Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com POWERS and FUNCTIONS OF T.T.D. BOARD, 1990 CONTENTS CHAPTER 1 :- Procedure for the Meeting of Board of Trustees 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . CHAPTER 2 :- Rules relating to payment of Honorarium, T.A. and D.A. to Chairman or members of Board of Trustees 14. . 15. . 16. . 17. . 18. . 19. . CHAPTER 3 :- Resignation of the Chairman/Chair-Person/Trustee 20. . CHAPTER 4 :- Administering oath of office and Secrecy to Chairman/Chair- Person/Trustee 21. . CHAPTER 5 :- Dissolution and reconstitution of Board of Trustees 22. . 23. . 24. . 25. . 26. . 27. . CHAPTER 6 :- Dharma Prachara Parishad 28. . 29. . 30. . 31. . 32. . 33. . 34. . 35. . 36. It shall be the duty of the Executive Committee 37. . 38. . 39. . 40. . 41. . 42. . 43. . 44. . 45. . 46. . 47. . 48. . 49. . 50. . 51. . 52. . 53. . 54. . 55. . 56. . 57. . 58. . CHAPTER 8 :- Contribution to the Endowments Administration Fund 59. . 60. . 61. . 62. . CHAPTER 9 :- Maintenance of Accounts of the Tirumala Tirupathi Devasthanams and Audit 63. . 64. . 65. . 66. . 67. . 68. . 69. . 70. . 71. . 72. . 73. . CHAPTER 10 :- Audit Report 74. . 75. . CHAPTER 11 :- Depositing of Tirumala Tirupathi Devasthanams Funds 76. . 77. . 78. . 79. . 80. . 81. . CHAPTER 12 :- Religious and Charitable Purpose for which the funds of Tirumala Tirupathi Devasthanams may be utilised 82. . 83. . 84. . 85. . 86. . 87. . 88. . CHAPTER 13 :- Furnishing of Security 89. . 90. . 91. . 92. . CHAPTER 14 :- Levy of Toils 93. . 94. Publication 95. . 96. . 97. Payment of Tolls 98. . 99. Exemption 100. . 101. . CHAPTER 15 :- Collection of Income due to Tirumala Tirupathi Devasthanams 102. . 103. . 104. . 105. . 106. . 107. . 108. . 109. . 110. . 111. . 112. . 113. . 114. . 115. . CHAPTER 16 :- Sale of Movable Properties 116. . 117. . 118. . 119. . 120. . 121. . 122. . 123. . 124. . CHAPTER 17 :- Custody of jewels or other valuables and Documents 125. . 126. . 127. . 128. . 129. . 130. . 131. . 132. . 133. . 134. . 135. . CHAPTER 18 :- Admission of Non-Hindu into the Tirumala Tirupathi Devasthanams Temples 136. . 137. . CHAPTER 19 :- Leases of Lands 138. . 139. . 140. . 141. . 142. . 143. . 144. . 145. . 146. . 147. . 148. . 149. . 150. . 151. . CHAPTER 20 :- Code of conduct for Archakas and persons visiting the Temple 152. . 153. Code of conduct to the Archaks performing Archakatvam service according to Agama sastras 154. . 155. . 156. Code of conduct for the persons visiting or worshipping in the temple CHAPTER 21 :- Gift 157. . 158. The Executive Officer may, however 159. . 160. notice shall be published as follows 161. . CHAPTER 22 :- Alienation of Immovable Property 162. Whenever the Board of Trustees decide either to sell, or exchange, or mortgage of any of the immovable property belonging to the Tirumala Tirupathi Devasthanams, it shall publish a notice containing the following particulars namely 163. A copy of the notice shall be published 164. . 165. transaction of sale, exchange or mortgage shall be sanctioned by the Board of Trustees if it considered that the transaction is 166. . 167. . 168. . 170. . 171. . CHAPTER 23 :- Dittam 172. . 173. . 174. . 175. . 176. . 177. . CHAPTER 24 :- Write off 178. . 179. . 180. . CHAPTER 25 :- Execution of works, supplies and services in the Engineering and all other Departments 181. Definitions: Unless the context otherwise requires 182. Preparation of plans and estimates for Engineering works 183. Rates 184. Method of Execution of works 185. Measurement and check measurement 186. Tenders 187. Acceptance of Tenders 188. Execution of contract 189. Earnest Money Deposit (E.M.D) 190. Execution of works 191. . 192. . 193. . 194. . 195. . CHAPTER 26 :- Special Rules Relating to Tirumala Hills 196. . 197. . 198. . 199. . 200. . 201. . 202. . 203. . 204. . 205. . 206. . 207. . 208. . 209. . 210. . 211. . CHAPTER 27 :- General 212. . 213. . 214. . 215. . CHAPTER 28 :- Powers and Duties of Executive Officer Appointed under Section 106 (1) of the Act 216. . 217. . 218. . 219. . 220. . 221. . 222. . 223. . POWERS and FUNCTIONS OF T.T.D. BOARD, 1990 In exercise of the powers conferred by Section 97 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. CHAPTER 1 Procedure for the Meeting of Board of Trustees 1. . :- The Tirumala Tirupathi Devasthanams Board of Trustees shall invariably meet atleast once in every month at Tirumala or at any other place for the transaction of the business of the Tirumala Tirupathi Devasthanams. 2. . :- The meeting shall be convened by the Executive Officer who shall be the Ex-Officio Member-Secretary. 3. . :- It shall be open to any member of the Board of Trustees to suggest subjects for inclusion in the agenda in writing atleast 10 days before the scheduled date of the meeting . The Executive Officer will scrutinize them and include in the agenda such of the subjects, which are within the scope and functions of the Board of Trustees. When he feels that the proposed subjects are not relevant he will submit them to the Chairman for decision whether to include or exclude them from the agenda . The decision of the Chairman shall be final. 4. . :- Notice of the meeting specifying therein, the date, time and place together with a copy of the agenda, shall be sent by the Executive Officer atleast seven days prior to the date of the meeting by post t o the usual place of residence of the members of the Board of Trustees. 5. . :- In case of emergency meeting the Executive Officer may convene meeting on giving telegraphic notice of two days. 5-A. All papers relating to the agenda shall be made available to the Chairman and Members for inspection at the time of or before the commencement of the meeting. 6. . :- Every meeting of the Board of trustees shall be presided over by the Chairman and in his absence by the Commissioner of Endowments who shall be a Member-Ex-Officio. 7. . :- If within half-an-hour after the time of appointment for the meeting, a quorum is not present, the meeting shall stand adjourned unless the members present agree to wait longer. 8. . :- Minutes of the proceedings of each meeting shall be drafted by the Executive Officer and approved by the Chairman or the Commissioner who presides over such meeting as the case may be. 9. . :- The minutes book shall be kept in the office of the Executive Officer, T.T.Devasthanams. 10. . :- The minutes shall be recorded in Telugu or English. 11. . :- The Chairman or the Commissioner who presides over the meeting, as the case may be, shall maintain order and decorum at the meetings and the subjects on the agenda shall be taken for consideration in the order in which they appear in the agenda, unless it is decided at the meeting by a majority vote that they should be taken up otherwise: Provided that it shall be open for the Board of Trustees to take up for consideration on any subject not included in the agenda, but which is considered to be urgent and important and brought before the meeting by the Executive Officer or any Member, if it is so decided at the meeting by a majority vote. 12. . :- Within a week from the date of the meeting a copy of the proceeding of such meeting shall be forwarded to the Government for information. 13. . :- (1) The Board of Trustees shall lay down general lines of policy in accordance with the Act and in pursuance thereof it shall be competent to consider and recommend policy guide lines to the Tirumala Tirupathi Devathanams on - (a) transport including construction of roads and communications; (b) accommodation; (c) catering; (d) protected water supply, sanitation and other allied matters; (e) orderly darshan and for worship (f) safety to person and property; (g) medical and health facilities, education; (h) such other matters of policy on general superintendence and review in relation to the administration of the Tirumala Tirupathi Devasthanams having regard to public interest and the services and amenities to be provided to, and the welfare and safety measures to be undertaken for pilgrims, devotees and worshippers resorting to Tirumala Tirupathi Devasthanams; and (i) Maintenance of such other institutions financed by Tirumala Tirupathi Devasthanams. (2) The Board of Trustee may constitute as many Special committees as it may consider necessary for examination of any subject or proposal and give its recommendations. Such recommendations shall be placed before the Board of Trustees for consideration and decision. (3) Notwithstanding anything contained in clause (1) above, where the Executive Officer considers that a policy resolution recommended by the Board of Trustees: (i) has not been passed according to law, or (ii) is in excess or abuse of powers conferred on it by or under the Act or by any other law, or (iii) if implemented, is likely to cause financial loss to the Tirumala Tirupathi Devasthanams, danger to human life, health or safety or is likely to lead to a riot or breach of peace, or. (iv) if the Board of Trustees still adhere to its original order or resolution the executive officer shall report the matter to the Government whose orders shall be final in the matter, and till such time the Government passes an order, the resolution of the Board of Trustees shall not take effect. CHAPTER 2 Rules relating to payment of Honorarium, T.A. and D.A. to Chairman or members of Board of Trustees 14. . :- The conditions for the payment of Travelling Allowance and Daily Allowance to the Commissioner (Endowments Department) Ex- Officio Member and to Ex-Officio Member-Secretary, Executive Officer shall be the same as those for other Members of the Board of Trustees. 15. . :- (a) To attend every meeting of the Board of Trustees,the Chairman and the other members of the Board of Trustees shall be entitled to Air Fare from the Airport nearest to their place of residence to the place of meeting and back. They will also be entitled to travel by the highest class of the available transport and the claim shall be limited to first class railway fare. *{They will also be entitled to a compensatory allowance of Rs.150.00 for meeting at Tirumala/Tirupathi and Rs.200 for the meeting held outside Tirumala/Tirupathi} for every day or part of a day of journey or halt, a day starting from 12 midnight. Compensatory Allowances will be allowed only once, if a day happens to be both a day journey and a day of halt. If such journey falls on two days they will be entitled for compensatory allowance for both the days. (b) The chairman and the members of the Board of Trustees will be entitled to travel to any other place in India on bona fide work in connection with the affairs of the Tirumala Tirupathi Devasthanams. Such tours should except in the case of Chairman be approved before hand by the Board of Trustees by a resolution. For such tours the Chairman and the Members of the Board of Trustees will be eligible to T.A and D.A at the same rates as for the meeting of Board of Trustees. 16. . :- Such of those members who are Members of the Parliament or the State Legislature may for purpose of Rule 17, travel to the place of meeting by Air from Delhi or Hyderabad and back while the Parliament or the State Legislature is in session and they shall be eligible for travelling allowance from Delhi or Hyderabad as the case may be, at the rates specified in Rule 15. 17. . :- The Chairman shall also be entitled to a free Telephone at his residence and a Car. For private trunk calls on the phone and for private trips by the Tirumala Tirupathi Devasthanams car the usual charges as laid down by the Tirumala Tirupathi Devasthanams shall be paid by the Chairman. For this purpose a register of trunk calls for the phone and a log book for the car will be maintained by the Chairman and signed by him daily. 18. . :- The Chairman shall also be entitled to a private Secretary and two Attenders. The post of the Private Secretary will carry the scale of pay and all other allowances of a Assistant Executive Officer in Tirumala Tirupathi Devasthanams with special pay of Rs.100.00 per month. 