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State of Andhra Pradesh - Act

The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Registration rules, 1987

ANDHRA PRADESH
India

The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Registration rules, 1987

Rule THE-ANDHRA-PRADESH-CHARITABLE-AND-HINDU-RELIGIOUS-INSTITUTIONS-AND-ENDOWMENTS-REGISTRATION-RULES-1987 of 1987

  • Published on 1 January 1987
  • Commenced on 1 January 1987
  • [This is the version of this document from 1 January 1987.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Registration rules, 1987Last Updated 28th May, 2019In exercise of the powers conferred by Sections 43 and 44, read with Section 153 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act No.30 of 1987) the Governor of Andhra Pradesh hereby makes the following rules, the same having been previously published as required by sub-section (1) of Section 153 of the said Act.

1. Short title.

- These rules may be called 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.

3.

The certificates of registration in the Form-I appended to these rules granted by the Assistant Commissioner along with the copy of the particulars referred to in Rule 1 as approved as above and containing the seal and signature of the Assistant Commissioner,having jurisdiction shall be sent to the Trustee.One copy of the said particulars shall be retained in the Assistant Commissioner's Office and the remaining two copies along with the true copies of the certificates granted by the Assistant Commissioner shall be sent to the concerned Deputy Commissioner and the Commissioner respectively.

4.

The Assistant Commissioner having jurisdiction over the area shall report to the Commissioner, the name of the trustee or any other person in charge of the management of an institution or endowment who has failed to apply for registration under Section 43.

5.

On a report made by the Assistant Commissioner suo motu,the Commissioner shall issue notice in Form-II appended to these rules by registered post acknowledgment due to the trustee or other person-in-charge of the management of a charitable or religious institution or endowment requiring him to make an application for registration.

6.

Where the trustee or other person referred to in Rule 2 fails to make an application within the period specified in the notice or fails to prefer his objections, if any, for registration of the Charitable or Religious institution or Endowment, the Commissioner shall,direct the Assistant Commissioner concerned to register the institution in accordance with the provisions of Section 43 of the Act.After such registration, the Assistant Commissioner shall send a copy of the particulars registered under his signature and seal to the trustee or other person-in- charge by registered post acknowledgment due and a copy thereof shall also be affixed on the notice boards of the offices of the Assistant Commissioner and Deputy Commissioner concerned and also on the front door of the institution if the trustee or other person-in-charge refuses to receive a copy aforesaid.

7.

The Assistant Commissioner shall intimate to the trustee or other person-in -charge, and to the Commissioner, the costs incurred for the registration of the institution or endowment and there upon the Commissioner may recover the costs incurred from the funds of the institution or endowment.Appendix 1Form I(See Rule 3)Certificate to be granted by the Assistant Commissioner under Section 43 of the Act.Sri ............................................................................................. trustee person in-charge of the management of .................................................................................................... ........ applied on .................... for registration of ..................................... and after hearing .................................. and after due consideration, it is hereby certified that the particulars enclosed to this certificate are genuine and correctly represent the details of .....................................Appendix 2Form-2(See Rule 5)ToSri .........Trustee of Sri ........(full address) ...........Whereas it has come to my notice that you as the trustee person-in-charge of the management of ................................................ have failed to apply for the registration of the said institution to the Assistant Commissioner, Endowments Department as required under sub-section(1) of Section 43 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act,1987 ((Act 30 of 1987).Now, therefore, take notice that if you fall to make an application for registration under sub-section (1) of Section 43 of the said Act within ..............................( ) days from the -9 date of receipt of this notice by you, I will be constrained to have Sri .................................................................................. registered under the aforesaid provisions of the said Act and claim the costs thereof from the said institution.CommissionerCopy to the Assistant Commissioner,Endowments Department.