Section 29 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
29.
Any person having interest in a proceeding may apply for permission to inspect the record of the proceeding which has been disposed off, whether such person was a party thereto or not. Such applications shall be supported by an affidavit stating how he is interested in the proceeding and specifying the purpose for which the inspection is sought. The provisions of Rules 24,25,26 and 27 shall apply to such applications.