19. . :- The Executive Officer will before the close of every meeting of the Board of Trustees arrange to get particulars of the journey made by the Chairman and Board of Trustees (other than Ex-Officio Members) for arrival and departure and arrange to pay them their dues on the spot on obtaining a simple stamped receipt by drawing sufficient money in advance. The same procedure shall be followed for any other tours by the Chairman of Board of Trustees for bona fide purposes in connection with the affairs of the Tirumala Tirupathi Devasthanams to any place in India other than Tirumala. CHAPTER 3 Resignation of the Chairman/Chair-Person/Trustee 20. . :- The Executive Officer shall immediately on receipt of a letter of resignation from the Chairman or any Member of the Board of Trustees other than an Ex-Officio Members, submit the same to the Government. On receipt of the same, the Government, shall accept it, unless there are reasons to the contrary, and the resignation shall take effect from the date of such acceptance. CHAPTER 4 Administering oath of office and Secrecy to Chairman/Chair- Person/Trustee 21. . :- (a) Before the Chairman or a Trustee enters upon his office, the Executive Officer or any officer nominated by him and in the case of Executive Officer the Joint Executive Officer or any officer nominated by him shall administer the oaths of office and secrecy in the appropriate form appended hereunder, at Tirumala near the Garudalvar Sannidhi in the Tirumamanimandapam in Sri Venkateswara Swamy Temple and the oaths shall be taken in the name of Lord Venkateswara Swami. The oaths may be taken either in Sanskrit, Telugu, Hindi or English. CHAPTER 5 Dissolution and reconstitution of Board of Trustees 22. . :- The Commissioner may recommend to the Government the dissolution of the Board of Trustees under Section 105 of the Act for all or any of the following reasons: (i) If the Board of Trustees have failed to perform its duties and functions imposed by or under the Act; or (ii) If the Board of Trustees have exceeded any of the powers conferred on it by or under the Act; or (iii) If the Board of Trustees is incompetent to carry out all or any of the purposes of the Act or the Rules framed thereunder; or (iv) If the Board of Trustees have abused any of the powers conferred on it by or under the Act; or (v) If the Board of Trustees have not taken sufficient precautions to safeguard the interests of Tirumala Tirupathi Devasthanams; or (vi) If the board of Trustees have acted in any way prejudicial to any interest of the Tirumala Tirupathi Devasthanams; or (vii) If the Board of Trustees have disregarded any legal or valid instructions, directions, guide lines or orders issued to it by the Government under any of the provisions of the Act No.30 of 1987; or (viii) if the Board of Trustees have not conducted its affairs with the care and dedication that is expected of such a sacred institution; or (ix) If the Board of Trustees have in the opinion of the Government conducted its affairs generally in such a way as to make its continuance not desirable; and or (x) If the Government consider that there are other valid reasons for such dissolution. 23. . :- The Government shall, on receipt of the report of the Commissioner and on being satisfied that there is a prima facie case for ordering dissolution of the Board of Trustees, communicate to the Executive Officer the grounds on which they propose to do so, and fixing a reasonable time of not less than 15 days from the date of communication to the Executive Officer direct the Board of Trustees to show cause against such proposal for dissolution. 24. . :- The Executive Officer, shall immediately on receipt of the communication from the Government specially convene an extra- ordinary meeting of the Board of Trustees and place the matter before it for its consideration. The meeting shall in no case be adjourned. 25. . :- The Executive officer shall communicate the explanation or objections of the Board of Trustees, to the Government as to reach them within the time fixed by them in this behalf. If on the day fixed for such extraordinary meeting the Board of Trustees fails to meet or if there is no quorum, or if the Board of Trustees does not show any cause, the Executive Officer shall forthwith report it to the Government and such failure shall be deemed to imply that the Board of Trustees has no explanation or objection to offer. 26. . :- The Government after consideration of the explanation or objection if any of the Board of Trustees, as the case may be, may, if they are not satisfied with it, for reasons to be recorded in writing and by a notification to be published in the Andhra Pradesh Gazette dissolve the Board of Trustees from such date as may be specified therein. 27. . :- With effect from the date specified for dissolution of the Board of Trustees in the notification, all its Trustees including the Chairman shall forthwith be deemed to have vacated their offices as such. CHAPTER 6 Dharma Prachara Parishad 28. . :- The Board of Trustees, for the effective administration of Tirumala Tirupathi Devasthanam Dharma Prachara Parishad established under Section 12 of the Act, shall constitute an Executive Committee consisting of the following members. 1. The Chairman of the Board of Trustees; 2. The Commissioner of Endowments; 3. The Executive Officer of Tirumala Tirupathi Devasthanams; 4. Two members of the Board of Trustees nominated by the Board of Trustees. 29. . :- It shall be competent for the Executive Committee to co-opt not more than three members for any specified period of time for the purpose of advising the Executive Committee in the implementation of the objectives and programmes of the Parishad. 30. . :- (a) The Executive Committee shall be competent to formulate policies and programmes for the implementation of the objectives of the parishad and also to execute the same subject to the control of the Board of Trustees. (b) The Secretary of the Dharma Prachara Parishad shall be the Ex- Officio Convenor and incharge of day-to-day administration of the Parishad. 31. . :- (1) The Dharma Prachara Parishad shall meet atleast once in three months. (2) It shall have a whole time Secretary. (a) who shall receive such remuneration or honorarium as the Dharma Prachara Parishad may determine; (b) who shall possess such qualifications as the Dharma Prachara Parishad may determine. (c) who shall be a person professing Hindu Religion and well versed in the Hindu Dharma Sastras and their exposition to the people; and (d) who should also be a man of integrity and character and devoted to the promotion and propagation of Hindu Dharma. 32. . :- Every member other than the Chairman and Ex-Officio Member shall hold office, for such period which shall be co-terminus with the term of Office as Member of the Board of Trustees. 33. . :- It shall be lawful for Dharma Prachara Parishad to accept to the credit of its fund any grant or donation by any institution or person. 34. . :- The funds of the Dharma Prachara Parishad shall be utilised for carrying out all or any of the objects mentioned in sub- section (3) of Section 112 of the Act. 35. . :- The Headquarters of the Dharma Prachara Parishad shall be at Tirupathi and the said Parishad may establish branch offices at such other place/places as it considers necessary to carry out all or any of the purposes. 36. It shall be the duty of the Executive Committee :- (a) to organise under the guidance of the Dharma Prachara Parishad its activities in furtherance of its object and to utilise its funds generally for working out any scheme therefor and particularly those designed; and (i) to inculcate religious discipline and moral values among the people and younger generation. (ii) to install faith in the fundamentals of the Hindu Dharma and its tenets and way of life in India. (iii) to provide for moral and religious instructions classes in the schools, and (iv) to encourage by suitable grants or otherwise the performance of yagnas etc., for common good and holding sadas etc., for elucidation of Vedas, Sastras, etc. (b) to propagate the tenets of Hindu Dharma through persons well versed in the Hindu Dharma sastras and their expositions to the people by arranging for either individual or special lectures or series of lectures and to make suitable sambhavanas in each case; to train Dharma Prabhodhaka Acharyas and Dharma Pracharakas and such other personnel as may be necessary for implementing the objectives of Dharma Prachara Parishad. (c) to undertake the compilation, printing and publication of:- (i) simple prayers suitable for daily parayana. (ii) simple book-lets explaining the basic tenets of Hindu Dharmas. (iii) books suitable for moral, religious and spiritual instructions for school going children containing simple select stories from epics, such as the Ramayana, the Bhagavatham and the Mahabharatham depicting the lives of ideal personages. (d) to compile suitable books designed to enable the common man to adopt the Hindu way of life in his day-to-day life; (e) to undertake the promotion and learning of Sanskrit language and literature; (f) to arrange for periodical congregational prayers; (g) to undertake the printing in English, Sanskrit, Telugu and all other language of India and to arrange for free or subsidised distribution of the whole or parts of the Bhagavad Gita or other books of Hindu Religion to all University students professing Hindu Religion or having faith in it at the time of the convocation or to other students on passing out their 10th Class or intermediate or equivalent examination for their reverent and constant study or to other young students in lower class to inculcate moral;, ethical and spiritual values in them, (h) to undertake the printing and free or subsidised distribution of stotras and other booklets containing the purport, observance or significance of festivals that are celebrated in the Hindu House holds on several occasions in the year like Srirama Navami, Krishna Janmastami, Ganesh Chathurthi, Durgapuja (Navarathri), Mahasivarathri etc. (i) to print and distribute free of cost or at subsidised rates select psalms (verses) or sayings of the realised souls of India among Children and others. (j) to award prizes in competitions of recitals of sastras etc., in praise of Hindu Gods and Goddesses; (k) to arrange for the pracharaka serving in the area and other suitable persons to visit prisoners in the jails, schools professing Hindu Religion and give holy prasadams and advise prisoners to lead a good life in future and the patients in hospitals to do everything for their comfort. 37. . :- For carrying out its object, the Executive Committee may constitute local committees at village, block and District levels in the State and make such arrangements as it considers necessary to propagate the tenets of Hindu Religion outside the State. 38. . :- The Dharma Prachara Parishad may give grants in aid of appropriate amounts to other institutions or organisations or hereditary Acharya Peetham engaged in all or any of the activities connected with the aforesaid purposes or the Dharma Prachara Parishad. 39. . :- Every meeting of the Dharma Prachara Parishad or the Executive Committee shall be convened by the Secretary of the Dharma Prachara Parishad. 40. . :- The Dharma Prachara Parishad and the Executive Committee shall ordinarily meet at Tirumala or at Hyderabad or at other place as may be fixed by it for the transaction of its business and on such days and at such time as may be specified by it in a notice. 41. . :- Notice of the meetings, with a copy of the agenda shall ordinarily be sent by post by the Secretary to the members of the Governing Body or the Executive Committee to their usual place of the residence giving seven days clear notice. All the members of the governing body shall ordinarily be present at the meeting but members who are heads of the Maths may be represented by their authorised representatives. 42. . :- The quorum for a meeting of the governing body also of the Executive Committee shall be three. 