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

State of Andhra Pradesh - Subsection

Section 3(b) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987

(b)'Executive Authority' means Executive Officer or Chairman of the Board of Trustees where there is no Executive Officer and in respect of Maths, Head of the Math;