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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009

7.

The term of each of the Chairman of Board of Trustees nominated to the Dharmika Parishad shall be Co-terminus with their respective term as Chairman. They cease to be members of the Dharmika Parishad whenever they cease to be Chairman of Board of Trustees.