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      • 1. Short title.
      • 2.
      • 3. Form and Service of Notice to Encroacher.
      • 4. Enquiries.
      • 5.
      • 6.
      • 1. Short title.
      • 2. Application.
      • 3. Definition.
      • 4. Hereditary Archaka Scheme.
      • 5. Hereditary Archaka Families.
      • 6. Rule of Succession.
      • 7. Right to Archakatvam.
      • 8. Honours.
      • 9. Category of Hereditary Archakas.
      • 10. Emoluments.
      • 11. Benefits.
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      • 1. Short title, extent, application and commencement.
      • 2. Definitions.
      • 3. Appointments etc., of Commissioner, Additional Commissioner, Regional Joint Commissioner, Deputy Commissioner and Assistant Commissioner.
      • 4. Qualifications for appointment of Commissioner etc.
      • 5. State to be divided into regions, divisions and subdivisions for the purposes of this Act.
      • 6. Preparation and publication of list of charitable and religious institutions and endowments on the basis of income.
      • 7. Commissioner to be corporate sole.
      • 8. Powers and functions of Commissioner and Additional Commissioner.
      • 9. Powers and functions of Regional Joint Commissioner.
      • 10. Powers and functions of Deputy Commissioner.
      • 11. Powers and functions of Assistant Commissioner.
      • 12. Powers of Commissioner etc., to enter and inspect institutions and endowments .
      • 13. Commissioner etc., to observe appropriate form, usages and practices.
      • 14. Vesting of all properties in the institution or endowment.
      • 15. Appointment of Board of Trustees.
      • 16. Abolition of heriditary trustees.
      • 17. Procedure for making appointments of trustees and their term.
      • 18. Qualifications of Trusteeship.
      • 19. Disqualifications for trusteeship.
      • 20. Chairman of the Board of Trustees.
      • 21.
      • 22. Vacancy in the office of trustee and filling of such vacancy.
      • 23. Powers of the trustee.
      • 24. Duties of the trustees.
      • 25. Fixation of dittam.
      • 26. Power of trustee of charitable or religious institution over trustee of specific endowment.
      • 27. Acts of trustees or Board of Trustees not to be invalidated by informality, vacancy etc.
      • 28. Suspension, removal or dismissal of trustee.
      • 29. Appointment and duties of Executive Officer.
      • 30. Appointment of Engineering staff.
      • 31. Appointment of Engineers, Architects and Silpis for each subdivision.
      • 32. Appointment of Subordinate Officers.
      • 33. Constitution of Endowment services for different officers or classes of officers.
      • 34. Abolition of hereditary rights in Mirasidars, Archakas and other office holders and servants.
      • 35. Appointment of office holders and servants, etc.
      • 36. Qualifications for Archaka.
      • 37. Punishment of office holders and servants.
      • 38. Power of Commissioner, Deputy Commissioner or Assistant Commissioner to punish officeholders etc., in certain cases.
      • 39. Transfer of office holders and servants.
      • 40. Office holders and servants not to be in possession of jewels etc., except under conditions.
      • 41. Power of Executive Officer not to implement resolution of the trustee or the Board of Trustees in certain cases.
      • 42. Overriding effect of the provisions of this chapter over the existing corresponding provisions.
      • 43. Registration of Charitable and Religious Institutions and Endowments.
      • 44. Power of Commissioner to have the institution or endowment registered.
      • 45. Application in regard to entry or omission to make an entry in register.
      • 46. Extract from the register maintained under Section 43 to be furnished.
      • 47. Definition.
      • 48. Certain sections of Chapter III not to apply to maths or specific endowments attached thereto.
      • 49. Fixation of dittam.
      • 50. Padakanukas and other gifts.
      • 51. Removal of Mathadhipathi.
      • 52. Filling of temporary vacancies in the office of the mathadhipathi.
      • 53. Filling of permanent vacancies in the office of mathadhipathi.
      • 54. Nomination of mathadhipathi.
      • 55. Power of Commissioner to frame schemes.
      • 56. Dharmadayam.
      • 57. Budget of charitable or religious institution or endowment.
      • 58. Accounts and audit.
      • 59. Authority to whom audit report is to be submitted.
      • 60. Contents of audit report.
      • 61. Rectification of defects in audit, etc.
      • 62. Rectification of defects detected by Commissioner.
      • 63. Agency to audit accounts.
      • 64. Duty of trustee to give all assistance and facilities to auditors.
      • 65. Liability of institution or endowment or Dharmadayam to pay annul contribution and audit fees.
      • 65A. Archakas, other office holders and servants' salary and other emoluments fund.
      • 66. Assessment of contribution on the trustee.
      • 67. Liability of institution or endowment to pay costs etc.
