Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS REGISTRATION RULES, 1987 CONTENTS 1. Short title 2. . 3. . 4. . 5. . 6. . 7. . ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS REGISTRATION RULES, 1987 In exercise of the powers conferred by Sections 43 and 44,readwith Section 153 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act No.30 of 1987) the Governorof Andhra Pradesh hereby makes the following rules, 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 Registration rules, 1987. 2. . :- Every application for the registration of a Charitable or Religious Institution or Endowment under Section 43 of the Actshall contain the following particulars in addition to the particulars specified in clauses (a) to (l) of sub-section (4) of Section 43 entered in book- form of half-fool scap size paper and neatly written eitherin English or Telugu. Four copies of the particulars shall be preparedand sent to the concerned Assistant Commissioner. (a) In the case of Chairtable Institutions or Endowments; (i) List of assets including investments in banks or otherconcerns held by the Institution or Endowment; (iii) List of objects or institutions, attached to, or maintainedby the Charitable institution or endowment with details of their management(hereto specify, name of educational, religious or charitable or anyother institutions with details regarding their maintenance or helpor contribution payable to them. (iii) other particulars, pertaining to,theinstitution orendowment, (iv) remarks. (b) In the case of religious institutions or endowment;- (i) List of assets, including investments in banks and otherconcerns, held by the institution or endowment. (ii) names of all sub-temples or deities attached to and maintainedby the religious institution or endowment and the details of expenditureto be incurred thereto for daily, periodical and yearly services andceremonies; (iii) list of objects or institutions attached to or maintainedby the religious institution or endowment with details of their managementand the maintenance or help or contribution payable to them (iv) other particulars pertaining to the religious institutionor endowment: (v) remarks. 3. . :- The certificates of registration in the Form-I appendedto these rules granted by the Assistant Commissioner along with thecopy of the particulars referred to in Rule 1 as approved as aboveand containing the seal and signature of the Assistant Commissioner,having jurisdiction shall be sent to the Trustee.One copy of thesaid particulars shall be retained in the Assistant Commissioner's Office and the remaining two copies along with the true copies ofthe certificates granted by the Assistant Commissioner shall be sent to the concerned Deputy Commissioner and the Commissioner respectively. 4. . :- The Assistant Commissioner having jurisdiction over the area shall report to the Commissioner, the name of the trustee orany other person in charge of the management of an institution orendowment who has failed to apply for registration under Section 43. 5. . :- On a report made by the Assistant Commissioner suo motu,the Commissioner shall issue notice in Form-II appended to these rulesby registered post acknowledgment due to the trustee or otherperson-in-charge of the management of a charitable or religious institutionor endowment requiring him to make an application for registration. 6. . :- Where the trustee or other person referred to in Rule 2 fails to make an application within the period specified in thenotice or fails to prefer his objections, if any, for registrationof the Charitable or Religious institution or Endowment, the Commissionershall,direct the Assistant Commissioner concerned to register theinstitution in accordance with the provisions of Section 43 of theAct.After such registration, the Assistant Commissioner shall senda copy of the particulars registered under his signature and sealto the trustee or other person-in- charge by registered post acknowledgmentdue and a copy thereof shall also be affixed on the notice boardsof the offices of the Assistant Commissioner and Deputy Commissionerconcerned and also on the front door of the institution i f the trusteeor other person-in-charge refuses to receive a copy aforesaid. 7. . :- The Assistant Commissioner shall intimate to the trusteeor other person-in -charge, and to the Commissioner, the costs incurredfor the registration of the institution or endowment and thereuponthe Commissioner may recover the costs incurred from the funds ofthe institution or endowment.