Section 2 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
2.
The Government, Commissioner, Additional Commissioner, Regional Joint Commissioner, the Deputy Commissioner or an Assistant Commissioner, as the case may be, hereinafter referred to as the appropriate authority, may, in any proceeding taken by or instituted before him under the provisions of the Act, issue notice to the Trustee or the Executive Officer of the Charitable or Religious Institution or Endowment concerned or the respondent in any application filed before him to show cause against any action proposed to be taken or applied for.
