Section 2 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Meeting of Board of Trustees Rules, 1987
2.
The Trustees shall meet ordinarily once in a month and more often if need be for the transaction of the business of the charitable or religious institution or endowment. In the case of an institution or endowment having an Executive Officer, the meeting shall be convened by the Executive Officer in consultation with the Chairman of the Board of Trustees. In the case of an institution or endowment which has no Executive Officer the meeting shall be convened by the Chairman of the Board of Trustees.
