Section 59 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
59. Authority to whom audit report is to be submitted.
- After completing the audit for any financial year or shorter period, or for any transaction or, series of transactions, as the case may be, the auditor shall send a report(i)to the Commissioner in respect of the institutions included in the lists published under clause (a), clause (d) and clause (e) of Section 6 ;(ii)to the Deputy Commissioner in respect of institutions included in the list published under clause (b) of Section 6 ; and(iii)to the Assistant Commissioner in respect of institutions included in the list published under clause (c) of Section 6.
