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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(ii) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987

(ii)The Executive Officer Tirumala Tirupathi Devasthanams mayrelax the upper age limit in favour of any person for being appointed to the post specified in Schedule-III for those rules in such a manner as may appear to him just and equitable.