43. . :- All questions which may come up before the governing body or the Executive Committee at any meeting shall as far as possible be decided by obtaining the consensus of the members present. 44. . :- The members of the Executive Committee except the Chairman of the Board of Trustees, the Executive Officer of the Tirumala Tirupathi Devsthanams and the Commissioner shall in respect of journeys performed by them be entitled to draw actual travelling expenses and daily allowance at the rate admissible to the member of a class I Committee of the State of Andhra Pradesh. The Chairman of the Board of Trustees, Tirumala Tirupathi Devasthanams, the Executive Officer, Tirumala Tirupathi Devasthanams and the Commissioner will draw travelling allowance and daily allowance at the same rates and conditions as for a meeting of the Tirumala Tirupathi Devasthanams Board of Trustees. 45. . :- The Executive Committee, may in consultation with the Dharma Prachara Parishad make regulations generally to carry out all or any of the purposes of these rules and in particular in respect of the following matters namely; (1) Establishment and office procedure; (2) Budget, Income and Expenditure; (3) Audit of accounts; (4) Investments of moneys and operating on bank accounts and the like; (5) Any other matter connected with or incidental to the above items in the functioning of the Dharma Prachara Parishad; and (6) Qualifications to be possessed by the paid Secretary. CHAPTER-VII The Sri Venkateswara Sistacharya Vidya Samstha. 46. . :- The Sri Venkateswara Sistacharya Vidya Samstha, hereinafter referred as The Samstha' established under Section 113(1) of the Act shall be an autonomous body or a trust to be created by the Tirumala Tirupathi Devasthanams the object of which is the preservation and propagation of vedic learning and knowledge in the traditional mode. 47. . :- The administration and management of the Samstha shall be as laid down by a resolution by the Board of Trustees. 48. . :- The members of the Samstha shall be persons who have absolute faith in the traditional mode of vedic learning. 49. . :- The Samstha shall have plenary powers in the matter of effectuation throughout Bharat, of the schemes mentioned in Section 113 of the Act, and other schemes Ejusdem, Generis, not inconsistent with those mentioned in Section 113 entrusted to the Samstha for implementation. 50. . :- The foundation grant and all moneys belonging to the Samstha shall be irrecoverably and permanently invested in Nationalised Banks in the joint names of the Samstha and Tirumala Tirupathi Devasthanams to earn the maximum interest under a legal registered agreement. 51. . :- The Samstha shall be entitled to receive donations and other financial aid from individuals and institutions and also gifts of property movable-immovable. 52. . :- The Samstha shall have full powers to frame its own regulations for the conduct of its affairs and for effectuation of various schemes. 53. . :- For better co-ordination and more efficient administration, the Samstha may refer it is organised and when it is fit to take over the administration and the implementation of all existing institutions and schemes of the Tirumala Tirupathi Devasthanams, which are now subsisting the objects of the Samstha as detailed in Section 113(2) of the Act. 54. . :- On a request by the Samstha, the Tirumala Tirupathi Devasthanams may by a resolution handover all such institutions together with enough capital grant whose income at the maximum prevailing bank rates of interest for deposits, will be enough to meet the annual recurring costs. 55. . :- The Samstha will be the agency for the selection and training of Veda Pandits for the various Veda Parayana Schemes of Tirumala Tirupathi Devasthanams. 56. . :- The Samstha will formulate its own rules for such selection and training. 57. . :- The Samstha will, after its formation formulate its concrete term and proposals to further the objects of the Samstha as laid down in Section 113 (2) of Act 30 of 1987. 58. . :- Till such time as the Samstha is fully formed and start functioning and frame its own rules, the Board of Trustees of Tirumala Tirupathi Devasthanams will, by a resolution, lay down a procedure for the conduct of business. CHAPTER 8 Contribution to the Endowments Administration Fund 59. . :- The Executive Officer, Tirumala Tirupathi Devasthanams shall furnish to the Commissioner a return of Annual Income for the previous financial year on or before 15th May of each year, after getting it approved at a meeting of the Board of Trustees at which the Commissioner is present. Such return of annual income will be accepted as final. 60. . :- On receipt of the Annual Income return, the Commissioner shall make the assessment at the rate provided in the Act, on or before 30th June of every year. 61. . :- The Commissioner shall write to the Executive Officer immediately to remit the amount so fixed and the Executive Officer shall arrange payment on or before the 31st July of every year. 62. . :- It shall be open to the Commissioner to give extension of time at his discretion till the end of December every year for the reasons to be recorded in writing. CHAPTER 9 Maintenance of Accounts of the Tirumala Tirupathi Devasthanams and Audit 63. . :- The financial Advisor and Chief Accounts Officer who shall be administratively subordinate to the Executive Officer will be responsible for keeping regular accounts of all receipts and disbursements for each financial year separately in the matter laid down in the Tirumala Tirupathi Devasthanam Manual of Accounts. 64. . :- He shall also function as the Pay and Accounts Officer and cheque drawing and disbursing officer for the Tirumala Tirupathi Devasthanams. On his advice the Executive Officer may authorise any other officer of the said devasthanams, to function as cheque drawing and disbursing officer subject to restrictions and conditions as he may specify. 65. . :- The Financial Advisor and Chief Accounts Officer shall also be responsible for the preparation of the annual budget and for spending the appropriation of the annual budget and for spending the appropriation under each head properly. He shall be in overall administrative charge of the budget payments, accounts and audit of the Devasthanams including all office and the staff of the Devasthanams. He should be consulted by the Executive Officer on all or any of the matters regarding the expenditure in the Devasthanams, on work bills, contracts, investments in banks etc. The Executive Officer may even over rule his advice for reasons to be recorded in writing. 66. . :- The advice of the Financial Advisor and Chief Accounts Officer can be over ruled only by the Executive officer personally and on such over-ruling a brief resume of the case will be entered in an objection book to be maintained for the purpose and will be submitted to the Board of Trustees every month. 67. . :- It shall be the duty of the Financial Advisor and Chief Accounts Officer and of all officers and servants working under him and of any person having concern in the administration of the Tirumala Tirupathi Devasthanams to produce or cause to be produced before t h e Auditors all accounts, records correspondence, plans, other documents and property including moneys relating to the T.T.D. to furnish them with such information as may be required and to afford them all such assistance and facilities as may be necessary for the audit of the accounts of the Tirumala Tirupathi Devasthanams. 68. . :- After completing the audit for any financial year or for any shorter period or of any transactions or series of transactions, the auditor shall send the report to the Government marking a copy of it to the Executive Officer. 69. . :- The Auditor shall specify in his report all cases of irregular, illegal or improper expenditure or of failure to recover moneys or other property due to the Tirumala Tirupathi Devasthanams or of loss or of waste of money or other property thereof, caused by neglect or misconduct or misapplication or collusion or fraud or breach of trust or mis-appropriation on the part of any officer or servant of the Tirumala Tirupathi Devasthanams or any other person. 70. . :- The Executive Officer shall get the audit report scrutinised by the Financial Advisor and Chief Accounts Officer get a brief summary on all salient points prepared by him and place it before the Board of Trustees within thirty days from the date of receipt of the report for its information and for issue of such instructions as it deems fit. 71. . :- The Financial Advisor and Chief Accounts Officer shall get the defects or the irregularities pointed out by the auditor rectified and prepare a rectification report which shall be placed by the Executive Officer before the Board of Trustees for such orders it deems fit. 72. . :- Where on consideration of the audit report and the report of the Executive Officer, the Board of Trustees thinks that any officer or servant was guilty of illegal expenditure or of loss or waste of m o n e y or other property thereof caused by misconduct, misapplication, collusion, fraud, breach of trust or misappropriation it may direct the Executive Officer to take disciplinary action against the person concerned and also to take such steps as are deemed necessary to take good the loss involved from the persons concerned. The Board of Trustees may also, without prejudice to the disciplinary action direct,in deserving case, institution of criminal proceedings. 73. . :- The Financial Advisor and Chief Accounts Officer shall also conduct a physical verification every year of all valuable properties of the Tirumala Tirupathi Devasthanams and the Temples, like temple jewellery, temple vessels, vahanams, Tirumala Tirupathi Devasthanams furniture stores, stock etc., etc., and give a physical verification report before 30th June of that year. This will have to be put up to the Board of Trustees at its first meeting to be held in July every year for review. The Financial Advisor and Chief Accounts Officer will also prescribe suitable registers to be maintained for this purpose and will certify in his report if such registers are properly and regularly maintained. CHAPTER 10 Audit Report 74. . :- The Auditor shall send a report to the Government on the following matters; (a) (i)Whether the accounts and registers required to be maintained are kept. (ii) Whether the accounting manual introduced as in the Appendix- III is being fully followed or not, and (iii) If the Accounts officer has been divested of all his other duties excepting writing up the accounting work of the Tirumala Tirupathi Devasthanams in the new form as in Appendix III; (b) Whether all the immovable properties and rights, such as fishery rights, to long grass in village tanks, right to usufruct of the trees, and the like not used by the Tirumala Tirupathi Devasthanams for its purposes have been leased out in prescribed man n er and to the advantage of the Tirumala Tirupathi Devasthanams and lease deeds have been got executed in all cases and registered, where necessary and if in any case such properties or rights have not been leased or lease deeds have not been taken, what such cases are; (c) Whether the various items of income, amounts due to the Tirumala Tirupathi Devasthanams have been realised at the proper times and whether due steps to recover the amounts over due have been taken and, if not, in which cases such action has not been taken. (d) Whether any claims have become barred by the law of limitation and, if so, what such cases are and the person or persons responsible for allowing the claims to become time barred and the quantum of amount to which each person is responsible. (e) Whether all collections have been brought into accounts without delay; (f) Whether any claims have been written off and, if so, to what extent and under what authority and the reasons therefor as recorded by the authority ordering the write off; (g) Whether the expenditure is in accordance with the sanctioned budget and if there are deviations from such budget what those deviations are and if there is excess expenditure over budget sanctions, whether the same have been