Section 100 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
100. Chairman and members not to receive or be paid salary or other remuneration.
- The Chairman or members shall not receive or be paid any salary or other remuneration from the funds of the Tirumala Tirupathi Devasthanams, except such honorarium or compensatory allowance or travelling, daily and conveyance allowances as may be prescribed.
