54A. [ Power of State Government to issue directions. [Section 54-A inserted by Act No.24 of 1981.]
(1)The trust and its Chairman shall, in the discharge of its or his functions and duties under this Chapter be bounded by such directions as the State Government may give in writing to it or him, from time to time.(2)Notwithstanding anything in section 48, where the State Government are of the opinion that the Chairman has omitted or refused to carry out, or disobeyed, the directions given under this section, they may, by notification in the [Telangana] Gazette and with effect from a date to date to be specified therein, remove him:Provided that the State Government, shall, before removing the Chairman, give him an opportunity of making his representation against such removal.][Chapter X [Inserted by Madras Act II of 1930.] Transfer of Proceedings
