Section 2 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Registration rules, 1987
2.
Every application for the registration of a Charitable or Religious Institution or Endowment under Section 43 of the Act shall contain the following particulars in addition to the particulars specified in clauses (a) to (l) of sub-section (4) of Section 43 entered in book-form of half-fool scap size paper and neatly written either in English or Telugu. Four copies of the particulars shall be preparedand sent to the concerned Assistant Commissioner.(a)In the case of Chairtable Institutions or Endowments;(i)List of assets including investments in banks or other concerns held by the Institution or Endowment;(iii)List of objects or institutions, attached to, or maintained by the Charitable institution or endowment with details of their management(hereto specify, name of educational, religious or charitable or any other institutions with details regarding their maintenance or help or contribution payable to them.(iii)other particulars, pertaining to,the institution or endowment,(iv)remarks.(b)In the case of religious institutions or endowment;-(i)List of assets, including investments in banks and other concerns, held by the institution or endowment.(ii)names of all sub-temples or deities attached to and maintained by the religious institution or endowment and the details of expenditure to be incurred thereto for daily, periodical and yearly services and ceremonies;(iii)list of objects or institutions attached to or maintained by the religious institution or endowment with details of their management and the maintenance or help or contribution payable to them(iv)other particulars pertaining to the religious institution or endowment:(v)remarks.
