Section 26 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009
26.
(i)The Dharmika Parishad may appoint, from amongst its members, such number of committees as the Dharmika Parishad deems necessary with not more than 3 members and assign to them such functions and duties as it may consider for the purpose which in turn has to submit its report to the Chairman of Dharmika Parishad.(ii)A member shall cease to be a member of such Committee if he ceases to be a member of the Dharmika Parishad.(iii)The Committee of the Dharmika Parishad may meet frequently depending upon the exigencies of work.
