Section 131 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
131. Annual Inspection.
(1)Notwithstanding any of the provisions of this chapter, the Executive Officer shall furnish the copies of all the statutory returns, approved Budget, Audit Report and of all other correspondence made to Government for information of the Commissioner.(2)The Government shall cause an annual inspection of the Tirumala Tirupathi Devasthanams by such officer above the rank of the Executive Officer as they may nominate.
