Section 8 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Audit Rules, 1987
8.
One copy of the abstract of audited accounts shall be forwarded by the Assistant Commissioner or the Deputy Commissioner or Regional Joint Commissioner or the Commissioner as the case maybe, to the trustee or the Executive Officer of the Chair table or Religious Institutions or Endowment for publication. The Trustee or the Executive Officer shall, on receipt thereof, publish the abstract on the noticeboard of the institution or in any other conspicuous place in the premises of the institution. Where the institution is a specified endowment, the abstract shall be published on the notice board or any other conspicuous place of the Charitable or Religious Institution to which it is attached.Where the specified endowment is attached to more than institution or endowment, the abstract shall be published on the notice board or other conspicuous place of any one of the Charitable or Religious Institutions as the Assistant Commissioner , the Deputy Commissioner, or Regional Joint Commissioner or the Commissioner,as the case may be, may determine.The Commissioner may in the case of an institution or endowment of the accounts of which are subject to concurrent audit under clause (a) of sub-section (2) of Section58, direct that the abstract of audited accounts shall, in addition,be published in any newspaper or any other manner.
