Section 161(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Every Religious Charitable Institution other than Tirumala Tirupathi Devasthanam whose annual income exceeds rupees twenty lakhs per annum as defined under Section 65 shall be liable to contribute annually 3% of its income to the Archqkas and other employees Welfare Fund constituted and administered through aTrust Board created for the purpose: Provided that Tirumala Tirupathi Devasthanams shall contribute such sum to the Fund as the Government may specify from time to time.
