Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS BUDGET RULES, 1987 CONTENTS 1. Short title 2. . 3. . 4. . 5. . 6. . 7. . ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS BUDGET RULES, 1987 In exercise of the powers conferred by sub-section (3)of Section 57 read with Section 153 of the Andhra Pradesh Charitableand Hindu Religious Institutions and Endowments Act, 1987 (Act No.30 OF 87)the Governor of Andhra Pradesh hereby makes the following rules,thesame 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 AndhraPradesh Charitable and Hindu Religious Institutions and Endowments Budget Rules,1987. 2. . :- When, in the opinion of the Commissioner, Additional Commissioner, Regional Joint Commissioner, Deputy Commissioner orthe Assistant Commissioner, as the case may be, the budget of theinstitution or endowment requires omissions and additions, a noticeshall be given to the trustee or, where there are more trustees thanone, to the Chairman of the Board of Trustees, by registered postacknowledgment due or served by delivery through a messenger to showcause why such alterations, omissions or additions shall not be made.Inthe case of an institution or endowment for which an Executive Officeris appointed, a copy of the notice shall also be sent to Executive Officer. 3. . :- The notice shall be published on the notice board or on a conspicuous part of the premises of the institution or endowmentor on the notice board of the village chavidi and, if there is novillage chavidi in some other public place in the village whereinthe property is situated. 4. . :- Refusal to receive the notice or wilful evasion toreceive it by a trustee shall be deemed to be sufficient service. 5. . :- The notice shall state in what respect the budgetis defective and which of the provisions therein is excessive, inadequate,incorrect or inadmissible. 6. . :- The notice shall specify a reasonable time withinwhich the trustee shall submit his representations and where representationsare received in pursuance of such notice , a date for an enquiry intothose representations may, in the discretion of the Commissioner ,Additional Commissioner, Regional Joint Commissioner, Deputy Commissioneror Assistant Commissioner as the case may be, fixed. 7. . :- The Commissioner, Additional Commissioner, RegionalJoint Commissioner, Deputy Commissioner or Assistant Commissioner,as the case may be, shall after following the procedure laid downin these rules wherever necessary, pass the budget.