Section 144 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
144. Abolition of shares in Hundi and other rusums.
- Notwithstanding any judgment, decree or order of any Court, Tribunal or other authority or in any scheme, custom, usage or agreement, or in any manual prepared by any institution or in any Farmana or Sanad or any deed or order of the Government to the contrary governing any charitable or religious institution or endowment, all shares which are payable or being paid or given or allowed at the commencement of this Act to any Trustee,Dharmakartha, Mutawalli, any office holder or servant including an Archaka or Mirasidar and share or shares, in the Kanukas offered either in kind or in cash or both by the devotees either in Hundi, Plate or otherwise, or any rusum in the Archana or Seva tickets and tickets for tonsuring or any rusums collected from the person for the performance of marriage or Upanayanam and the like, all offerings made in the premises of the Temple or at such places as may be specified by theTrustee, all Prasadams and Panyarams offered either by the Templeor devotee, and such other kinds of offerings, all shares in the lands of the institution or endowment allotted or allowed to be in possession and enjoyment of any archaka, office holder or servant towards remuneration or otherwise for rendering service and for defraying the Paditharam'and other expenses connected with the service or management of thetemple, shall stand abolished with effect on and from the commencementof this Act.[Provided that the above said provision shall be applicable only for those institutions whose annual income as defined under Section 65 exceeds Rs. 5.00 lakhs per annum:Provided further that notwithstanding anything contained in this Section, the Commissioner shall be competent to frame a separate scheme in case of such institutions where he satisfies himself for the reasons to be recorded in writing that framing of such a scheme is necessary stipulating the conditions of service and payment of emoluments to the Archakas, office holders and servants of the institution. Such a scheme shall come into force only after approval of the Dharmika Parishad.] [Added by Act No. 33 of 2007, dated 11.12.2007.]Explanation. - For the purposes of this sub-section,the cooked rice or such other things, offered to the deity towards "Nitya Nyvedyam" alone as per the dittam, permitted by the ExecutiveOfficer or trustee to be appropriated by the Archaka or other servants of the temple shall not be considered as offerings.
