Section 112(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)The objects of the said [Hindu Dharma Prachara Parishad] [Substituted 'Dharma Prachara Parishad' by Act No. 33 of 2007, dated 11.12.2007.] shall include(i)promotion and propagation of the Hindu Dharma;(ii)the establishment and maintenance of institutions for imparting instructions in the Hindu Dharma;(iii)preparation, publication and dissemination of literature relating to the Hindu Dharma;(iv)training of dharmacharyas, dharmapracharakas and such other personnel as may be required for propagation of the Hindu Dharma;(v)establishment and maintenance of institutions for imparting training in Vedas, Agamas and Powrohityam and for conducting examinations for awarding certificates in Veda,Agama and Powrohityam;(vi)any other purpose connected with or incidental to the aforesaid objects.
