Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS MEETING OF BOARD OF TRUSTEES RULES, 1987 CONTENTS 1. Short title 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS MEETING OF BOARD OF TRUSTEES RULES, 1987 In exercise of the powers conferred by sub-section (1) of Section 153 read with Section 21 of the Andhra Pradesh Charitableand Hindu Religious Institutions and Endowments Act, 1987 (Act No.30 of 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 Meetingof Board of Trustees Rules,1987. 2. . :- The Trustees shall meet ordinarily once in a month andmore often if need be for the transaction of the business of the charitable or religious institution or endowment. In the case of an institutionor endowment having an Executive Officer, the meeting shall be convenedby the Executive Officer in consultation with the Chairman of theBoard of Trustees.In the case of an institution or endowment whichhas no Executive Officerthe meeting shall be convened by the Chairmanof the Board of Trustees. 3. . :- The meetings shall be held either in the premises ofthe Charitable or Religious institution or endowment concerned orof the office thereof. Where the institution is a specific endowmenthaving no office, the meeting shall be held at a place fixed by the Commissioner, the Regional Joint Commissioner, Deputy Commissioneror Assistant Commissioner, as the case may be; in the case of an institutionor endowment to which an Executive Officer in the cadre of DeputyCommissioner is appointed, provided that the meeting may be held inany place other than the place mentioned in Rule 2 with the previoussanction of the Commissioner. 4. . :- (i) Notice of the meeting specifying therein, the dateand the time and place together with a copy of the Agenda shall becaused to be sent by the Chairman or the Executive Officer, as thecase may be, to the trustees at least three days prior to the dateof the meeting , by giving or tendering to every one of the trustees personally, and where it is not possible, by sending by ordinary postwith a certificate of posting to the usual place of residence of the trustees.The agenda shall be prepared either by the Executive Officeror Chairman, as the case may be, and where the Executive Officer prepares the agenda, he shall include therein the subject suggested by the Chairman. It shall, however, be open to the Chairman or the Executive Officer to hold a meeting without issuing a notice thereof when thetrustees agree to waive that requirement. (ii) In case of emergency, the Chairman or the Executive Officer,as the case may be, may convene a meeting on giving shorter noticethan that required under sub-rule (i). (iii) The Chairman or the Executive Officer, as the case may be, shall on requisition in writing by not less than two trustees,convene a meeting of the Trustees, on the day, if any specified inthe requisition, provided the requisition reaches him before fiveclear days of the date specified therein, or on any other day withinfive days from the date of receipt of the requisition. 5. . :- All papers relating to the agenda shall be made availableto the trustees for inspection at the place of the meeting and thetime, or before the commencement of the meeting. 6. . :- (i) The quorum for meeting of the trustees shall be Five where the total number of trustees is NINE; (ii) In other cases, the quorum for the meeting where the number of trustees is SEVEN shall be FOUR and where the number of trustees is FIVE the quorm shall be THREE.} 7. . :- Every meeting of the trustees shall be presided overby the Chairman and where the office of the Chairman is vacant orthe Chairman is otherwise absent, by a trustee chosen by the memberspresent at the meeting. 8. . :- The questions which may come before any meeting shallbe decided by a majority of votes and when the voters are equallydivided, the Chairmanor the trustee presiding over the meeting,as the case may be, shall have and exercise a second and casting vote. 9. . :- The Executive Officer, if any, of the Charitable or ReligiousInstitutions or Endowment shall always be present at the meeting,produce such accounts, registers or records, cash or other movableproperties, as are called for by the trustees or are relevant t o thesubjects in the agenda.The Executive Officer shall not be entitledto vote. 10. . :- The minutes of the proceedings at each meeting shallbe recorded in a book to be kept for that purpose and shall be signedby the Chairman or the Trustee, as the case may be, who presided oversuch meeting, and also by all the other trustees present at the meeting.. Theminutes book shall be kept in the office of the institution or endowmentand shall be under the custody of the Chairman or in the custody ofthe Executive Officer, as the case may be. 11. . :- The minutes shall be recorded in Telugu or in Englishor in the language of the locality, as may be decided upon by thetrustees. 12. . :- Within a week from the date of the meeting a copy ofthe proceedings of such meeting shall be sent to the Commissioner,Regional Joint Commissioner, Deputy Commissioner or Assistant Commissionerin respect of the Institutions under their respective jurisdictions. 13. . :- The Chairman or the Trustee presiding over the meeting,as the case may be, shall maintain order and docorum and the subjectson t h e agenda shall be taken for consideration in the order in whichthey appear in the agenda unless it is decided at the meeting thatthey should be taken up otherwise. 14. . :- All matters relating to the administration of the institutions or endowments shall be decided at the meetings of the trustees. TheChairman or the Executive Officer, as the case may be, shall giveeffect to the decisions taken at such meetings, subject to the provisionslaid down under Section 41. 15. . :- (i) The Chairman or the Executive Officer, as thecase may be, may in case of emergency, ascertain the opinion of thetrustees by circulation of the records among the trustees and, incase of unanimity of opinion, carry out the decision. If there isdifference of opinion among the trustees during such circulation,the matter shall be considered at an emergency meeting convened forthat purpose. (ii) Where an unanimous decision is taken in circulation,it shall be placed before the next meeting of the Trustees for confirmation. (iii) No resolution of the trust board shall be reconsideredby it.