Section 20 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
20.
The provisions of the Code of Civil Procedure and the Civil Rules of Practice and Circular Orders shall apply, as far as practicable, to matters relating to the appearance of advocate filing of affidavits, production of documents, examination of witnesses, taking of oral evidence proof by affidavits, filing of exhibits, issue of commissions, return of documents not admitted in evidence and other connected matters; and the inquiry shall be made, as far as practicable, in the manner laid down in the said Code for the trial of suits.