      • 68. Payment of contribution costs, charges and expenses.
      • 69. Establishment of Endowments Administration Fund.
      • 70. Common Good Fund.
      • 71. Vesting of Common Good Fund.
      • 72. Utilisation of Surplus Funds.
      • 73. Determination and application of properties and funds of defunct institution or endowment.
      • 74. Appropriation of endowments.
      • 75. Lease, sale of inams to be void in certain cases.
      • 76. Prohibition of transfer of lands granted for rendering service to a religious or charitable institution or endowment.
      • 77. Resumption of Inam Lands.
      • 78. Appeal.
      • 79. Prohibition of purchase of immovable property in certain cases.
      • 80. Alienation of immovable property.
      • 81. Invalidation of unauthorised sale.
      • 82.
      • 83. Encroachments by persons on land or building belonging to charitable or religious institution or endowment and the eviction of encroachers.
      • 84. Mode of eviction on failure of removal of the encroachments as directed by the Endowments Tribunal.
      • 85.
      • 86. Penalty for offences in connection with encroachment.
      • 87. Power of Endowments Tribunal to decide certain disputes and matters.
      • 88. Right of appeal against the decision of the Endowments Tribunal under Section 87.
      • 89. Compromise how to be made.
      • 90. Appeal in certain cases.
      • 91. Revision.
      • 92. Power of the Commissioner to call for records and pass orders.
      • 93. Power of Government to call for records and pass orders.
      • 94. Review.
      • 95. Application of the Act to Tirumala Tirupathi Devasthanams.
      • 96. Constitution of Board of Trustees.
      • 97. Powers and functions of the Board.
      • 97A. Constitution of Committee.
      • 97B. Powers and functions of Committee.
      • 98. Qualifications and disqualifications for Chairman and members of Board or Committee.
      • 99. Term of office of Chairman and Members of the Board or Committee.
      • 100. Chairman and members not to receive or be paid salary or other remuneration.
      • 101. Resignation.
      • 102. Cessation of office members.
      • 103. Suspension or removal of Chairman or member.
      • 104. Casual vacancy in the office of the Chairman or member.
      • 105. Dissolution and reconstitution of Board or Committee.
      • 106. Appointment of Executive Officer, Joint Executive Officer, Special Grade Deputy Executive Officer and Financial Advisor and Chief Accounts Officer etc.
      • 107. Qualifications for appointment of Executive Officer, Joint Executive Officer, Special Grade Executive Officer, Financial Advisor and Chief Accounts Officer etc.
      • 108. Term of appointment of Executive Officer and Joint Executive Officer.
      • 109. Powers and functions of Officers appointed under Section 106.
      • 110. Extraordinary powers of the Executive Officer.
      • 111. Funds of the Tirumala Tirupathi Devasthanams.
      • 112. Establishment of Hindu Dharma Prachara Parishad.
      • 113. Establishment of Sri Venkateswara Sishtacharya Vidya Samstha.
      • 114. Civic Administration of Tirumala Hills Area.
      • 115. Powers of Government to take over or transfer, control and management of educational institutions belonging to Tirumala Tirupathi Devasthanams to the Government or any authority.
      • 116. Budget.
      • 117. Accounts and Audit.
      • 118. Encroachments.
      • 119. Enquiries.
      • 120. Appeals.
      • 121. Revision.
      • 122. Review.
      • 123. Right of preemption.
      • 124. Oath of Office.
      • 125. Administration Report.
      • 126. Meeting of the Board or Committee.
      • 127. Acts of the Board or Committee not to be invalidated by informality, vacancy etc.
      • 128. Committee to be in possession of institutions and properties.
      • 129. Suits and legal proceedings by or against Tirumala Tirupathi Devasthanams.
      • 130. Cost of Proceedings etc.
      • 131. Annual Inspection.
      • 132. Power of the Commissioner to transfer proceedings etc.
      • 133. Duty of trustees, etc., to handover charge to successor and procedure for recovery of possession of institution, etc., in case of default.
      • 134. Trustee not to lend or borrow money without sanction.
      • 135. Dissolution of the Board of Trustees.
      • 136. Costs of proceedings etc.
      • 137. Appointment of specified authority by Government incertain cases.
      • 138. Public Officers to furnish copies of or extracts from certain documents.
      • 139. Power to enter and inspect.
      • 140. Bequest under will for benefit of charitable or religious institution or endowment.
      • 141. Court fee to be paid as specified in the Third Schedule of Act VII of 1956.
      • 142. Savings.
      • 143. Property of charitable or religious institution or endowment not to vest under the law of limitation after commencement of this Act.
      • 144. Abolition of shares in Hundi and other rusums.
