Section 152 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
152. [ Constitution of Telangana Dharmika Parishad. [Section 152 substituted by Act No.33 of 2007.]
(1)The Government shall, by notification in the [Telangana] Gazette constitute the [Telangana] [Substituted by in G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.] Dharmika Parishad for the State consisting of the following members, namely,-(i)[ Chairman, who shall be a devout Hindu and has experience and commitment to improve the Hindu temple system to be nominated by the Government;] [Substituted by in G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.](ii)The Principal Secretary/ Secretary to Government, Revenue Department in charge of religious and Charitable Institutions and Endowments;(iii)The Commissioner of Endowments who shall be member secretary;(iv)[ [***]] [Omitted by in G.O.Ms.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.](v)one representative each from the Chairman of Boards of Trustees from section 6 (a) (i) and (ii), section 6 (b) (i) and (ii), section 6 (c) (i) and (ii) and two Mathadhipathis published under section 6 (d) of the Act;(vi)Retired Senior Officer of the Government who is a devout Hindu and has experience of and commitment to improve the Hindu Temple System, to be nominated by the Government;(vii)A retired senior officer of the Endowments Department;(viii)Retired Judge of the High Court who is a devout Hindu and has commitment to improve the Hindu Temple System;(ix)A legal luminary/Advocate aged more than 62 years who is a devout Hindu and has experience and has commitment to improve the Hindu temple system.(x)two prominent philanthropists who have a track record of establishment, maintenance and supporting various endowments, Charitable and Hindu religious institutions to be nominated by the Government;(xi)two Agama pandits to be nominated by the Government;(xii)one chartered accountant and who is a Devout Hindu and has a commitment to improve the Hindu temple system, to be nominated by the Government.(xiii)[ two archakas, one from South Telangana and another from North Telangana, from the temples specified in section 6 (a) (ii) of the Act.] [ Added by G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.](2)The Parishad may for the purpose of consultation, invite any person having experience and specialized knowledge in any subject under its consideration to attend its meetings and every such person shall be entitled to such allowances as may be prescribed.(3)The Powers, functions and term of office etc., of the members of [Telangana] [Substituted by in G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.] Dharmika Parishad shall be such, as may be prescribed.(4)The Government may by order delegate its powers and functions to the [Telangana] [Substituted by in G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.] Dharmika Parishad.]
