a)In the case of 'Charitable and Religious institution or endowment for which a Board of Trustees is constituted under section 15, the members of the Board of Trustees shall, within such period not exceeding sixty days and in such manner as may be prescribed, elect from amongst themselves, a Chairman; and if no Chairman is so elected within the prescribed period the Government in the case of a Board of Trustees constituted under clause (a) of sub-section (1) of section 15 and the Commissioner in the case of any other Board of Trustees shall nominate one of the members as Chairman;(b)Where the founder or a member of the family of the founder is appointed as Trustee, he shall be the Chairman of the Board of Trustees.(2)A Chairman elected or nominated under clause (a) of sub-section (1) or who becomes a Chairman under clause (b) shall hold office so long as he continues to be the member of the Board of Trustees.] [Sub-section 5 substituted by Act No.26 of 1990.]
