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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(r) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Audit Rules, 1987

(r)whether the sanction of the prescribed authority has been obtained for the creation of the post and scale of pay and allowances that the holder of the post possesses the requisite qualifications and are within the age limits prescribed and that in the case of fresh entrants that certificates of age, health and vaccination are enclosed to the first pay bill.