Section 55(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)A scheme of administration framed under sub-section (1) may contain provision for(a)appointing or directing the appointment of an Executive Officer ;(b)constituting a committee consisting of not more than five persons for the purpose of assisting in the whole or any part of the administration of all the endowments of such math or of specific endowment :Provided that the members of such Committee shall be chosen from among such persons having interest in such math or endowment ;(c)determining the powers and duties of such committee ; and(d)any other relevant matter incidental to the framing of such scheme.
