Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ELECTION OF CHAIRMAN OF THE BOARD OF TRUSTEES CONTENTS 1. . 2. . 3. quorum for the special meeting shall be 4. . 5. . 6. . 7. . ELECTION OF CHAIRMAN OF THE BOARD OF TRUSTEES In exercise of the powers conferred by sub-section (1) ofSection 153 read with sub-section (1) of Section 20 of the AndhraPradesh Charitable and Hindu Religious Institutions and EndowmentsAct,1987 (Act No.30 of 1987) the Governor of Andhra Pradesh herebymakes the following rules the same having been previously publishedas required by sub-section (1) of Section 153 of the said Act. 1. . :- Chairman of the Board of Trustees shall be electedat a special meeting convened for the purpose within a period of sixtydays from the date of constitution of the Board of Trustees and theelection shall be by a secret ballot. 2. . :- Special meeting shall be convened by the Commissioner,the Regional Joint Commissioner, the Deputy Commissioner or the AssistantCommissioner, as the case may be, or any Officer authorised by himin this behalf in respect of a Charitable or Religious Institutionor Endowment included in the list published under clause (a), (b)or (c) of Section 6 for which a Board of Trustees is constituted inaccordance with the provisions of Section 15 and presided over byhim.He shall not, however, vote.In the event of there being anequality of votes a second vote shall be taken.In the event of thesecond voting also resulting in an equality of votes, Officer shallcast lots and the person whose name is first drawn shall be declaredto have been elected. 3. quorum for the special meeting shall be :- {.:_ (a) SEVEN, in the case of a Board of Trustees consisting of NINE persons; (b) FIVE, in the case of Board of Trustees consisting of SEVEN persons: (c) THREE, in the case of Board of Trustees consisting of FIVE persons;} 4. . :- The Special meeting referred to in Rule 1 shall be convenedin the premises of the institution or endowment concerned or at suchother place as may be fixed by the Commissioner, the Regional JointCommissioner, the Deputy Commissioner, or the Assistant Commissioner,as the case may be.Before convening the special meeting, the Commissioner,the Regional Joint Commissioner, the Deputy Commissioner, or the AssistantCommissioner, as the case may be, shall issue notice by registeredpost with acknowledgment due or by service through a local messenger,specifying the date, time and place of such meeting, the intervalbetween the date of despatch of the notice, and the date of the meetingbeing not less than ten days. 5. . :- Where the special meeting could not be convened eitherfor want of quorum or for any other reason, the Commissioner, theRegional Joint Commissioner, the Deputy Commissioner or the AssistantCommissioner, as the case may be, or any officer specially authorisedin this behalf shall convene a meeting in accordance with Rules 1to 4 for a second time. 6. . :- A copy of the minutes of the proceedings of the specialmeeting shall be sent to the Government, the Commissioner, the RegionalJoint Commissioner, the Deputy Commissioner or Assistant Commissioner,as the case may be, and the results of election shall be notifiedby exhibiting on the notice board or on the front door of the charitableor religious institution concerned and in the case of specific endowmentattached to charitable or religious institutions, on the notice boardor on the front door of the Charitable or religious institution towhich it is attached. 7. . :- (1) A Chairman may resign from his office in writingwhich shall take effect from the date of its acceptance by the Boardof Trustees.If the resignation tendered by the Chairman is not acceptedby the Board of Trustees, the Government, the Commissioner, the RegionalJoint Commissioner, the Deputy Commissioner or the Assistant Commissioner,.as the case may be, accept the same, after satisfying themselves that the resignation is tendered for genuine reasons and then the electionof a new Chairman shall be conducted within a period of thirty daysfrom the date of acceptance of the resignation in accordance with these rules. (2) Where a Chairman of the Board of Trustees dies, the electionof a new Chairman shall be conducted with a period of thirty daysfrom the date of death, in accordance with these rules; Provided that if no Chairman is elected as provided in sub-rule(1) or sub-rule (2), as the case may be, the Government in the caseof a Board of Trustees constituted under clause (a) of sub- section(1)of Section 15, and the Commissioner, the Regional Joint Commissioner,the Deputy Commissioner or the Assistant Commissioner, as the casemay be, in the case of any other Board of Trustees shall nominateone of the members of the Trust Board as Chairman.