Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS CONDITIONAL ATTACHMENT OF PROPERTY RULES, 1987 CONTENTS 1. Short title 2. Definitions 3. . 4. . 5. . 6. . ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS CONDITIONAL ATTACHMENT OF PROPERTY RULES, 1987 In exercise of the powers conferred by clause (b) sub-section(6) of Section 61 read with Section 153 of the Andhra Pradesh Charitableand Hindu Religious Institutions and Endowments Act, 1987 (Act No.30of 1987), the Governor of Andhra Pradesh hereby makes the followingrules, the same 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 Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Conditional Attachment of Property Rules, 1987. 2. Definitions :- (a) 'Act ' means the Andhra PradeshCharitable and Hindu Religious Institutions and Endowments Act,1987; (b)'Assistant Commissioner' means the AssistantCommissioner of Endowments having jurisdiction over the area in whichthe property intended to be attached is situated; (c) 'Section' means a section of the Act. 3. . :- (1) The Assistant Commissioner shall bring to thenotice of the Commissioner that the trustee or other person, withintent to defeat or delay the execution of any order that may be madeunder sub- section (2) or (3) of Section 61 of the Act is about todispose of the whole or any part of his property or is about to removethe whole or any part of his property from the jurisdiction of the Commissioner. (2) The report of the Assistant Commissioner shall containthe following particulars also:- (a) The property which is owned or possessed, includingproperty which stands benami in the name of others, within the saidjurisdiction by the trustee or other person from whom the amountsare to be recovered. (b) such other information based on the Revenue recordswhich he can obtain without delay. 4. . :- The conditional attachment of the property referredto in sub section (6) of Section 61 may be made by affixing a noticealong with a copy of the order thereof to some conspicuous part ofthe property of the trustee or other person concerned or in such othermanner as the Commissioner may thinkfit.The notice shall set forththat the property shall be released on furnishing security by thetrustee or other person concerned such sum as may be specified thereinor on the production of, or placing at the disposal of the Commissioner,the property or the value thereof as may be sufficient to satisfythe order within the time specified therein. 5. . :- Before passing an order under Rule 4, the Commissionershall direct the Assistant Commissioner or any other officer of theEndowments Department to specify the property required to be attached and the estimated value thereof together with otherparticulars relating thereto. 6. . :- The Assistant Commissioner or Officer of the EndowmentsDepartment directed by the Commissioner under Rule 5 shall cause necessary inquiries to be made in respect of the properties referred to in sub-section(6) of Section 61, with reference to Revenue records and encumbranceson immovable properties as disclosed in the records maintained inthe Registration Department.