Section 9 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
9. Powers and functions of Regional Joint Commissioner.
- Subject to the administrative control of the Commissioner a Regional Joint Commissioner shall exercise such powers and perform such functions of the Commissioner as may, from time to time, be determined by the Government in respect of institutions and endowments in the region and any order passed or proceeding taken by a Regional Joint Commissioner in the exercise of such powers and the performance of such functions shall be deemed to be an order of the Commissioner for the purpose of this Act.
