Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS DITTAM RULES, 1989 CONTENTS 1. Short title 2. . 3. . ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS DITTAM RULES, 1989 In exercise of the powers conferred by Section 25 read withSection 153 of the Andhra Pradesh Chairtable and Hindu Religious Institutionsand Endowments Act,1987 (Act 30 of 1987) the Governor of Andhra Pradeshhereby makes the following rules as the same have been previouslypublished as required by sub- section (1) of Section 153 of the saidAct. 1. Short title :- These rules may be called the AndhraPradesh Charitable and Hindu Religious Institutions and EndowmentsDittam Rules,1989. 2. . :- At the time of submission of proposals under sub-section(1) of Section 25, the Dittam fixed shall be exhibited on the noticeBoard of the Religious Institution or Endowment concerned and alsoon the Notice Board of the Office of the Commissioner, Regional JointCommissioner, Deputy Commissioner or Assistant Commissioner, as thecase may be, inviting objections as required under sub-section (3)of Section 25. 3. . :- A copy of the order passed under sub-section (4) of Section25 by the Commissioner , Regional Joint Commissioner, Deputy Commissioneror Assistant Commissioner, as the case may be, shall b e exhibitedon the notice Board of the Religious Institutions and Endowments concernedand on the notice Board of the Office of the Commissioner, RegionalJoint Commissioner, Deputy Commissioner or Assistant Commissioner,as the case may be.