      • 145. Adoption or amalgamation of institutions and Endowments.
      • 146. Constitution of Renovation Committee and its liability.
      • 147. Imposing of fines and execution.
      • 148. Recovery of contributions etc., as arrears of land revenue.
      • 149. Procedure and powers at enquiries under this Act.
      • 150. Notifications, orders etc., under the Act not to bequestioned in Courts of law.
      • 151. Bar of Jurisdiction.
      • 152. Constitution of Andhra Pradesh Dharmika Parishad.
      • 153. Power to make rules.
      • 154. Exemptions.
      • 155. Repeals and Savings.
      • 156. Certain enactments cease to apply to charitable andreligious institutions.
      • 157. Trustees etc., to be public servants.
      • 158. Validation.
      • 159. Power to remove difficulties.
      • 160. Overriding effect of the Act.
      • 161. Archakas and other employees welfare fund.
      • 162. Constitution of Endowments Tribunal.
      • 1. Short title.
      • 2. Definitions.
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      • 2. In these rules unless the context otherwise requires.
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      • 3. In these Rules, unless the context otherwise requires.
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      • 13. Other Office holders and servants.
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      • 17. Age.
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      • 2. Income to be collected on due dates.
      • 3. Responsibility of the trustee or the Executive Officer.
      • 4. Trustee or executive officer to grant receipts for all items of income.
      • 5. Issue of temporary receipts.
      • 6. Signature or thumb impression of persons to whom receipt is issued to be obtained.
      • 7. Accounting collections without delay.
      • 8. Only trustee or executive officer to give a valid discharge of claim.
      • 9. No expenditure without Budget Sanction.
      • 10. Expenditure to be incurred according to dittam and Budget.
      • 11. Claim indisputably payable.
      • 12. Bill to be signed by persons making claim against the institution.
      • 13. Responsibility of persons making disbursements without sanction of Executive Officer.
      • 14. Receipt to be obtained for all payments.
      • 15. All purchases shall be supported by bill or certificates.
      • 16. Arrear Claims.
      • 18. Authority to write off irrecoverable loans, etc.
      • 1. Short title.
      • 2. Definitions.
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      • 2. Definitions.
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      • 2.
      • 3. The lending or borrowing of money on behalf of the institution referred to in Rule 1 shall be subject to the following conditions, namely.
      • 4.
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      • 2. Definitions.
      • 3. Constitution of Renovation committee.
      • 4. Committee to be a Body Corporate.
      • 5. Term of office of the Committee.
      • 6. Termination of appointment.
      • 7. Functions of the Committee.
      • 8. Functions of the Chairman.
      • 9. Collection of donations.
      • 10. Receipt Books.
      • 11. Mode of collection.
      • 12. Accounts.
      • 13. Joint Account.
      • 14. Deposits.
      • 15. Meetings.
      • 16. Procedure in case of disputes.
      • 17. Resolutions to be communicated to the Commissioner etc.
      • 18. Mode of execution of works.
      • 19. Audit.
      • 20. Complaints and suggestions of the members of the Committee.
      • 21. Issue of directions by the Government etc.
      • 22. Powers of the Committee and Chairman.
      • 1. Short title.
      • 2. Form of application and presentation thereof.
      • 3. Copies to accompany the application.
      • 4. Deed of alienation, if any, to accompany the application.
      • 5. Procedure to be followed by the Revenue Divisional Officer.
      • 6. Service and publication of notice of application.
      • 7. Procedure at Inquiry.
      • 8. Publication of order of Resumption.
      • 9. Application for execution of order granting Ryotwari patta.
      • 10. Manner of execution of order granting Ryotwari Patta.
      • 11. Time for presentation of appeals.
      • 12. Procedure in appeal.
      • 1. Short title.
      • 2. Constitution.
      • 3. Method of Appointment
      • 4. Reservation of Appointment.
      • 5. Qualifications.
      • 6. Age.
      • 7. Minimum Service.
      • 8. Probation.
      • 9. Training.
      • 10. Tests.
      • 11. Unit of Appointment.
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      • 2. Definitions.
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      • 1. Short Title.
      • 2. Budget Sanction.
      • 3. Demand notice to remit the amount.
      • 4. Acknowledgement.
      • 5. Responsibility for prompt remittance.
      • 6. Preparation of Balance sheet.
      • 1.
      • 2.
      • 3. quorum for the special meeting shall be.
      • 4.
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      • 7.