duly approved or ratified by the competent authority. (h) Whether every item of expenditure has been sanctioned by the authority competent in that behalf and is supported by a proper voucher; (i) Whether there is any item of expenditure which, in the opinion of the auditors, is, prima facie, extravagant; (j) Whether there has been any diversion of funds or properties for purposes other than those specified in the Act; (k) Whether advances made have been recouped or adjusted without delay and advances pending adjustment, outstanding on the date of audit. (l) Whether moneys not required for immediate expenditure have been deposited in banks and surplus funds have been invested. (m) Whether all donations or offerings in kind are accounted for and whether donations made as contribution for specific purposes are earmarked and in other cases are invested in interest yielding securities. (n) Whether in respect of building works check measurement was done by the competent authority before final payment was made and whether the necessary subsidiary accounts and registers such a s measurement books, stock books, muster rolls, tenders and agreements are kept; (o) Whether securities have been obtained from the staff incharge of collections or valuables and security bonds got executed. (p) Whether proper safeguards have been made to preserve the costly and valuable jewellery and rare pieces of art or images in safe custody. (q) Whether the sanction of the prescribed authority has been obtained for the creation of the posts and scales of pay and allowances and in the case of fresh entrants that certificates of age, health and vaccination are enclosed to the first pay bill; (r) Whether a dittam is prepared and got sanctioned by the prescribed authority and that the expenditure in this regard is strictly in accordance with the sanctioned dittam; (s) Whether in respect of all refunds of deposits the claim from the party for the refunds is forthcoming that the amount referred to is supported by corresponding credit in the concerned deposit register that the fact of refund is duly recorded against the concerned items in the deposits register and that the payee's acknowledgment, stamped whenever necessary, is obtained from the payee; (t) Whether the annual requirements of the various supplies and services are assessed at the beginning of the year, that tenders or quotations have been invited or called for in respect of all supplies and services in the prescribed manner, that the rules regarding invitation of tenders, obtaining of Earnest Money and Security Deposits and execution of agreements are strictly adhered to. 75. . :- (1) The auditor shall in the course of audit, verify the debenture share certificates, Government bonds or fixed deposits and other securities and the bank pass books belonging to the institutions and report whether they are found correct and they are readily forthcoming. (2) The auditor shall report whether any investments of securities have been encashed before the date of maturity and, if so, whether such encashment was done with the previous permission of the competent authority or not and whether the proceeds after such encashment have been duly spent for the purposes for which the encashments were reported and sanctioned for. It shall be verified whether income tax exemption certificates were obtained. (3) The auditor shall also verify whether an inventory (register for the jewels and valuables belonging to the institutions) is maintained and, if so, whether they are intact and correct and whether it is being periodically inspected by such officers as my be appointed by the Board of Trustees. (4) The auditor shall append to his report; (a) a consolidated statement of receipts and charges under the budget heads; (b) a consolidated statement of income and expenditure. (c) a consolidated statement of assets and liabilities. (d) a statement of the debentures, share certificates, Government bonds and other securities; (e) a statement of the demand, collection and balance of all items of revenue or income both arrears and current, outstanding in cash and in kind at the end of the financial year and of the names of the tenants or other persons, from whom the arrears are due with details for the year for which they are due in respect of all the temples and institutions in the Tirumala Tirupati Devasthanams. (5) The auditor shall prepare an abstract of the auditor accounts receipts and charges, income and expenditure, balance sheet and submit two copies thereof along with the auditor report. CHAPTER 11 Depositing of Tirumala Tirupathi Devasthanams Funds 76. . :- The moneys received by Tirumala Tirupathi Devasthanams shall be in the custody of the Financial Advisor,and Chief Accounts Officer subject to the overall control and orders of the Executive Officer. 77. . :- All moneys received by the Tirumala Tirupathi Devasthanams in excess of the limit to be laid down by the Board of Trustees for immediate purpose shall be deposited in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934 or Government Treasury or Co-operative Bank or Regional Rural Bank or Housing Development Finance Corporation (HD FC). 78. . :- (a) Deposits of moneys under Rule 85 shall be made in the name of the Tirumala Tirupathi Devasthanams. The Financial Advisor and Chief Accounts Officer subject to the over all control and orders of the Executive Officer shall have the power to withdraw such deposits or any part thereof and operate on the banks accounts. (b) No money shall be withdrawn from the bank unless it is required for immediate payment for the purposes or the Tirumala Tirupathi Devsthanams. 79. . :- The Financial Advisor and Chief Accounts Officer shall constitute Tirumala Tirupathi Devasthanams Employees Pension Fund, Gratuity Fund and Provident Fund separately duly setting apart the amount and create irrevocable trust for the purpose of discharging t h e liabilities towards the employees of Tirumala Tirupathi Devasthanams. He should maintain and render proper accounts to,the Board of Trustees of the funds. 80. . :- Any such moneys belonging to the Tirumala Tirupathi Devasthanams and not required for immediate expenditure shall be invested. (a) in one or other of the following securities namely:- (i) promissory notes, debentures, stock or other securities of the Central Government. (ii) promissory notes, debentures stock or other securities of the State Government. (iii) stock or debentures, or shares in companies, the interest where in shall have been guaranteed by the Central or the State Government. (b) in fixed deposits for periods not exceeding six years in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 or in any Government Treasury under the category of "Interest bearing Deposits". (c) in the Tirumala Tirupathi Devasthanams employees Co- operative Bank not exceeding Rs.15 lakhs. 81. . :- The investments under Rule 88 (a) and (b) shall not be pledged, encashed or withdrawn without the permission of the Board of Trustees. CHAPTER 12 Religious and Charitable Purpose for which the funds of Tirumala Tirupathi Devasthanams may be utilised 82. . :- For Construction of Kalyanamantapams, Auditoriums. 83. . :- For Construction of Geetha Mandirams. 84. . :- Establishment and maintenance of schools for the training of Archaka, Adhyapaka and Vedaparayanadars and for the study of Divya Prabhandhams and the like for furthering education in Sanskrit. 85. . :- Loan to overseas temples. 86. . :- Feeding of pilgrims visiting Tirumala. 87. . :- For construction of choultries at various pilgrim centres. 88. . :- For such other purpose as the government may direct from time to time. CHAPTER 13 Furnishing of Security 89. . :- The Board of Trustees shall declare by a resolution the post, or category of or class of posts in the Tirumala Tirupathi Devsthanams the holders of which shall have to furnish security and the amount of security to be furnished. 90. . :- No persons appointed to a post for which security has to be furnished shall assume office, unless he furnished the security fixed for the post within 15 days of the receipt of the order of appointment or within such period as may be fixed in the order of appointment. 91. . :- The security to be furnished by a person may be in the form of; (a) Cash or (b) Promissory notes of the State Government or any other State Government or the Union Government or Municipal debentures or Port Trust bonds or. (c) stock certificates of the State Government or any other State Government or the Union Government, or (d) Post Office Savings Bank Deposits, or (e) Post Office cash certificates and National Savings Certificates, or. (f) Deposit receipt in any of the Scheduled Banks, or (g) Unencumbered immovable property. 92. . :- (1) Where Security is furnished in any of the forms mentioned in Clauses (b) to (g) of the Rule 91,the provisions of the Andhra Pradesh Financial Code for the time being in force relating to the conditions subject to which such form of security shall be accepted, shall as far as may apply to such security. (2) Where security is furnished in the form of cash it shall be invested in any of the forms of securities mentioned in Rule 92 as the person furnishing the security desires and the interest derived from such investment shall be paid to him. No interest shall become due or in any event payable till the security amount is actually invested. CHAPTER 14 Levy of Toils 93. . :- The Board of Trustees shall from time to time decide upon the places on any road situated within the Tirumala Hills area leading to Tirumala as mentioned under sub-section (4) of Section 114 of the Act at which tolls shall be levied and may cancel or modify such decision. Provided that tolls shall not be levied and collected at more than one such place on each road. 94. Publication :- The particulars relating to the places decided upon by the Board of Trustees under Rule 93 shall be published. (a) by affixture on the notice board of the office of the Executive Officer, and the Municipal Office, Tirupathi. (b) by affixture in any other conspicuous place in Tirupathi chosen by the Executive Officer; and (c) in the District Gazette in all languages spoken by the People. 95. . :- Construction of toll bars:- The Board of Trustees shall construct toll bar gates and gate keepers stations at the places referred to in Rule 93. 96. . :- (1) The payment of tolls in respect of any carriage or cart covers the animals engaged in drawing it other than elephants and camels. (2) Tolls are leviable upon carriages or carts irrespective of the means of traction employed. (3) Not more than single payment of toll shall be demanded in respect of any vehicle or animal except in the case of luxury tourist taxi or local taxi during any one period of twenty four hours counted from midnight to midnight and on such payment being made a receipt in the form in Appendix-II shall be granted by the toll keeper. 97. Payment of Tolls :- No person with any vehicle or animal mentioned in sub-rule (1) of Rule 96 shall with the intention to evade payment of tolls, go off or pass from any road on which a toll bar, gate or gate keepers station has been constructed under Rule 95 through or over any land within a distance of 5 kilometres therefrom such land not being owned or occupied by such person and not being public road. 98. . :- (1) An Officer of the Tirumala Tirupathi Devasthanams incharge of a toll bar, gate or gate keepers station, where the collection of tolls is made under Section 114 (4) (a)and the lessee or his authorised agent when the collection is farmed out under Section 114 (4) (a) shall be deemed to be the Officer appointed to collect tolls within the meaning of Sections 3 and 5 of the Indian Tolls Act,1851. (2) The Executive Officer of the Tirumala Tirupathi Devasthanams, or an Officer authorised by him, shall be deemed to be the Officer appointed to superintend the collection of tolls within the meaning of Section 3 of the Indian Tolls Act,1851. 