Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HANDING OVER CHARGE BY THE EX-OFFICIO HOLDER TO THE SUCCESSOR RULES CONTENTS 1. Definitions 2. . 3. . 4. . 5. . 6. . HANDING OVER CHARGE BY THE EX-OFFICIO HOLDER TO THE SUCCESSOR RULES In exercise of the powers conferred by Section 133 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. Definitions :- (a) "Act" means the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987. (b) "Section" means a Section of the Act. 2. . :- The order referred to in sub-section (1) of Section 133 of the Act directing the Ex-officio holder to handover charge of the office to his successor, shall be sent by registered post with acknowledgment due, to such ex-officio holder and his successor. 3. . :- If the ex-officio holder refuses or evades to receive the orderso sent, the order shall be affixed on the outer door, or at any conspiicuous place of residence. If he has changed his residence, the order shall be sent to the changed addres if it is known, or a copy of the order shall be affixed on the outer door,or other conspicuous place, of the last known residence. Such affixtrure shall be deemed to be sufficient service to him. 4. . :- The certificate referred to in clause (b) of sub-section (2) of Sec.133 of the Act shall be in the Form appended. 5. . :- Notice of the inquiry for the issue of a certificate shall be served on the ex-officio holder and on the successor or the Executive Officer who has applied for a certificate in the manner laid down in Rules 2 and 3. 6. . :- The certificate shall be signed by the authority who inquired in the matter duly affixing his official seal thereon.