Section 17 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
17.
All persons who appear in response to the notice issued or published in proceedings under Section 28,37,38,43,44,51,52,56,61,62,73, 74,87,92,93,94 and 133 shall within the time fixed in the notice or within such further time as may be granted, file written statements containing their objections or suggestions. The appropriate authority may however, permit any person, who has not filed a written statement, to make representations at the time of inquiry.