99. Exemption :- No tolls shall be levied on:- (a) Any Vehicle or animal belonging to the Tirumala Tirupathi Devasthanams or the State Government when it is proceeding on official duty. (b) Any animal entering the Tirumala Hills area through a toll bar gate or gate keeper"s station for the purpose of grazing or drinking water, or. (c)Any vehicle or animal being taken to Tirumala for being offered as a gift to the temple; or (d) Any other vehicle or animal which may be exempted by the Executive Officer Tirumala Tirupathi Devasthanams, for special reason. 100. . :- Where the collection of Toll is farmed out , the lessees shall not collect Tolls at rates higher than those specified in the notification issued by the Government under Section 144(4)(a). 101. . :- A table showing the rates of tolls leviable shall be placed legibly written or painted in English and in the Local language in a conspicuous place near each to all bar,gate, gate keeper"s station. CHAPTER 15 Collection of Income due to Tirumala Tirupathi Devasthanams 102. . :- Every item of income of the Tirumala Tirupathi Devasthanams shall be collected regularly and , as far as may be , on the date on which it falls due . 103. . :- The Financial Advisor and Chief Accounts Officer of the Tirumala Tirupathi Devasthanams shall be responsible for making all collections of income , whether in cash or in kind . 104. . :- The Financial Advisor and Chief Accounts Officer or any other Officer authorised by him shall grant receipts for all items of income and for all offerings and gifts in cash and kind received by the Tirumala Tirupathi Devasthanams . 105. . :- Where an Officer of the Tirumala Tirupathi Devasthanams is authorised to make collections, a receipt shall be issued by the officer . Such collections shall not be utilised directly by the officer for any purpose but shall be credited to the Tirumala Tirupathi Devasthanams Account forthwith. 106. . :- Temporary or permanent receipt books, with receipts in counter foil bearing printed machine numbers, shall be maintained. The signature of the person to whom the receipt is issued or his thumb impression shall be obtained with date on the reverse of the duplicate of the receipt in token of having obtained the receipt. 107. . :- All collections shall be brought into account by the Financial Advisor and Chief Accounts Officer without delay. 108. . :- No persons other than the Financial Advisor and Chief Accounts Officer shall be competent to give a valid discharge of any claim of the institution. 109. . :- No expenditure which is not sanctioned in the budget shall be incurred save as provided for in the Act or the rules framed thereunder. 110. . :- The appropriation of receipts of money to expenditure shall ordinarily be avoided. 111. . :- Claims indisputably payable, shall never be left unpaid and disbursements in cash or kind or by means of cheques shall under n o circumstances be kept out of the accounts longer than is absolutely necessary. 112. . :- Any person having a claim against Tirumala Tirupathi Devasthanams shall present a duly signed bill containing the details o f the claims and of the dates on which the claim fell due. The Financial Advisor and Chief Accounts Officer shall verify the correctness of the claim and sanction payment. 113. . :- Where disbursement on behalf of the Tirumala Tirupathi Devastnanams is made by a person other than the person competent to incur expenditure such disbursisng officer shall be personally responsible for any disbursement if the expenditure is not sanctioned by the competent authority. 114. . :- Receipts shall be obtained for all payments and such receipts exceeding Rs.20.00 shall be duly stamped. 115. . :- For making petty purchases or for other valid reasons advance may be given under one receipt. Such advance shall be recouped within seven days of taking the advance with proper vouchers. Purchases of perishable or other articles for not more than Rs.10.00 need not however be supported by dealer's bills and receipts but the disbursements shall be supported by a certificate from the person who made the purchases and disbursement that they were made. CHAPTER 16 Sale of Movable Properties 116. . :- All sales of movable properties other than perishables belonging to the Tirumala Tirupathi Devasthanams shall be made by public auction held either at Tirupathi or Tirumala or at the place of the temple or institution of the Tirumala Tirupathi Devasthanams or at the place where the properties are situated. 117. . :- The Executive Officer or any other officer authorised by him shall decide the terms and conditions of the sale such as the division of the properties into lots, the amount of initial deposits to be made by the bidders, the place, date and hour of sale, the security to be furnished by the highest bidder and the period within which the sale of price is to be paid. 118. . :- A copy of the sale notice shall be published not less than seven days before the date fixed for sale:- (a) By affixture:- (i) on the notice board or on of the front door of the institution of endowments concerned and on the front door of the village Chavadi or in some conspicuous public place in the locality where the properties proposed to be sold are situated and at the place fixed for sale; and (ii) on the notice board of the office of the Executive officer. (b) by publication in the language of the locality in one or two of the local daily newspapers; if the expected sale proceeds exceed Rs.10,000;and (c) by beat of tom-tom in the locality where the properties proposed to be sold are situated and at the place fixed for sale . 118A (1) Every sale of movable property shall be confirmed by the Executive Officer, if, however the amount involved is more than Rs.One lakh per lot such sale shall be confirmed by the Board of Trustees. (2) If within one month from the date of sale, no order confirming the sale is received by the purchaser, the sale shall be deemed to have been confirmed. (3) If for any reason the sale is not confirmed by the Executive Officer or the Board of Trustees as the case may be, a fresh sale shall be conducted after following the procedure prescribed above. 119. . :- The purchase money shall be paid in cash by the purchaser immediately after receiving the orders confirming the sale and purchaser shall not be permitted to carry away part of the property until he has paid the purchase money in full. If the purchaser defaults in the payment of the purchase money, the property shall be resold by auction and the defaulting purchaser shall be liable for any loss arising as well as the expenses incurred on the sale. He shall not, however, be entitled for any benefit if a higher price is obtained in the re-sale. 120. . :- The Board of Trustees may for special reasons accord sanction for sale otherwise than by public auction. 121. . :- The movable property in the form of coins, which have ceased to be a legal lender, shall be disposed off in accordance with the provisions of the Indian Coinage Act, 1906 (Central Act 3 of 1906) and the rules made under Section 21 of the said Indian Coinage Act. 122. . :- Perishable articles belonging to the Tirumala Tirupathi Devasthanams shall be sold in accordance with the special instructions issued by the Board of Trustees in this behalf.. 123. . :- Any gold which is received as offering by the Tirumala Tirupathi Devasthanams shall not be sold. It may be converted into dollars (pendents) of the Lord for sale to devotes at prices to be fixed by the Board of Trustees. Any gold still remaining unused shall be used for conversion as Utsavamur this for gold jewellery or for other uses in connection with the Lord or the temple. If no case gold shall be sold in open market. 124. . :- Notwithstanding anything in the above rules the power to sell the live-stock or movable property other than the perishable articles belonging to the Tirumala Tirupathi Devasthanams, shall vest in the Board of Trustees if the value of the livestock or the movable property exceeds Rs. One lakh and in the Executive Officer, Tirumala Tirupathi Devasthanams if the value of the live-stock or the movable property does not exceeds Rs.one lakh. CHAPTER 17 Custody of jewels or other valuables and Documents 125. . :- Subject to the administrative control of the Board of Trustees the Financial Advisor and Chief Accounts Officer under the over all control and order of the Executive Officer shall maintain a register in such forms as may be specified by the Board of Trustees containing lists of jewels, gold and silver vessels and other valuables of the Tirumala Tirupathi Devasthanams. The lists shall give a correct description and full particulars of all jewels. The gems, if any in the jewels and other valuables, shall be indicated in the respective lists. Where new jewels or valuables are purchased or otherwise acquired, entries to that effect shall be made in the said register. When any jewels or valuables is sold, lost, exchanged or altered an entry shall be made about such sale, loss, exchange or alteration in the said register and any new jewels or valuables thereof shall be entered as a fresh item indicating the authority for such substitution. The upto date register shall be put up to the Board of Trustees once in three months for its perusal and information. 126. . :- It shall be the duty of the Financial Advisor and Chief Accounts Officer under the over all control and orders of the Executive Officer to make proper arrangements for the safe custody of the jewels and valuables. Wherever possible they should be deposited in bank vaults. When they are constantly required for the purpose of decorating deities, he shall provide iron safes, boxes or other receptacles with adequate locking arrangements. Wherever necessary, strong rooms shall be constructed for keeping these iron safes, boxes or other receptacles. The mandapams, stalls or rooms, in which gold or silver vahanams or palanquin are kept, shall have suitable locking arrangements and the vahanams shall be covered by dust- proof sheets when not in use. All the jewels available shall be insured every year for their full face-value with the General Insurance Company and Special mention of this should be made in the Tirumala Tirupathi Devasthanams Budget every year. 127. . :- The jewels and other valuables shall be in the joint custody of the officers specified by the Board of Trustees for the purpose. 128. . :- Where the jewels and other valuables are in the joint custody each of the safes or other receptacles or the strong room in which they are kept shall have atleast two locks of different pattern and the key of one of the locks shall be in the custody of one of the other person. The detailed procedure in this regard shall be prescribed by the Board of Trustees. 129. . :- Wherever any jewels or other valuables in the joint custody has to be taken out of its receptacle or the strong room, it shall be taken out only in the presence of the person having joint custody. 130. . :- (1) Notwithstanding anything in Rules 131 and 132 jewels and other valuables required for use every day, with the prior permission of the Board of Trustees be entrusted to the Archaka for custody. Such archaka shall be provided with necessary safes, receptacles with locking arrangements for keeping the jewels and other valuables. The Executive Officer shall in such cases obtain a written acknowledgment in the register maintained under rule from the archaka or other Office holder in token of having received the jewels and other valuables and a written Muchilika or bond or undertaking to the effect that he would be responsible for their safety and that he would indemnify the TTD against any loss or damage caused due to his negligence or misconduct and that he would produce them for check whenever called upon to do so, shall also be taken from him. The Financial Advisor and Chief Accounts Officer under the over all control and orders of the Executive Officer shall make double lock arrangements in respect of such jewels and prescribe the procedure therefor in consultation with the archaka concerned. This procedure shall also be put upto the Board of Trustees for its approval. (2) The Financial Advisor and Chief Accounts Officer shall conduct verification of the jewels and valuables entrusted to an archaka under these rules once in a year and shall place a verification report at the meeting of the Board of Trustees. The Board of Trustees may, provide additional safeguards required for ensuring such safe custody as may be required, subject to such conditions as it may direct, so that the responsibility could be shared by the archaka entering the Garbhalaya or other place when the jewels and other valuables are in actual use. (3) The Board of Trustees shall have the power to direct the Executive Officer to obtain such security as he may deem fit from any servant who may be entrusted with any jewels or valuables or to issue such directions he may deem fit. 131. . :- The Executive Officer shall not alter, convert, melt, replace, sell, gift away, or destroy any jewel, vahanam, kanuka article made of gold or silver or such other valuables belonging to the Tirumala Tirupathi Devasthanams Institutions or Endowments without the prior permission of the Board of Trustees. 