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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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      • 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.
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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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      • 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 Dharmika Parishad Rules, 2009

Published vide Notification No. G.O.Ms.No. 1206 Revenue (Endowments-1) Department, dated 25.11.2009

Last Updated 2nd September, 2019 [ap376]

G.O.Ms.No. 1206. - In exercise of the powers conferred by Sub Section (3) of Section 152 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act 1987 Andhra Pradesh (Act 30 of 1987). The Government of Andhra Pradesh hereby makes the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, as the same having been previously issued in G.O.Ms.No.1114, Revenue (End ts.I) Department, Dated 16-9-2008 and published in the Andhra Pradesh Gazetted Extraordinary, dated 19th September, 2008 as required under 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 Dharmika Parishad Rules, 2009.

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) "Commissioner" means the Commissioner, Endowments Department, Andhra Pradesh appointed under Section 3(1) of the Act and includes every officer who for the time being exercises the powers and performs the functions of the Commissioner.

(c) "Dharmika Parishad" means the Andhra Pradesh Dharmika Parishad constituted by the Government under Section 152(1) of the Act,

3. The Government may nominate the duly appointed Chairmen of the Boards of trustees and recognized Mathadhipathis etc. from the lists furnished by the Commissioner or any other suitable, eligible persons as members in the Dharmika Parishad.

4. The Chairman of Dharmika Parishad is authorized to exercise the functions of Dharmika Parishad in regard to constitution of Trust Boards and any other matter of urgency and place the same before the Dharmika Parishad for ratification in the next meeting.

5. The action already initiated by the Government like issue of notification for appointment of Trust boards for the temples and institutions coming under the purview of Andhra Pradesh Dharmika Parishad, shall be valid and the remaining process shall be continued by the Andhra Pradesh Dharmika Parishad.

6. The term of the Dharmika Parishad shall be three years from the date of taking oath of office.

7. The term of each of the Chairman of Board of Trustees nominated to the Dharmika Parishad shall be Co-terminus with their respective term as Chairman. They cease to be members of the Dharmika Parishad whenever they cease to be Chairman of Board of Trustees.

8. The Government may nominate another person for the remaining period in a vacancy caused by resignation, death or disqualification etc., of a non-official member of Dharmika Parishad.

9. No proceedings of the Dharmika Parishad shall be invalid because of a vacancy in the membership of the Parishad.

10. No person shall be nominated to the Dharmika Parishad for more than two terms.

11. Any non-official member of the Dharmika Parishad shall be disqualified from being appointed as such :

(i) if he is an undischarged insolvent.

(ii) If he is of unsound mind and stands so declared by a competent court or if he is a deaf-mute or is suffering from leprosy or any virulent contagious disease.

(iii) If he is interested either directly or indirectly, in a subsisting lease of any property or of contract made, with, or any work being done for, any institution or endowment or is in arrears of any kind due by him either to such institution or to Government or to any statutory or local bodies.

(iv) If he is appearing as a legal practitioner on behalf of or against the institution or endowment or Government.

(v) If he has been sentenced by a criminal court for an offence involving moral turpitude, such sentence not having been reversed.

(vi) If he has acted adverse to the interest of the institution or endowment or Government.

(vii) If he is an office holder or servant attached to any institution or endowment.

(viii) If he is addicted to intoxicating liquors or drugs.

(ix) If he has not completed the age of 45 years.

12. A non-official member can resign his membership by sending a communication in writing to the Chairman of the Dharmika Parishad. The resignation shall come into effect from the date of acceptance by the Government.

13. There shall ordinarily be one meeting of the Dharmika Parishad in every three months. However, a special meeting of the Dharmika Parishad may be convened, if the Chairman so desires or if a requisition in that behalf is presented to the Chairman by at least 1/3rd members of the Dharmika Parishad and such requisition shall set out the matters for consideration in the meeting.

14. The date and venue of the meeting shall be such as may be decided by the Chairman.

15. The ordinary meeting of the Dharmika Parishad may be called by giving not less than (15) days notice in writing and a special meeting may be called by giving not less than 7 days notice in writing. However, the special meeting may be called for by giving shorter notice if the urgency of the business to be transacted, so requires.

16. An agenda for every meeting of Dharmika Parishad shall be prepared by the member secretary with the approval of the Chairman and shall be circulated to the members in advance.

17. The quorum necessary for the transaction of business at a meeting of the Dharmika Parishad shall be half of the sitting members.

18. Where a meeting has been adjourned for lack of quorum, the business which would have been brought before the original meeting if there had been a quorum present there at, shall be brought before, and may be transacted at the adjourned meeting, whether there is quorum present or not.

19. The Special Chief Secretary/Principal Secretary Secretary, Revenue Department, in charge of the members of the Religious and Charitable Institutions and Endowments shall chair the meeting in the absence of Chairman.

20. All matters brought before any meeting of the Dharmika Parishad shall be decided by the majority of the votes of the members present and voting.

21. The Chairman or the person presiding over a meeting shall have and exercise a second or a casting vote in all cases of equality of votes.

22. The minutes of the meeting shall be recorded by the Member Secretary and communicated to the members after approval by the Chairman.

23. (i) The Chairman may in case of emergency, ascertain the opinion of the members by circulation of the records among the members and, in case of unanimity of opinion, carry out the decision. If there is difference of opinion among the members during such circulation, the matter shall be considered at an emergency meeting convened for that purpose.

(ii) Where an unanimous decision is taken in circulation, it shall be placed before the next meeting of the Dharmika Parishad for confirmation.

24. The Chairman of the Dharmika Parishad may for the purpose of consultation, invite any person or persons having experience or specialized knowledge in any subject under its consideration to attend any meeting of the Dharmika Parishad, but, such persons shall have no right to vote.

25. Every member or special invitee, not being an officer of the Government, performing journeys to attend the meeting of the Dharmika Parishad, shall be entitled to claim travelling and other allowances as applicable to Class officers a State level committee. The Commissioner of Endowments shall be the controlling and countersigning authority in respect of such bills.

26. (i) The Dharmika Parishad may appoint, from amongst its members, such number of committees as the Dharmika Parishad deems necessary with not more than 3 members and assign to them such functions and duties as it may consider for the purpose which in turn has to submit its report to the Chairman of Dharmika Parishad.

(ii) A member shall cease to be a member of such Committee if he ceases to be a member of the Dharmika Parishad.

(iii)The Committee of the Dharmika Parishad may meet frequently depending upon the exigencies of work.

27. The Commissioner shall be responsible for carrying out all lawful decisions and resolutions passed by the Dharmika Parishad.

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