Section 2(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Registration rules, 1987
(b)In the case of religious institutions or endowment;-(i)List of assets, including investments in banks and other concerns, held by the institution or endowment.(ii)names of all sub-temples or deities attached to and maintained by the religious institution or endowment and the details of expenditure to be incurred thereto for daily, periodical and yearly services and ceremonies;(iii)list of objects or institutions attached to or maintained by the religious institution or endowment with details of their management and the maintenance or help or contribution payable to them(iv)other particulars pertaining to the religious institution or endowment:(v)remarks.
