Section 113 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
113. Establishment of Sri Venkateswara Sishtacharya Vidya Samstha.
(1)It shall be lawful for the Committee to establish an institution to be called "Sri Venkateswara Sistacharya Vidya Samstha" and to make a foundation grant of such sum as it may think fit for the said purpose in the name of the said Samstha, the interest accrued from the proceeds of which may be utilised for the purposes of the Samstha.(2)The object of the said Samstha shall include -(i)the running of Gurukulas for imparting Vedic knowledge in the traditional manner ;(ii)the implementation of Niyamadhyayana and Kumaradhyayana schemes of imparting Vedic knowledge ;(iii)the running of an upto date high level institute of Vedic learning and research ;(iv)the giving of financial aid to indigent Vedic Schools and indigent Veda Scholars or Veda Pandits ;(v)the selection and training of Veda Pandits for the various Vedaparayana schemes of Tirumala Tirupathi Devasthanams ;(vi)generally to attend to all matters pertaining to the preservation and propagation of Vedic system by the Tirumala Tirupathi Devasthanams ; and(vii)any other matter incidental and relevant to Vedic studies or Vedic knowledge.
