Section 11(iii) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009
(iii)If he is interested either directly or indirectly, in a subsisting lease of any property or of contract made, with, or any work being done for, any institution or endowment or is in arrears of any kind due by him either to such institution or to Government or to any statutory or local bodies.
