Section 15(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Included in the list published under clause (a) of section 6, where the income for the institution exceeds Rupees one crore per annum, the Government shall constitute a Board of Trustees consisting of [fourteen] persons appointed by them; where the income of the institution is between Rs. 25 lakhs to Rupees one crore per annum, the Dharmika Parishad shall constitute a Board of Trustees consisting of [fourteen] [Substituted by Act No. 15 of 2016.] persons.
