Section 112(5) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(5)[ in order to advise the said Parishad, it shall be lawful for the Board to constitute a body called "Tirumala Tirupathi Devasthanams Sanathana Dharama Prachara Sadas" comprising of heads of different Hindu Mutts, prominent Hindu Charitable Trusts, Organizations and other individuals in a manner as may be prescribed.] [Added by Act No. 33 of 2007, dated 11.12.2007.]