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Appointment of Trustees Rules, 1987

Last Updated 22nd November, 2019 [ap142]

In exercise of the powers conferred by sub-section (3) of Section 17 read with Section 153 of Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act No. 30 of 1987), the Governor of Andhra Pradesh hereby makes the following rules, the same having been published as required by sub-section (1) of Section 153 of the said Act Rules under Section 17 (3) of the Act.

1. Short title. - These rules may be called the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Appointment of Trustees Rules, 1987.

2. In these rules unless the context otherwise requires. - "Act" means the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987:- "Form" means form appended to these rules. "Section" means a section of the Act.

3. The Assistant Commissioner in whose territorial jurisdiction the institution or endowment is situated shall, {fifteen} days before the expiry of the term of the Trust Board, report to the authority competent to appoint trustees, about the date of expiry of the term of the Trust Board.

4. (1) The authority competent to appoint trustees shall, forth with on a report received under Rule 3, cause publication of the notice in Form-I.

(2) The notice referred to in sub-rule (1) shall be affixed;

(i) on the notice board of the office or on the front door of the institution or endowment or in any conspicuous place where there is no institution;

(ii) on the notice board of the Sarpanch, Mandal Revenue Officer, Municipal Office, as the case may be; and

(iii) on the notice board of the office of the Commissioner, Regional Joint Commissioner, Deputy Commissioner, Assistant Commissioner,and Inspector as the case may be;

Provided that the competent authority may also order of cause publication of the notice in any daily news paper in the language of the locality at the cost of the Institution or endowment, if it is situated in big cities and is capable of meeting the cost of publication.

5. (1) The application for the appointment of the Trustee shall be submitted in Form-II.

(2) If no applications are received for the appointment of trustees, the competent authority shall as certain the names of the persons qualified in terms of Section 18 and free from disqualifications in terms of Section 19 and obtain applications from them for being appointed as trustees.

6. (1) Before appointing trustees, the competent authority shall cause verification of the antecedents through the subordinate officers or he may himself verify the antecedents in case of those applications received in pursuance of the notification issued under sub-rule (1) of Rule 4.

(2) The officer who is verifying the antecedents of the applicants shall cause discreet enquiries and satisfy himself about the correctness and he shall submit his report to the competent authority together with the applications.

7. The competent authority shall thereafter scrutinise the applications along with the report of the verifying officer and pass orders appointing the trustees.

8. While appointing trustees, the competent authority shall have due regard to the qualifications and disqualifications for trusteeship laid down under the provisions of the Act and also to consider other merits enumerated below in selecting the applicants. -

(a) One must be, -

(i) service minded, capable of devoting sufficient time to the affairs of the institution or endowment in a spirit of humility and selfless service without any thought of personal gain or aggrandisement;

(ii) having interest and faith in the institution or endowment to which he applies for trusteeship;

(iii) normally a resident of locality enjoying respect and esteem in that area;

(b) The appointment of trustees, -

(i) shall be made on rational basis,

(ii) shall not be made with persons having inter-se-relationship,

(iii) shall be from the person belonging to different walks of life;

(c) The order of appointment shall be in Form-II and it shall be communicated to the persons appointed as trustees either by special messenger or by registered post with acknowledgement due and also a copy of the order shall be affixed on the notice board of the institution concerned.

