Section 39 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
39.
No proceedings initiated or application filed under Section 83, 87 and 133 of the Act shall be kept pending before the Deputy Commissioner for more then six months from the date of initiation of proceedings or filing of such application.Appendix 1Form[Rule 33 (1)]Before the Government of Andhra Pradesh Before the Commissioner, Endowments Department, Andhra Pradesh, Hyderabad. Before the Additional Commissioner, Endowments Department, Andhra Pradesh, Hyderabad.Before the Regional Joint Commissioner, Endowments Department.Before the Deputy Commissioner, Endowments Department.Before the Assistant Commissioner, Endowments Department.Application/Appeal/Revision......................... of ........................ 19 .............. .(Under Section of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act,1987).(Andhra Pradesh At 30 of 1987).Between: Applicant(s)Appellant(s)AndRespondent(s)From the order No ............................................................................... dated ...................................................................................... of the Commissioner/the Additional Commissioner/the Regional Joint Commissioner/the Deputy Commissioner/the Assistant Commissioner/The Trustee of Sri ................................................................................................................................................................................................................................................................................(in Revisions and appeals only).Commissioner.
