Section 4(iii) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Meeting of Board of Trustees Rules, 1987
(iii)The Chairman or the Executive Officer, as the case may be, shall on requisition in writing by not less than two trustees, convene a meeting of the Trustees, on the day, if any specified in the requisition, provided the requisition reaches him before five clear days of the date specified therein, or on any other day with in five days from the date of receipt of the requisition.
