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State of Andhra Pradesh - Section

Section 25 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009

25.

Every member or special invitee, not being an officer of the Government, performing journeys to attend the meeting of the Dharmika Parishad, shall be entitled to claim travelling and other allowances as applicable to Class officers a State level committee. The Commissioner of Endowments shall be the controlling and countersigning authority in respect of such bills.