Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmadayam Rules, 1988 CONTENTS 1. Short title 2. . 3. . 4. . 5. . 6. . Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmadayam Rules, 1988 In exercise of the powers conferred by sub-section (1) of Section 153 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act,1987 (Act No.30 of 1987), the Governor of Andhra Pradesh here by makes the following rules, the same having been published at pages 277-280 of Rules Supplement to Part-I of the Andhra Pradesh Gazette, dated the 24th December, 1987 as required by Sub-section(1) of Section 153 of the Act. 1. Short title :- These rules may be called the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmadayam Rules,1988. 2. . :- (i) The account to be submitted by the trustee of a Dharmadayam under sub-section (2) of Section 56 shall be in Form I annexed to these rules. (ii) The trustee shall also furnish along with the above accounts details of the purposes for which the Dharmadayam is collected and spent. 3. . :- The receipts and expenditure of every Dharmadayam shall be duly accounted in separate books regularly maintained for the purpose. 4. . :- Every item of income or expenditure shall be duly supported by a receipt, or a voucher, as the case may be. 5. . :- Every amount of Dharmadayam exceeding rupees one hundred shall be deposited by the trustee in any Nationalized Bank in a separate account. 6. . :- The Commissioner shall maintain a register of all Dharmadayam in Form - II annexed to these rules.