Section 28(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)The authority competent to appoint a trustee may suspend, remove or dismiss a trustee if he-(a)fails to discharge the duties and perform the functions of a trustee in accordance with the provisions of this Act or the rules made thereunder.(b)disobeys any lawful orders issued under the provisions of this Act or the rules made thereunder, by the Government or the Commissioner [or the Additional Commissioner, or the Regional Joint Commissioner] [Inserted by Act No. 33 of 2007, dated 11.12.2007.] or the Deputy Commissioner or the Assistant Commissioner;(c)refuses, fails or delays to handover the property and records in his possession relating to the institution or endowment to his successor or any other person authorised in this behalf.(d)commits any malfeasance or misfeasance or is guilty of breach of trust or misapproprition in respect of the properties of the institution or endowment.(e)becomes subject to any of the disqualifications specified in Section 19; or(f)in the case of a religious institution or endowment, ceases to profess Hindu religion.
