Section 5 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009
5.
The action already initiated by the Government like issue of notification for appointment of Trust boards for the temples and institutions coming under the purview of Andhra Pradesh Dharmika Parishad, shall be valid and the remaining process shall be continued by the Andhra Pradesh Dharmika Parishad.
