Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS FRAMING OF SCHEME TO THE MATHS RULES, 1987 CONTENTS 1. Short title 2. . 3. . 4. . 5. . ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS FRAMING OF SCHEME TO THE MATHS RULES, 1987 In exercise of the powers conferred by Section 55 read withSec.153 of the Andhra Pradesh Charitable and Hindu Religious Institutionsand Endowments Act, 1987 (Act No.30 of 1987) the Governor of AndhraPradesh hereby makes the following rules as the same having been previouslypublished as required by sub- section (1) of Section 153 of the said Act. 1. Short title :- These rules may be called the Andhra PradeshCharitable and Hindu Religious Institutions and Endowments Framingof Scheme to the Maths Rules,1987. 2. . :- When the Commissioner proposes on his own motion to takeaction under sub-section (1) or sub-section (4) of Section 55 or wherean application under sub-section (1) is received by him, he shallgive notice of his proposal or of the application, as the case maybe, to the Mathadhipathi and the persons having interest calling uponthem to submit any representation they may wish to make before a dateto be specified in such notice which shall not be less than two monthsfrom the date of its issue. 3. . :- If after consideration of the objection or suggestionif any, received by him, he has reason to believe that a scheme shouldbe settled, modified or cancelled he shall give notice to the Mathadhipathi,persons having interest, of his intention to settle, modify or cancela scheme of administration for the institutions and call upon themto submit in writing any objections or suggestions they may wish tomake before the date specified in such notice for an enquiry. 4. . :- The notice under Rules 2 and 3 shall be sent by registeredpost to the Mathadhipathi and the persons having interest in the Math.Acopy of the notice shall be affixed on the notice board or on thefront door of the Maths concerned, on the notice board of the Officeof the Regional Joint Commissioner, Deputy Commissioner and of theAssistant Commissioner within whose division the institution is situatedand on the notice board of the office of the Municipal Council orVillage Chavadi concerned .Such affixture shall be deemed to besufficient intimation to persons having interest in the Math. Allrepresentations submitted within the time stipulated in the noticeby the Mathadhipathi or persons having interest in the Math shallbe taken into consideration by the Commissioner in settling modifyingor cancelling the scheme. 5. . :- Every order of the Commissioner, settling, modifyingor canceling a scheme under sub-sections (1) and (4) of Section 55of the Act shall be published in the following manner. (i) by affixture in (a) notice board or on the front door of the math concerned; (b) notice boards of the office of the Municipal Councilor Village Chavadi concerned; (c) notice boards of the offices of the Assistant Commissioner,Deputy Commissioner and Regional Joint Commissioner concerned; (ii) by affixture in any other conspicuous place in thelocality in which the math is situated which may be selected by theCommissionerin his discretion; and (iii) by publication in the District Gazette in the languagethe district concerned in the case of a math or specific endowmentattached to a math situated in the District, or in the Andhra Pradesh Gazette,in the case of a math or specific endowment attached to specific endowmentsattached to maths situated in more than one district.