Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Charitable And Hindu Religious Institutions And Endowments (Amendment) Act, 2001 14 of 2001 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 29 Andhra Pradesh Charitable And Hindu Religious Institutions And Endowments (Amendment) Act, 2001 14 of 2001 AN ACT FURTHER TO AMEND THE ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS ACT, 1987. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-second Year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Act, 2001. (2) It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette, appoint. 2. Amendment Of Section 29 :- In the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987(Act 30 of 1987), in section 29, in sub- section (5), for clause (d), the following clause shall be substituted, namely:- " ( d ) Where there is no Executive Officer in respect of any Charitable or Religious Institution or Endowment the trustee or the Chairman of the Board of Trustees or any employee of any Institution or Endowment duly authorised by the Commissioner in this behalf shall exercise the powers perform the functions and discharge the duties of an Executive Officer,"