Section 18 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
18. Qualifications for Trusteeship.
- A person shall be qualified for being appointed as or for being a trustee of charitable or religious institution or endowment, -(a)if he has faith in God;(b)if, he possesses good conduct, and reputation and commands respect in the locality in which the institution is situated;(c)if he has contributed for construction, renovation or development of any institution or performance of any Utsavam or Ubhayam or any charitable cause;(d)if he has sufficient time and interest to attend to the affairs of the institution; and(e)if he possesses any other merit.
