Section 96 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
96. Constitution of Board of Trustees.
(1)There shall be a Board constituted by the Government for the Tirumala Tirupathi Devasthanams called "the Tirumala Tirupathi Devasthanams Board" consisting of not more than thirteen members, including the Chairman, to be appointed by the Government, of whom :-(i)the Commissioner shall be a member, ex-officio :(ii)the Executive Officer, shall be the Member-Secretary, Ex- Officio ;(iii)three shall be members of the State Legislature ;(iv)one shall be a person belonging to the Scheduled Castes ;(v)one shall be a woman :Provided that it shall not be obligatory to appoint, -(a)a person to represent category (iv), where any of the persons appointed under category (iii) or category (v) belongs to the Scheduled Castes ;(b)a person to represent category (v) where any one of the persons appointed under category (iii) or category (iv) is a woman : Provided further that a member representing category (iii) shall cease to hold office as soon as he ceases to be a member of the State Legislature.(2)The persons appointed as members under sub-sec. (1) shall be persons professing Hindu religion.Explanation. - In this section, the expression "Scheduled Castes" shall have the meaning assigned to it in clause (24) of Article 366 of the Constitution of India.
