Section 3 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Meeting of Board of Trustees Rules, 1987
3.
The meetings shall be held either in the premises of the Charitable or Religious institution or endowment concerned or of the office thereof. Where the institution is a specific endowment having no office, the meeting shall be held at a place fixed by the Commissioner, the Regional Joint Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be; in the case of an institution or endowment to which an Executive Officer in the cadre of Deputy Commissioner is appointed, provided that the meeting may be held in any place other than the place mentioned in Rule 2 with the previous sanction of the Commissioner.
