Section 20 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
20. Miscellaneous.
(1)The Chairman or any authorised officer has to submit proposals to Government for sanction of funds for every financial year well in advance and thereafter the State Government may sanction funds to the Board in consultation with the Chairman of the Board.(2)The Government is competent to call for any return or accounts from the Board from time to time.(3)It shall be lawful to withhold or cancel grant-in-aid to any Home, if the recognition is revoked by the Board or surrendered by the Managing Committee.(4)The meeting of the Board shall be conducted at such places as the Chairman may decide after giving a notice to all the members of the Board atleast one week in advance and atleast 2/3 of the members should present for the quorum for passing any resolution or granting or rejecting or revoking a certificate of recognition of any Home. Any resolution or decision has to be taken by majority of members present and voting. In case of equal votes on any issue, the Chairman shall have a casting vote and it shall decide the issue, r(5)Without prejudice to the basic structure of these rules, the Government may by notification in the Andhra Pradesh Gazette shall modify or amend these rules in consultation with the Chairman of the Board and with the approval of the majority members of the State Panel Committee and such amendment or modification of rules shall not have retrospective effect.
