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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.
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      • 2. Definitions.
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      • 2. 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.
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      • 2. Definitions.
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      • 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.
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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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      • 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.
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      • 3. quorum for the special meeting shall be.
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      • 7.

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Renovation Committee Rules, 1987

Last Updated 28th May, 2019 [ap160]

In exercise of the powers conferred by Section 146 read with Section 153 of the Andhra Pradesh Charitable and Religious Institutions and Endowments Act, 1987 (Act No. 30 of 1987) the Governor of Andhra Pradesh hereby makes the following rules as the same having been previously published as required by sub- section (1) of Section 153 of the said Act.

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

2. Definitions. - In these rules unless the context otherwise requires,-

(a) "Act" means the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987;

(b) "Chairman" means the Chairman of the Renovation Committee;

(c) "Committee" means the Renovation Committee constituted under Rule 3;

(d) "Institution" means the Charitable or Hindu Religious Institution;

(e) "Member" means the member of the Renovation Committee and includes its Chairman, Secretary and the Treasurer.

3. Constitution of Renovation committee. - With effect from, such date as the Government may by notification appoint in this behalf there shall be established for the purpose of these rules a Committee to be called the Renovation Committee, to any religious or charitable institution consisting of Chairman, Secretary, Treasurer and such other members possessing the qualifications as specified in Section 18 and free from disqualifications specified in Section 19 of the Act.

4. Committee to be a Body Corporate. - The Committee shall be a Body Corporate and shall have a common seal and shall in the said name sue and be sued.

5. Term of office of the Committee. - Every member of the Committee shall hold office for a term of three years from the date of order unless in the meanwhile he resigns such office or has been removed by an order of the Government: Provided that where a member of the Board of Trustees constituted under Section 15 of the Act is appointed as a member of the Committee such member shall cease to hold office on the expiry if his terms as a member of such Board of Trustees.

6. Termination of appointment. - The Government may in the public interest terminate the appointment of any member, at any time without assigning any reason thereof.    

7. Functions of the Committee. - The Committee shall have the following functions namely.-

(a) to prepare plans for the renovation and construction work of the institutions;

(b) to supervise the works that are under execution;

(c) to raise and collect donations from the worshippers and others for the proposed renovation and construction works of the institution;

(d) to advise and assist the Board of Trustees if any, with constructive suggestions for the proper execution of works;and

(e) to decide as to and in which manner the donations collected have to be spent for the renovation work of the institution.

8. Functions of the Chairman. - The following shall be duties and functions of the Chairman of the Committee;

(a) all correspondence with the Committee shall be carried out in the name of the Chairman;

(b) he shall draw up and issue an appeal to the public and other religious institutions for donations for the renovation work of institution;

(c) to place before the Committee the abstract of monthly account and record and sent the same to the Commissioner;and

(d) to send monthly progress report of the works and the amounts collected under the donations, to the Commissioner, Regional Joint Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be .

9. Collection of donations. - Every member of the Committee is authorised to collect donations from public for the renovation work of the institution.

10. Receipt Books. - (1) The Treasurer of the Committee may be authorised to maintain the receipt books. Each book shall contain one hundred receipts in triplicate, with machine print thereon.

(2) The receipt shall bear the seal of the Commissioner, Regional Joint Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be, and the signature of the Chairman and the Treasurer.

11. Mode of collection. - (1) Every member who is authorised to collect the donations shall issue the triplicate receipt to the donor, after obtaining his signature and if he is not literate his thumb impression together with his name and address on the reverse of the duplicate as well as on the original of the receipt shall be obtained.

(2) The member shall then hand over the amount together with the duplicate of the receipt to the Treasurer after obtaining his signature on the reverse of the original receipt in token of having received the amount from the member.

12. Accounts. - There shall be only one account of the Fund in the name of the Committee for the moneys collected and disbursed for the renovation work.

13. Joint Account. - The Secretary and the Treasurer shall have power to operate jointly the accounts of the Committee.

14. Deposits. - (1) All amounts received in cash, cheques or drafts shall be deposited forthwith by the Treasurer in any Scheduled Bank in the name of the Committee.

(2) The Treasurer shall maintain a correct record of the receipts and disbursements supported by day to day accounts.

15. Meetings. - (1) The Committee shall meet atleast once in a month and as often as possible as may be necessary to consider all or any of the relevant points relating to the collection of donation, renovation work and to pass monthly accounts of the committee. The meeting shall be held at such places as may be decided by the Chairman, with due intimation to the members. The Chairman shall preside over the meeting and in his absence one of the members of the Committee as elected among themselves shall preside over such meetings.

(2) The quorum for the meting shall be one-third of the total number of members of the Committee. The Chairman or the member presiding over the meeting shall have a second or casting vote in all matters where there is a tie.

(3) The proceedings of the meeting shall be recorded in minutes book to be specifically kept with the Secretary to the Committee.

16. Procedure in case of disputes. - If there is a dispute with regard to any point in the meeting, the Chairman shall refer the matter to the Commissioner, Regional Joint Commissioner, Deputy Commissioner Assistant Commissioner whose decision is final

17. Resolutions to be communicated to the Commissioner etc. - The resolution of the Committee shall be communicated to the Commissioner, Regional Joint Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be, within a week from the date of passing of the resolution with the remarks of the Chairman of Trust Board, if any,. The Commissioner shall be competent to cancel, modify or revise any of the resolutions as may be necessary in the interest of the institutions and the orders of the Commissioner shall be final.

18. Mode of execution of works. - The works shall be executed according to the rules in force or as modified from time to time under the provisions of the Act.

19. Audit. - The accounts of the Committee shall be audited annually by the Auditors specified under Section 63 of the Act.

20. Complaints and suggestions of the members of the Committee. - Any complaint or suggestion which a member of the Committee may desire to make regarding the affairs of the Committee may be recorded in a book kept for the purpose. Such complaint or suggestion shall be considered at the next meeting of the Committee.

21. Issue of directions by the Government etc. - The Government or the Commissioner, Regional Joint Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be, may issue directions from time to time to ensure proper working of the Committee or any matter connected therewith.

(2) The Government shall have power to dissolve the said committee as and when required.

22. Powers of the Committee and Chairman. - All the powers of the Committee and the Chairman shall be subject to the control of the Commissioner, whose decisions in all matters relating to the collection of donations and renovation works shall be final.

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