Section 50 in Andhra Pradesh Panchayat Raj Act, 1994
50. Power of Commissioner of Land Revenue to transfer, resume control of endowments and inams.
(1)(a)Subject to the control of the Government, the Commissioner of Land Revenue may, by notification, make over to a Gram Panchayat, with its consent, the management and superintendence of any charitable endowment in respect of which powers and duties attached to the said Commissioner under the provisions of the Andhra Pradesh Escheats and Bona Vacantia Act, 1974 (Act 35 of 1974) and thereupon all powers and duties attaching to the Commissioner in respect thereof shall attach to the Gram Panchayat as if it had been specifically named in the said Regulation or law, and the Gram Panchayat shall manage and superintend such endowment.(b)The Commissioner of Land Revenue may of his own motion, and shall on a direction from the Government, by notification in the Andhra Pradesh Gazette, resume the management and superintendence of any endowment made over to a Gram Panchayat under clause (a) and upon such resumption, all the powers and duties attaching to the Gram Panchayat in respect of the endowment shall cease and determine.(2)The Government may assign to a Gram Panchayat with its consent a charitable inam resumed by the Government or any authority, provided that the net income from such inam can be applied exclusively to any purpose to which the funds of such Gram Panchayat may be applied; and may revoke any assignment so made.(3)No order of resumption under clause (b) of sub-Section (1) or of revocation under sub-Section (2), shall be passed unless the Gram Panchayat has had an opportunity of making its representation.
