Section 15(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)Where the income of the institution is between Rs. 2.00 lakhs to Rs. 25 lakhs per annum, the Commissioner shall appoint a Board of Trustees consisting of five persons and where the income of the instutions is less than Rs. 2.00 lakhs per annum, the Deputy Commissioner concerned may constitute a Board of Trustees consisting of three persons in respect of each such temple keeping in view the traditions, sampradayams and wishes of the devotees:Provided that the Deputy Commissioner may either in the interest of the institution or endowment or any other sufficient cause or for reasons to be recorded in writing appoint a single trustee instead of a Board of Trustees:Provided further that in the case of a religious institution, the Archaka or where there is more than-one Archaka, the Pradhana Archaka thereof shall be an ex-officio member of the Trust Board notwithstanding clause (g) of subsection (1) of Section 19:Provided also that where the Board of Trustees is not constituted for any reason, the recognized founder or Member of the founders family shall discharge the functions of the Board of trustees till a new Board of Trustees is constituted:Provided also that where there is no Executive Officer or Founder Family member to any institution or where the Government or the authority competent to constitute a Trust Board has not constituted the Trust Board within the period specified under this sub-section, the Commissioner shall make such arrangement as he deems fit to look after the affairs of the institution during the interregnum period between the date of expiry of the terms of the Trust Board and constitution of the new Trust Board: Provided also that one of the members of the Board of Trustees shall be a prominent donar with a long, track record of Philanthropy and support to Hindu Religious Institutions.]
