Section 113(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)The object of the said Samstha shall include -(i)the running of Gurukulas for imparting Vedic knowledge in the traditional manner ;(ii)the implementation of Niyamadhyayana and Kumaradhyayana schemes of imparting Vedic knowledge ;(iii)the running of an upto date high level institute of Vedic learning and research ;(iv)the giving of financial aid to indigent Vedic Schools and indigent Veda Scholars or Veda Pandits ;(v)the selection and training of Veda Pandits for the various Vedaparayana schemes of Tirumala Tirupathi Devasthanams ;(vi)generally to attend to all matters pertaining to the preservation and propagation of Vedic system by the Tirumala Tirupathi Devasthanams ; and(vii)any other matter incidental and relevant to Vedic studies or Vedic knowledge.
