Section 161 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
161. [ Archakas and other employees welfare fund. [Added by Act No. 33 of 2007, dated 11.12.2007.]
(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.(2)The fund constituted under subsection (1) shall be untilized for the welfare of the Archakas and other employees working in the religious, charitable Institutions and endowments in accordance with the terms and conditions of the Trust registered for the purpose.]
