Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS ADMINISTRATION OF OATH OF OFFICE AND SECRECY RULES, 1987 CONTENTS 1. Short Title 2. . 3. . 4. . ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS ADMINISTRATION OF OATH OF OFFICE AND SECRECY RULES, 1987 In exercise of the power conferred by sub-section (1) of Section 153 read with sub-section (2) of Section 19 of the Andhra PradeshCharitable and Hindu Religious Institutions and Endowments Act,1987 (Act No. 30 of 1987) the Governor of Andhra Pradesh hereby makes thefollowing rules, the same having been previously published as requiredby sub-section (1) of Section 153 of the said Act. 1. Short Title :- These rules may be calledthe Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Administrationof Oath of Office and Secrecy Rules,1987. 2. . :- Before the Trustee enters upon his office, the Commissioner,the Regional Joint Commissioner, the Deputy Commissioner, or the AssistantCommissioner or any other person authorised by himin this behalfshall administer to the trustee the oath of office and secrecy inthe Forms I and II appended hereto within 30 days from the date onwhich the trustee was appointed: Provided that the administration of oath to trustee appointedto Hindu Religious Institutions or Endowments shall be in the nameof God. 3. . :- If any trustee fails to take the oath within the periodspecified in Rule 1, he shall cease to hold office. 4. . :- Before a trustee enters upon his office, he shall alsofile and affidavit in the Form III annexed hereunder, and sworn beforea Gazetted Officer of the State Government.