Section 13(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(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.
