Section 109 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
109. Powers and functions of Officers appointed under Section 106.
(1)(a)The Executive Officer shall be the Chief Administrative Officer of Tirumala Tirupathi Devasthanams and shall, subject to the guidance and control of the Committee have general power to carry out the other provisions of the Chapter.(b)He shall be responsible for the proper maintenance and custody of the records and properties of the Tirumala Tirupathi Devasthanams and shall arrange for the proper collection of the offerings made in the temples specified in the First Schedule.(c)Save as otherwise provided in this Chapter he shall exercise such other powers and perform such other functions as may be prescribed.(2)The Executive Officer may delegate any of the powers conferred on or functions entrusted to or duties imposed on him by or under this Chapter to the Joint Executive Officer or Special Grade Deputy Executive Officer appointed under sub-section (1) of Section 106 or to such other officer of the Tirumala Tirupathi Devasthanams as the Executive Officer may deem fit subject to such restrictions and control as the Government may, by special or general order, lay down and also subject to such limitations and conditions, if any, as may be specified in the order of delegation.(3)Every Officer appointed under sub-section (1) of Section 106 shall exercise the powers conferred on and perform the functions entrusted to him by or under this Chapter.
