Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Rules CONTENTS 1. . 2. . 3. . 4. . Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Rules In exercise of the powers conferred by Section 87 read with 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 hereby makes the following rules as the same having been previously published as required by sub- section (1) of Section 153 of the said Act. 1. . :- When the Deputy Commissioner proposes to take action under sub- section (1) of Section 87 suo motu or on an application from any person or trustee, notice of inquiry shall be sent by registered post, acknowledgment due in the Form appended to these rules- (a) to the person concerned or the petitioner or the applicant (b) to the respondent(s) (c) to their advocates as per the address given in their application in relation to any dispute in respect of the matters stated therein. 2. . :- (1) A copy of the said notice shall be published by affixture on the notice boards of the Assistant Commissioner, the Deputy Commissioner and the Regional Joint Commissioner having jurisdiction over the area in which the charitable or religious institution or endowment is situated; and (2) Such publication shall be deemed to be sufficient intimation to the persons having interest. 3. . :- (1) A copy of the decision or order of the Deputy Commissioner referred to in sub-section (3) of Section 87 shall be communicated to the parties concerned by registered post acknowledgment due. (2) A copy of the decision or order of the Deputy Commissioner shall also be published in the manner laid down in Rule 2 above. 4. . :- The enquiry under Section 87 shall be conducted in the manner prescribed in the rules made for purposes of Section 149 relating to holding of enquiries.