Section 112 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
112. Establishment of [Hindu Dharma Prachara Parishad] [Substituted 'Dharma Prachara Parishad' by Act No. 33 of 2007, dated 11.12.2007.].
(1)It shall be lawful for the Committee to establish an institution called "the [Hindu Dharma Prachara Parishad] [Substituted 'Dharma Prachara Parishad' by Act No. 33 of 2007, dated 11.12.2007.]" and to set apart every year out of its funds a sum not less than rupees one lakh for the maintenance of the said Parishad.(2)Upon such establishment of the said Parishad,the Hindu Dharma Rakshana Samstha established under subsection (1) of Section 24 of the Tirumala Tirupathi Devasthanams Act, 1979 shall stand abolished and the funds standing be its credit and other assets of the said Samstha shall thereupon vest with the [Hindu Dharma Prachara Parishad] [Substituted 'Dharma Prachara Parishad' by Act No. 33 of 2007, dated 11.12.2007.] established under sub-section (1).(3)The objects of the said [Hindu Dharma Prachara Parishad] [Substituted 'Dharma Prachara Parishad' by Act No. 33 of 2007, dated 11.12.2007.] shall include(i)promotion and propagation of the Hindu Dharma;(ii)the establishment and maintenance of institutions for imparting instructions in the Hindu Dharma;(iii)preparation, publication and dissemination of literature relating to the Hindu Dharma;(iv)training of dharmacharyas, dharmapracharakas and such other personnel as may be required for propagation of the Hindu Dharma;(v)establishment and maintenance of institutions for imparting training in Vedas, Agamas and Powrohityam and for conducting examinations for awarding certificates in Veda,Agama and Powrohityam;(vi)any other purpose connected with or incidental to the aforesaid objects.(4)Subject to such rules as may be made by the Government in this behalf,the Committee may make regulations for the purpose of carrying out the purposes aforesaid.(5)[ in order to advise the said Parishad, it shall be lawful for the Board to constitute a body called "Tirumala Tirupathi Devasthanams Sanathana Dharama Prachara Sadas" comprising of heads of different Hindu Mutts, prominent Hindu Charitable Trusts, Organizations and other individuals in a manner as may be prescribed.] [Added by Act No. 33 of 2007, dated 11.12.2007.]
