Section 57(5) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(5)The trustee shall report forthwith every expenditure incurred in excess of the provisions made in the budget together with the reasons therefor to the Commissioner, [the Additional Commissioner, the Joint Commissioner] [Inserted by Act No. 33 of 2007, dated 11.12.2007.] the Deputy Commissioner or the Assistant Commissioner, as the case may be, who may ratify such excess expenditure.
