Section 2(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Registration rules, 1987
(a)In the case of Chairtable Institutions or Endowments;(i)List of assets including investments in banks or other concerns held by the Institution or Endowment;(iii)List of objects or institutions, attached to, or maintained by the Charitable institution or endowment with details of their management(hereto specify, name of educational, religious or charitable or any other institutions with details regarding their maintenance or help or contribution payable to them.(iii)other particulars, pertaining to,the institution or endowment,(iv)remarks.
