Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(3)The member shall not have a Home in his name or his spouse name while he is holding the office. The word Home shall have the same meaning as defined in Clause (d) of Section 2 of the Act.