Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dittam Rules, 1989
Last Updated 28th May, 2019 [ap266]
In exercise of the powers conferred by Section 25 read with Section 153 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act 30 of 1987) the Governor of Andhra Pradesh hereby makes the following rules as the same have 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 Dittam Rules, 1989.
2. At the time of submission of proposals under sub-section(1) of Section 25, the Dittam fixed shall be exhibited on the notice Board of the Religious Institution or Endowment concerned and all soon the Notice Board of the Office of the Commissioner, Regional Joint-Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be, inviting objections as required under sub-section (3)of Section 25.
3. A copy of the order passed under sub-section (4) of Section 25 by the Commissioner, Regional Joint Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be, shall be exhibited on the notice Board of the Religious Institutions and Endowments concerned and on the notice Board of the Office of the Commissioner, Regional Joint Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be.