Section 97A in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
97A. Constitution of Committee.
(1)There shall be a Committee constituted by the Government. for Tirumala Tirupathi Devasthanams called the Tirumala Tirupathi Devasthanams Management Committee' which shall be a body corporate, having perpetual succession and a common seal, with power to acquire, hold and dispose of property and shall sue and be sued by the said corporate name.(2)The Committee shall consists of the following members namely:-(i)the Chairman of the Board, who shall be ex-officio Chairman of the Committee ;(ii)the Commissioner, who shall be a member, ex-officio ;(iii)the Executive Officer, who shall be the ex-officio Member- Secretary of the Committee ;(iv)five other members of the Board to be nominated by the Government one of whom shall be member of the State Legislature :Provided that five of the ten non-official members of the Board shall be nominated under this item for the first year and the other five members shall be nominated for the second year.