[(9) (i) For the purpose of sub-section (5) of Section 17 of the Act, in every Board of Trustees, there shall be 50 percent reservation out of the Total number of nominated members (after excluding the ex-officio members) to the candidates belonging to Scheduled Castes, Scheduled Tribes and Backward Class communities.

(ii) Further, 50% of total nominated members shall be women, including the women members nominated under 50% quota from Scheduled Castes, Scheduled Tribes and Backward Classes.]

Appendix 1

Form I

(See Rule 4 (1))

Notice No. Dated 19

Name of the Institution: Sri ........................................................................................... Village ............. Mandal ........ District ..............

It is hereby informed that a Trust Board will be constituted to Sri ................................... .................................................................................... Village ............................................................. Mandal .......... District ............ .by the Government Commissioner Regional Joint Commissioner Deputy Commissioner Assistant Commissioner, Ednowments Department ......... under Section 15 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act 30 of 2987) after *fifteen days from the date of this notice.

Interested persons may send their applications for trusteeship in the prescribed proform a vide Form II of the rule under Section 17 (3) within twenty days from the date of this notice to.

Appendix 2

Competent Authority

Form-II

(See Rule 5 (1))

Application Form for Trusteeship.

Name of the Applicant :

Father's Name :

Address :

Religion :

Date of birth and age :

Educational Qualification :

Occupation :

Financial means :

Other relevant particulars if any which the applicant desires to bring to the  notice of the appointing authority.

I ............... S/o ............................................... Whose particulars are given above here by apply for appointment as trustee to Sri ................................................................................

I here by declare that I am qualified under Section 18 and not disqualified for appointment as trustee under Section 19 or any other provision in the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act No.30 of 1987).

I certify that the above particulars are correct to the best of my knowledge and belief. Attested by the Advocate Gazetted Officer.

Signature of the Applicant.

The......... Endowments Department .......is authorised to convene a special meeting of the election of Chairman, trust board as per rules framed under Section 20 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act No. 30 of 1987). He is also requested to obtain the affidavits from the newly appointed trustees duly attested as required under the rules framed under Section 19 (2) of the Act 30 of 1987.

The ...... Endowments Department ....... is requested to record the minutes of the proceedings of the special meeting and submit a copy of the same to this office for taking further action.

Appendix 3

Competent Authority

Form-III

(see Rule 7)

Proceedings of the ............. Endowments Department

Present: Sri ......... ....

Proceedings No Dated .........

Sub: Endowments Department Religious Charitable .................. District ........................ Mandal .................................... Village..................

Sri .................................. Constitution of trust board Orders Issued.

    Ref:

    1.

    2.

In exercise of the powers vested in him under Section 15 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act No.30 of 1987), the ........... Endowments Department ............... here by constitutes a Board of Trustees to Sri. .......... Village ............ Mandal ..... District and appoints the following () persons as Trustees.

The Trustees appointed here in shall hold office for a period of three years from the date of taking oath of office and secrecy. Where the oath of office and secrecy are administered on different dates, the period of three years shall be reckoned from the earlier of those dates.

    Sarvasri

    1.

    2.

The .................... Endowments Department ............. is authorised to administer the oath of office and secrecy to the persons herein appointed as trustees as per rules, after intimating the date,time and place to them.

All the persons appointed, here in as trustees are requested to take oath of office and secrecy as required under sub-section (2) of Section 19 of the Act 30 of 1987 before they enter upon office. If any trustee who fails to take, within thirty days from the date on which he was appointed, the oath of office and secrecy laid down in sub-section (2) shall cease to hold office.

The ............. Endowments Department .......... is authorised to convene a special meeting of the trustees on ......... and time on ...... and conducted the election of Chairman, trust board as per rules framed under Section 20 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act No.30 of 1987). He is also requested to obtain the affidavits from the newly appointed trustees duty attested as required under the rules framed under Section 19(2) of the Act 30 of 1987.

The ................................ Endowments Department ................................... is requested to record the minutes of the proceedings of the special meeting and submit a copy of the same to this office for taking further action. Competent Authority.

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