Section 135 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
135. Dissolution of the Board of Trustees.
- Where at any time it appears to the Government that any Board of Trustees has failed to perform its functions or has exceeded or abused any of the powers conferred upon it by or under this Act resulting in material loss or loss of prestige to the institution or endowment, the Government may 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 thisbehalf, the Government may dissolve the Board of Trustees.
