Section 37 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
37.
The party presenting an application or memorandum of appeal to the appropriate authority shall file along with it as many true copies there of as there are respondents in the said application or memorandum or appeal together with two additional copies. Such copies shall be duly signed by the parties or any of them or their advocate.
