Section 152 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
152. [ Constitution of Andhra Pradesh Dharmika Parishad. [Substituted by Act No. 33 of 2007, dated 11.12.2007.]
(1)The Government shall, by notification in the 'Andhra Pradesh Dharmika parishad' for the State consisting of the following members, namely:-(i)Minister for Endowments who shall be the Chairman;(ii)The Principal Secretary/Secretary to Government, Revenue Department in charge of religious and Charitable Institutions and Endowments;(iii)The Commissioner of Endowments who shall be member secretary;(iv)The Executive Officer, Tirumala Tirupathi Devasthanams;(v)one representative each from the Chairmen of Boards of Trustees from Section 6(a)(i) and (ii), Section 6(b)(i) and (ii), Section 6(c)(i) and (ii) and two Mathadhipathis published under Section 6(d) of the Act;(vi)Retired Senior Officer of the Government who is a devout Hindu and has experience of and commitment to improve the Hindu Temple system, to be nominated by the Government;(vii)A retired senior officer of the endowments department;(viii)Retired judge of the High Court who is a devout Hindu and has commitment to improve the Hindu Temple system;(ix)A legal luminary/Advocate aged more than 62 years who is a devout Hindu and has experience and has commitment to improve the Hindu Temple system.(x)two prominent philanthropists who have a track record of establishment, maintenance and supporting various endowments, Charitable and Hindu religious institutions to be nominated by the Government;(xi)two Agama pandits to be nominated by the government;(xii)one chartered accountant who is a devout Hindu and has a commitment to improve the Hindu Temple system, to be nominated by the Government.(2)The Parishad may for the purpose of consultation, invite any person having experience and specialized knowledge in any subject under its consideration to attend its meetings and every such person shall be entitled to such allowances as may be prescribed.(3)The powers, functions and term of office etc., of the members of Andhra Pradesh Dharmika Parishad shall be such, as may be prescribed.(4)The Government may by order delegate its powers and functions to the Andhra Pradesh Dharmika Parishad.]
