Section 13 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
13. Commissioner etc., to observe appropriate form, usages and practices.
(1)The Commissioner, the Additional Commissioner, a Regional Joint Commissioner, a Deputy Commissioner, an Assistant Commissioner and every other person, exercising powers or performing the functions under this Act, shall not interfere with and shall observe the forms, usages, ceremonies and practices obtaining in and appropriate to the religious institution or endowment in respect of which such powers are exercised or functions are performed and in the case of a math, act in conformity with the rules, practices, usages or customs of the math in his dealings with the head of the math.(2)The Commissioner, shall subject to such directions as the Government may give from time to time, prepare a code of conduct for the trustees, archakas and other office holders, servants and employees and for the persons visiting worshipping at or restoring to a religious institution or endowment and different codes may be prepared in relation to different classes of institutions or endowments.(3)Any person violating the code of conduct so prepared shall be liable to be evicted from the premises of the institution or endowment.
