Section 41(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Where an Executive Officer considers that an order or resolution passed by a trustee or the Board of Trustees.(a)has not been passed in accordance with Law;(b)is in excess or abuse of the powers conferred on the trustee or the Board of Trustees by or under the Act, or by any other law;(c)if implemented, is likely to cause financial loss to the institution or endowment,danger to human life, health or safety, or is likely to lead to a riot or breach of peace; or(d)is not beneficial to the institution or endowment. R R the Executive Officer may, without implementing such order or resolution, place the matter before the trustee or Board of Trustees along with a note pointing out the objections to the order or resolution and request the trustee or the Board of Trustees to reconsider the order or resolution.
