Section 25 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
25. Fixation of dittam.
(1)The trustee of a religious institution or endowment, other than a math or specific endowment attached thereto, shall within a period of ninety days from the date of commencement of this Act or the date of founding of the religious institution or endowment, other than a math or specific endowment attached thereto, and after consultation with the Sthana-charya or where there is no such Sthanacharya, the archaka or archakas concerned, submit proposals, for fixing the dittam in the institution or endowment and the amounts to be spent therefor to the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, having jurisdiction over such institution or endowment:Provided that the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, may extend the time for the submission of such proposals:Provided further that this sub-section shall not apply to any institution or endowment in respect of which proposals were submitted to the Commissioner under the [Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966,(Act 17 of 1966.)] [Repealed by Act No. 30 of 1987.] before the commencement of this Act.(2)The trustee shall, while submitting his proposals under sub-section (1), have due regard to the established usage, if any, the performance of the ceremonies and services and the observance of festivals, worships and the like, appropriate to the religious denomination to which the religious institution or endowment belongs and to the financial position thereof.(3)The trustee shall, at the time of submission of proposals under sub-section (1) publish the proposals at the premises of the institution or endowment in such manner as may be prescribed, together with a notice stating that within a period of thirty days from the date of such publication any person having interest may submit his objections or suggestions to the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be.(4)After expiry of the period specified in sub-section (3), the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, shall, after considering any objections and suggestions received, pass such order as he may think fit on such proposals having regard to the matters specified in sub-section (2). A copy of the order shall be communicated to the trustee and shall be published in the prescribed manner.(5)The trustee shall scrutinise the particulars of dittam every three years and submit to the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be having jurisdiction, proposals for altering the dittam together with the reasons therefor.(6)Save as aforesaid, the dittam for the time being, in force in an institution or endowment shall not be altered by the trustee.(7)The procedure for alteration of the dittam shall be the same as laid down in sub-sections (2), (3) and (4).
