Section 54 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
54. Nomination of mathadhipathi.
(1)Subject to the provisions of section 53, a mathadhipathi may nominate his successor. The fact of such nomination shall be intimated to the [Dharmika Parishad] [Substituted by Act No.33 of 2007.], within ninety days of such nomination and the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] may recognize such nomination. A nomination shall not be complete unless it is recognized by the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.]. The conditions for recognition shall be such as may be prescribed.(2)Where a Mathadhipathi fails to nominate his successor under sub-section (1) or where there is no mathadhipathi, the Commissioner or any officer authorized by [it] shall after due publication convene a meeting with the mathadhipathis of other maths of the same sampradayam and the disciples of the math and recognize the person nominated in such meetings as a mathadhipathi subject to the provisions of this Act. The procedure for convening the meeting and method of publication shall be such as may be prescribed.