132. . :- The Executive Officer, may with the previous sanction of the Board of Trustees make, any new jewel or vahanam for use in the Tirumala Tirupathi Devasthanams. 133. . :- Documents relating to the title of Charitable or religious institutions or Endowments to properties and securities, such as Government promissory notes, stock certificates, debentures, post office cash certificates, national savings certificates and fixed deposit receipts of banks obtained by the institution or Endowment and mortgage deeds, bonds and promissory notes in favour of the institution or endowment shall be in the treasury in the Joint custody of the double lock officers specified under Rule 130. 134. . :- When any document which is in the Joint custody required for reference, encashment or other purpose, it shall be taken out in the presence of the persons having such custody or their duly authorised agents and a record thereof shall be made in register containing details of the documents kept, for the purpose. When the document is restored to joint custody, an entry thereof shall be made in the said register. 135. . :- The person having joint custody is shall be responsible for taking timely action for the recovery of any money or properties recoverable under the securities and if there is default in taking timely action owing to their neglect or for other reason, the loss thereof, if any, to the Tirumala Tirupathi Devasthanams shall be recoverable from such person. CHAPTER 18 Admission of Non-Hindu into the Tirumala Tirupathi Devasthanams Temples 136. . :- The Tirumala Tirupathi Devasthanams Temples are Hindu public temples. They are generally used as of only by the Hindu community. However there can be no objection for admission of Non-Hindu into the Tirumala Tirupathi Devasthanams temples provided he furnishes a declaration in the following form. DECLARATION I,........................................................................................ (name)................................................. ..........................................(address)belong to,................................................................ (Religion). However, I have faith in Lord (name of the presiding diety) and reverence to Him/Her and to His/Her worship. I may be permitted t o enter the temple and have darshan of the Lord. Witnesses Signature. 137. . :- The declaration should be presented to the Peishkar,Tirumala Tirupathi Devasthanams or other officer incharge of the Temple (other than Sri Tirumala Temple) who may after making such enquires as he deems fit, accord the permission sought for. On grant of such permission he can be admitted into the temple in the same manner as any other pilgrim is admitted. CHAPTER 19 Leases of Lands 138. . :- All leases of lands, buildings, sites and other immovable properties and rights belonging to the Tirumala Tirupathi Devasthanams shall be given by public auction held at the places in which the properties are situated or the rights exist. The Executive Officer may if he is satisfied that in any case the holding of an auction at a place other than the one in which the properties proposed to be leased are situated will not be detrimental to securing a proper bid, permit such auction, but no auction shall be held in a village situated in a district other than the one in which the property is situated . 139. . :- (1) The Executive Officer shall decide the period for which a lease shall be given, the terms and conditions of the lease, the security to be furnished by the lessee, whether the rental is to be in kind or in cash, the date on which the rent is to be given, the penalties, if any to be imposed for default in payment of rent, the division of the lands into convenient blocks the time within which the lease deed shall be executed, the time, date and the conditions of the auction and the like. (2) The auction shall be conducted in the case of lease for such period as is decided by the Executive Officer. 140. . :- (1) A copy of the auction notice shall be published at least 10 days before the date fixed for auction in respect of leases for a period of one year or a longer period and at least 7 days in respect of leases for a period of less than one year, by affixture:- (a) on the notice board or on the front door of the temple concerned; (b) on the notice board of the Municipal Council or the village Chavadi in the place where the properties proposed to be leased out are situated; and (c) on the notice board of the office of the Executive Officer. (2) The Executive Officer shall also publish the notice in the language of the locality by distribution of copies thereof in the locality concerned and in the neighbouring locality by circulation of the notice in such manner as he may deem fit for giving wide publicity of the auction, and may, in his discretion, also publish the notice in the language of the locality in any of two newspapers having circulation in the locality in case of leases which are expected to yield more than Rs.2,500 per year. 141. . :- (1) The auction shall be conducted by the Executive Officer or a representative to be authorised by him. (2) Notwithstanding anything contained in sub-rule (1) where a lease is in respect of properties or s of a religious institutions, the rental for the previous financial year of which did not exceed Rs.5,000 the auction may with the previous sanction of the Executive Officer be conducted by an employee of the Tirumala Tirupathi Devasthanams specially deputed for the purpose by the Executive Officer. 142. . :- Where the notice of auction specifies that any sum of money shall be deposited as security by the bidders, the deposit shall be made before the commencement of the auction. No person who fails to make such deposit shall be permitted to bid at the auction. 143. . :- (1) Leases shall ordinarily be given to the highest bidder, and where it is proposed to accept a bid other than the highest bid, the reasons for not accepting the highest or other bids higher than the one accepted shall be recorded in writing. (2) The solvency of the successful bidder shall in all cases be ascertained before the proposal for confirmation of lease is made. 144. . :- In the case of all leases, security to the satisfaction of the Executive Officer, who will take the advice of the Financial Advisor and Chief Accounts Officer shall be taken. Such security shall, in the case of leases for more than one year, be a sum equal to at least one year's rental or rental for half the total period of lease whichever is lower. 145. . :- Written lease deeds shall be taken for all leases, registered deeds being taken wherever so required by law and no person shall be allowed to exercise his rights under the lease until he has executed the lease deed. 146. . :- Notwithstanding anything contained in the foregoing rules, leases otherwise than by public auction may be resorted to by the Executive Officer in special cases for reasons to be recorded in writing. In such case the Executive Officer shall also fix fair rent to be paid, security to be taken etc. 147. . :- The period of the lease in every case falling under Rule 149 shall not ordinarily exceed one year, but the lease may be renewed from year to year on the same terms and conditions but in no case shall the total period exceed three years. 148. . :- All leases stipulating an annual rental of Rs.15,000.00 or more or its equivalent in paddy or other produce, shall be reported to the Board of Trustees for approval. If within one month from the date of report to the Board of Trustees no orders confirming or cancelling the lease is received, the lease shall be deemed to have been approved. 149. . :- The provisions of these rules relating to lease by public auction, shall not apply to buildings, situate in localities to which the provisions of the Andhra Pradesh Buildings (Lease and Rent Eviction) Control Act, apply so long as that Act is in force. 150. . :- Notwithstanding anything contained in these rules, the Board of Trustees shall have power to lease the buildings, lands and any other property belonging to the T.T.D. on nomination for any number of years not exceeding 99 years in favour of public institutions or for public purposes only after duly recording the reasons in writing and subject to ratification by the Government. 151. . :- On all matters of lease including confirmation of the lease the advice of the Financial Advisor and Chief Accounts Officers shall be taken. CHAPTER 20 Code of conduct for Archakas and persons visiting the Temple 152. . :- (1) The following is the code of conduct to be observed in Tirumala Tirupathi Devasthanams. (2) The Executive Officer should serve the code of conduct on all the Archakas, servants and other employees and obtain their acknowledgment. (3) The code of conduct for the persons visiting or worshipping should be exhibited prominently on the Notice Boards in the languages commonly used in that locality and the notice board should be kept in a conspicuous place in the premises of Tirumala Tirupathi Devasthanams Temples. (4) The Executive Officer, should enforce the code of conduct and should take suitable action against the defaulters. 153. Code of conduct to the Archaks performing Archakatvam service according to Agama sastras :- (a) The Archaka should bathe and wear proper dress and have Mukhalankaram as per customs and usage before he enters the temple, daily. (b) He should have Sikha and Yagnopaveetham and physically fit to perform his duties; (c) He should perform Ushakalarchana inevitably before sunrise; (d) He should give to pilgrims Theertham, Padukas and flowers offered to the Diety as per custom and usage; (e) He should be a teetotaller, non-smoker and Vegetarian: (f) He should lead a moral life and treat all pilgrims courteously; (g) He should observe the principles laid down in Agama Sastras; (h) He shall be free from Sapta Vyasanams.... 154. . :- Code of conduct for Archakas and asadis performing services not strictly in accordance with Agama Sastras: (a) They should learn the mode of worship from Agama Pandits and perform Archakatvam service. (b) All the rules except (b) and (c) mentioned under Rule 158, shall also apply to them. 155. . :- Code of conduct for other servants working in the Temple: (a) They should wear Dhovathi and a badge of the Temple while on duty; (b) They should not smoke while on duty and on the Tirumala Hills; (c) They should not wear any footwear in the temple premises, (d) They should not take intoxicating drinks while on duty, and on the Tirumala Hills; (e) They should be courteous to the pilgrims and guide them properly; 156. Code of conduct for the persons visiting or worshipping in the temple :- (a) They should not spit or commit nuisance in the premises of the temple or do any act which is against the rules and regulations and custom prevailing there; (b) They should not smoke in the premises of the temple; (c) They should dress properly; (d)They should not wear footwear in the premises of the temple. (e) Persons of such a physical condition, disability or disease as would make them prohibited to enter according to the customs and usage should not enter the Sanctum Sanctorum. CHAPTER 21 Gift 157. . :- All property either immovable or movable except cash and also offerings made in Hundi and in the office of the Tirumala- Tirupathi Devasthanams will be given or received by way of gift by the Tirumala Tirupathi Devsthanams only with the sanction of the Board of Trustees. The Board of Trustees shall accord sanction where it considers that such a transaction is- (i) necessary or beneficial to the Tirumala Tirupathi Devasthanams; (ii) consistent with the objects of the Tirumala Tirupathi Dvasthanams; and (iii) the consideration therefor, if any, is reasonable and proper, except the extent provided for in Rule 158 below. 