Section 145(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)Where the institution so amalgamated or as the case may be adopted under sub-section (1) subsequently found to be capable of being managed, by itself, the Commissioner may in the interest of proper management of administration, revoke the orders issued under sub-section (1) and thereupon the institution shall manage its affairs independently out of its funds.
