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State of Andhra Pradesh - Section

Section 13 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009

13.

There shall ordinarily be one meeting of the Dharmika Parishad in every three months. However, a special meeting of the Dharmika Parishad may be convened, if the Chairman so desires or if a requisition in that behalf is presented to the Chairman by at least 1/3rd members of the Dharmika Parishad and such requisition shall set out the matters for consideration in the meeting.