158. The Executive Officer may, however :- (a) sanction gifts of- (i) Laddus and other Prasadams and Panyarams; (ii) Pattu, and ordinary vastrams, shawls, Seshavasthrams and Melchant: (iii) Books and Publications of the Tirumala Tirupathi Devasthanams. (iv) Umbrellas, Idols, Mike-sets and Cassetes; (v) Paraphernalia articles for use in temple; (vi) Bahumanams in cash and dollars (gold or silver) etc. (b) sanction supplies and services free of charge of shamianas, chairs, tables, other furniture articles, and such other equipment, and sanction construction of pandals, electrical decoration and such other incidental items. (c) Sanction free supply of:- (i) Tirumala Tirupathi Devasthanam's conveyances (cars and vans); (ii) Food and accommodation and such other facilities to very important persons (VIPs),Asthana Pandits, etc.; (iii) Volunteers, Home Guards etc: Provided that the expenditure involved in any item in any single case does not exceed Rs.5,000.00 159. . :- (1) The Board of Trustees while accepting any gift of immovable property shall satisfy itself on the following points:- (i) the bonafides of the gift. (ii) correct description of the property relating to the proposed transaction with information regarding the survey number, extent and boundaries and ward number and door number also, in the case of property within the limits of a municipality. (iii) the revenue assessed on the property relating to the proposed transaction by way of land revenue cess, quit-rent, ground rent, property tax and the like; (iv) the encumbrances if any to which the property relating to the proposed transaction is subject; and (v) the title of the person who is giving the gift to the property in question. (2) The Board of Trustees shall issue a notice proposing to accept the gift to be published specifying a reasonable time of not less than thirty days from the date of issue of the notice, within which objections and suggestions may be sent. The notice shall furnish detailed particulars of the property in question. 160. notice shall be published as follows :- The :- (i) by notification in the Andhra Pradesh Gazette; (ii) by affixture on the notice board of the office of the Executive Officer; (iii) by affixture on the notice board of the Municipal Officer or the village chavadi and if there is no village chavidi, in some other public place in the village in which the property in question is situate (iv) by affixture in any other conspicuous place in the locality which may be selected by the Executive Officer in his discretion; and (v) by publication in one or two daily newspapers in the language of the locality where the property in question is situate: Provided that the Board of Trustees may dispense with the publication in the daily newspapers in cases where the cost of the publication will not be commensurate with the value of the transaction. 161. . :- On the expiry of the notice time, the Board of Trustees shall consider the objections, if any, received and pass final orders accepting the property in question as gift or otherwise. CHAPTER 22 Alienation of Immovable Property 162. Whenever the Board of Trustees decide either to sell, or exchange, or mortgage of any of the immovable property belonging to the Tirumala Tirupathi Devasthanams, it shall publish a notice containing the following particulars namely :- (a) nature of the proposed transaction; (b) correct description of the property relating to the proposed transaction with information regarding the survey number, extent and boundaries and ward number and door number also in the case of property within the limits of a municipality or any other local body; (c) the revenue assessed on the property relating to the proposed transaction by way of land revenue, cess, quit-rent, ground rent, property tax and the like; (d) any encumbrances to which the property relating to the proposed transaction in subject; (e) in the case of mortgage, the amount for which the property is proposed to be mortgaged; (f) in the case of sale, the probable price or the rental, as the case may be, that is expected. 163. A copy of the notice shall be published :- (a) in the local newspapers; (b) by beating of tom-tom in the village at which the property is situated; (c) by putting it on the notice board in the office of the Executive Officer. 164. . :- The publication of the notice in the manner mentioned above shall be deemed to be sufficient intimation to the persons having interest. 165. transaction of sale, exchange or mortgage shall be sanctioned by the Board of Trustees if it considered that the transaction is :- The : (i) necessary or beneficial to the Tirumala Tirupathi Devasthanams; (ii) consistent with the object of the Tirumala Tirupathi Devasthanams, (iii) the consideration thereof is reasonable and proper. The orders of the Board of Trustees shall be final subject to appeal and revision under Sections 120 and 121 of the Act. Where such an appeal or revision has actually been preferred, the sale, or exchange or mortgage shall be effected only after the appeal or revision is disposed off. 166. . :- Every sale of any immovable property authorised by the Board of Trustees shall be effected by the public auction by the Executive Officer. 167. . :- The sale shall be conducted in the conspicuous place in the locality where the property is situated. 168. . :- The Executive Officer shall, before the auction is conducted, specify the condition of sale after getting the same approved by the Board of Trustees. 169. No objections for postponing the sale shall be entertained at the time of auction unless a stay order of either the Board of Trustees or the Government, as the case may be, has been obtained for stoppage or postponement of the sale. Objections received, if any, at the time of auction shall be placed before the Board of Trustees as its next meeting for orders. 170. . :- The Board of Trustees, within two months from the date of sale shall either confirm or refuse the same and such confirmation or refusal shall be communicated to the buyer of the property. 171. . :- The expenses for registration or sale, exchange or mortgage shall be borne entirely by the person or persons in whose favour the sale, exchange or mortgage is effected. CHAPTER 23 Dittam 172. . :- The Board of Trustees shall fix dittam for temples and institutions of the Tirumala Tirupathi Devasthanams in respect of which there is no fixed dittam as on the date of commencement of the Act, after following the procedure laid down in Rules 175 and 176. 173. . :- The Board of Trustees shall have power to revise, modify or cancel dittam of any temple or institution of the Tirumala Tirupathi Devasthanams, after following the procedure laid down in Rules 175 and 176. 174. . :- The Board of Trustees shall, while taking action under Rule 173 above, have due regard to the established usage, custom and performance of the ceremonies, services, observance of festivals, worships and the like appropriate to the religious denomination to which the temple or institution relates. 175. . :- The Board of Trustees shall publish its proposals for fixation, revision, modification or cancellation of dittam by exhibiting them on the notice board of the temple or institution concerned together with a notice stating that within a period of 30 days from the date o f such publication any person having interest may submit his objections or suggestions to the Board of Trustees. 176. . :- After expiry of the period specified in Rule 175 the Board of Trustees shall, after considering any objection or suggestions received, pass such orders as it may think fit on such proposals. 177. . :- Save as aforesaid, the dittam for the time being in force in any temple or institution of the Tirumala Tirupathi Devasthanams shall not be altered by the Board of Trustees. CHAPTER 24 Write off 178. . :- No amount due to the Tirumala Tirupathi Devasthanams shall be written off except with the previous permission of (i) the Executive Officer of the Devasthanams if the amount does not exceed Rs.5,000.00 in each case at a time; and (ii) the Board of Trustees if the amount exceeds Rs.5,000 179. . :- The permission to write off shall be given only in respect of an amount which, in the opinion of the officer or authority concerned, is found irrecoverable. 180. . :- In all cases of write off, the advice of the Financial Advisor and Chief Accounts Officer shall be taken. CHAPTER 25 Execution of works, supplies and services in the Engineering and all other Departments 181. Definitions: Unless the context otherwise requires :- (i) "Administrative Approval" means an order by competent authority denoting the formal acceptance of the proposals for incurring any expenditure by the department concerned for the execution of specified works and for supplies and services at a stated sum. Explanation: - No Administrative approval is required in the case of repair and maintenance works, and for procurement of material under stock and store. (ii) "Competent Authority" means the authorities specified in Annexure II and III to these rules who are competent to accord Administration approval, technical sanction, accept tenders and agreement; and dispense with tenders for works, supplies, service and the like to order write off of losses. (iii) "Contract" means any kind of written agreement or undertaking by a person or by a syndicate or firm to execute any work or to supply stores, or to render any service. (iv) "Stores" means all articles and materials required for utilization on various activities and functions including for stock. (v) "Technical Sanction" means an order passed by the Competent authority approving the detailed estimates of the cost of a work of construction or repair proposed to be carried out by the Engineering Department. (vi) "Work" means work relating to the construction, repair, maintenance, alteration, extension and improvement or renovation, of any structure or installation such as buildings, temples furniture and includes other structures, water supply and electrical installations, tools and plants, works relating to agriculture or irrigation of lands, and shall also be deemed to include supplies services, purchases of stock, stores provisions etc., or any other items declared to be so by the competent authority. 182. Preparation of plans and estimates for Engineering works :- (1) Detailed plans and estimates shall be prepared by the Engineering staff of the Tirumala Tirupathi Devasthanams for all kinds of engineering works following the standard specifications of the public works department in the Government. Wherever special and expert consultancy is considered necessary in the preparation of plans and estimates, it may be obtained by the Chief Engineer of Tirumala Tirupathi Devasthanams with the prior approval of the Executive Officer. (2) Plans and estimates in regard to works relating to temple structures and sculpture works shall be prepared in consultation with the sthapati with due regard to the principles and practices of traditional architecture and ancient silpa and agama sastras. 183. Rates :- A common schedule of rates shall be worked out for engineering works of the Tirumala Tirupathi Devasthanams by consulting the standard schedule of rates of public Works Department, Public Health, Roads Buildings or rates of the Andhra Pradesh State Electricity Board by Chief Engineer of Tirumala Tirupathi Devasthanams. 