Section 51(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)The [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] shall frame a charge on any of the grounds specified in sub-section (1) against the mathadhipathi or trustee concerned and give him an opportunity of meeting such charge, of testing the evidence adduced and of adducing evidence in his favour. After considering the evidence adduced and other material before him, the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] may, by order exonerate the mathadhipathi or trustee, or remove him. Every such order shall state the charge framed against the mathadhipathi or the trustee, his explanation and the finding on such charge together with the reasons therefor:Provided that in the case of a math or specific endowment attached thereto whose annual income exceeds rupees one lakh, the order of removal passed by the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] against the mathadhipathi or trustee shall not take effect unless it is confirmed by the Government.
