Section 9 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Meeting of Board of Trustees Rules, 1987
9.
The Executive Officer, if any, of the Charitable or Religious Institutions or Endowment shall always be present at the meeting, produce such accounts, registers or records, cash or other movable properties, as are called for by the trustees or are relevant to the subjects in the agenda.The Executive Officer shall not be entitled to vote.