184. Method of Execution of works :- The work shall be executed either departmentally or through contractors either by calling for tender or by entrusting that by nomination: Provided that in the case of works and supplies and the like, referred to in Annexure I, tenders need not be called for. 185. Measurement and check measurement :- The Assistant Executive Engineer, Tirumala Tirupathi Devasthanams will record the measurements for all works, supplies and services and the Deputy Executive Engineer will Check- measure them. The Executive Engineer will conduct random Check- measurement of such of the works selected by him or specified by the Executive Officer. 186. Tenders :- (1) In all cases where works are decided to be executed and supplied etc., are to be made by contract by calling for tender, tender shall be invited in the following manner:- (a) Limited Tender System:- If the value of works does not exceed Rs.2 lakhs in the case of works executed by the Engineering Department and Rs.50,000 in the case of works executed by other departments, limited tenders will be invited by issuing notices and displaying on the notice board by causing publicity in local Government Offices etc., and fixing a time limit of 15 days to submit the tenders. (b) Open Tender System:- If the value exceeds Rs. two lakhs for Engineering works and Rs.50,000 - works executed by other departments, open tenders will be invited by publication or by advertisement in two daily standard newspapers and fixing a time limit of 30 days to submit the tenders. (2) The Executive Officer of any other officer authorised by him shall open the tenders in the presence of all the tenderers or their authorised agents who may be present at that time. The signatures of the tenderers present shall be obtained in the register maintained for the purpose. (3) The officer opening the tender shall invariably affix dated initials of all corrections and overwritings, and on all the pages of the tender documents irrespective of whether they contain any corrections, overwritings etc., or not. If there are corrections or overwritings in the tender which are not attested by the tenderer a note of such unattested corrections should be made on the tender itself, when it is opened. The total number of pages and plans enclosed to the tender should be noted in writing by the Officer opening the tenders on the first page of the tender schedule. (4) The Officer opening the tenders should maintain a Register showing total number of tenders received and opened by him. 187. Acceptance of Tenders :- (i) The authorities competent to accept tenders are mentioned in Annexures-II and III to these rules. (ii) The acceptance or rejection of a tender is left to the discretion of the competent authority who may assign any reason therefor and record them. 188. Execution of contract :- (1) Every contract for work shall be in writing in the standard form to be approved by the Executive Officer. (2) A contract shall be executed by the person whose tender has been accepted by competent authority on behalf of the Tirumala Tirupathi Devasthanams specified in Annexure II or III to these rules. 189. Earnest Money Deposit (E.M.D) :- (1) Every tender shall be accompanied by a crossed demand draft drawn in favour of the Executive Officer, Tirumala Tirupathi Devasthanams, on a schedule bank for 2-1/2% of the value of work, for which tenders are called for, towards Earnest Money Deposit. (2) The Earnest Money Deposit shall be collected even in respect of contracts entrusted on nomination where the value of works exceeds Rs.5,000.00 (3) Tenders not accompanied by Earnest Money Deposit shall be summarily rejected. (4) Further security of an amount not more than 2-1/2% of the value of work may be insisted upon by the competent authority for the due fulfilment of the contract. (5) The Earnest Money Deposit for 2-1/2 of value of purchase will be normally insisted upon for procurement of stocks and stores. However, exemption may be granted by the Executive Officer, for sufficient reasons. 190. Execution of works :- (1) Ordinarily the execution of any works shall not be started without executing a formal agreement or contract. (2) No formal agreement is necessary in regard to petty works and repairs, supplies and services, if the value of which does not exceed Rs.5,000. However, even in such cases there should be a written understanding in regard to the rates. 191. . :- (a) Completion Reports:- On the Completion of a work a completion report should be prepared showing the estimated cost and the total expenditure incurred with a certified plan. Provided that completion reports need not be prepared for maintenance works, supplies and services and for procurement of stock and stores. (b) Maintenance of Registers, Accounts etc., (i) Registers showing details of all Engineering structures such as buildings, roads, bridges, dams, culverts and electrical and water works installations and temples, shall be maintained. (ii) The Executive Officer shall cause maintenance of such accounts and registers required for proper maintenance of accounts in respect of the works or supplies or services and for procurement of stocks and stores, as the case may be. 192. . :- In case of any doubt in the application of these rules, the Executive Officer's decision is final. 193. . :- The Board of Trustees may exempt any work or works or any supply or class of supplies or any service or any class of service from the operation of all or any of the provisions of these rules. 194. . :- These rules shall, mutatis-mutandis , apply to the purchases and supplies of stores and stocks etc., though not required for utilising in the execution of Engineering works vide Annexures I and III. 195. . :- While accepting tenders, executing agreements, or dealing with any kind of disputes in payment of bills in connection with the works, the opinion of the Financial Advisor and Chief Accounts Officer should invariably be obtained and considered. CHAPTER 26 Special Rules Relating to Tirumala Hills 196. . :- The 10-1/3 square miles area around the temple of Lord Venkateswara in Tirumala Hills shall be the exclusive property of Tirumala Tirupathi Devasthanams. 197. . :- Tirumala Hills is a place of pilgrimage. Population that exists at Tirumala Hills shall adhere to the norms and shall follow the sentiments of Hindu Religion. 198. . :- The Executive Officer shall have power to order prohibiting within the Tirumala Hills area notified under sub-section (1) of Section 114 of the Act or within the premises and in a radius of 1 K.M. around the premises of the Tirumala Tirupathi Devasthanams, specified in the first schedule as the case may be: (a) Begging by any person. (b) Straying of any cattle, pigs, or dogs. (c) Possession, use, or consumption of any intoxicating liquor or drug or cigarettes including Beedies and Chuttas. (d) Possession, preparation or consumption of Meat or other food stuffs containing meat. (e) Slaughter, killing or maiming any animal or bird for any reason. (f) Gaming with cards, dice, counters of Money or other instruments of gaming. (g) Tonsuring, hair cutting or opening and running of a hair dressing saloon by any person other than a person authorised or employed by the Executive Officer. (h) Trade of liquors and of dangerous drugs. 199. . :- No private registration of immovable property, in Tirumala shall lawfully be made without prior permission of the Executive Officer. 200. . :- The Executive Officer shall have power to prohibit or ban any political organisation and its activities in Tirumala Hills Area. 201. . :- All private trade or business is prohibited at Tirumala except with the authority and licence of the Chief Executive authority of the Panchayat. 202. . :- Tirumala Tirupathi Devasthanams shall endeavour to evict slum dwellers and clear the slums surrounding Tirumala. 203. . :- No permission shall be granted for holding any meeting or congregation other than one concerned with religion or for charitable purpose. 204. . :- All private leases and sub-leases at Tirumala shall be null and void unless specific permission is given by the Executive Officer. 205. . :- Any person intending to sell his land at Tirumala Hills area shall first give notice to the Executive Officer of his intention to sell such land, requiring him to exercise his option to purchase the land. 206. . :- The notice referred to in sub-section (1) of Section 123 shall set forth the particulars of his ownership in the land, source of said ownership, nature of his enjoyment in the property as well as length of his enjoyment that the land is free from encumbrances. 207. . :- Notice referred to in sub-section (1) of Section 123 of the Act shall specify, that the option shall be exercised by the Executive Officer within one month of the service of the Notice. 208. . :- The Executive Officer may exercise his option to purchase the land and call the party for an agreement in regard to the price payable by the former, at the principal office of the Executive Officer. 209. . :- The Executive Officer shall communicate his option to purchase the land, by notice to the party intending to sell land. 210. . :- If there is agreement between the party and the Executive Officer in regard to the price payable, the later shall sell the land to Tirumala Tirupathi Devasthanams in accordance with such agreement. 211. . :- The decision of the Revenue Divisional Officer shall be final on the price payable for the land, in the event of no agreement between the party and the Executive Officer. CHAPTER 27 General 212. . :- Notwithstanding anything contained in any rule the Executive Officer shall be competent to sanction expenditure not exceeding Rs.25,000.00 at a time for any purpose connected with any aspect of the administration of the Tirumala Tirupathi Devasthanams, if such item is not covered by any other specific rules. 213. . :- The Board of Trustees may, by a resolution delegate any power given to it under these rules, to the Executive Officer also. 214. . :- The Executive Officer, Tirumala Tirupathi Devasthanams or an officer authorised by him may, by an order, under Section 114 (3) (a) of the Act prohibit any commercial activity in the premises of the Tirumala Tirupathi Devasthanams Temples or Institutions or Choultries, Cottages or other places of pilgrims accommodation. For violation of an order under this Chapter the Executive Officer or an officer authorised by him shall have the power of seizure and confiscation of goods. 215. . :- No private shop or bunk shall either be established or run by any person or institution without the approval to the Executive Officer, Tirumala Tirupathi Devasthanams. CHAPTER 28 Powers and Duties of Executive Officer Appointed under Section 106 (1) of the Act 216. . :- He shall be the Chief Administrative Officer of the Tirumala Tirupathi Devasthanams. 217. . :- He shall, subject to the guidance and control of the Board of Trustees, have general power to carry out the other provisions of chapter XIV of the Act. 218. . :- He shall be responsible for the proper maintenance and custody of records and properties of the Tirumala Tirupathi Devasthanams. 219. . :- He shall arrange for the proper collection of the offerings made in temples specified in the first schedule. 220. . :- The Executive Officer of Tirumala Tirupathi Devasthanams shall have the power to suspend any of the office holders and servants of Tirumala Tirupathi Devasthanams. 221. . :- The Executive Officer of Tirumala Tirupathi Devasthanams shall fix the wages of all the employees of Devasthanams other than those on time scale of pay. 222. . :- The Executive Officer of Tirumala Tirupathi Devasthanams shall have power to regulate pilgrims for Darshan in all the Temples under the control of T.T.D. specified in Schedule-I 223. . :- The Executive Officer shall be responsible to preserve the security, religious and holy environment at Tirumala and shall have power to issue any order to preserve sanctity, the environment of the Temple.