Section 3 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987
3. In these Rules, unless the context otherwise requires.
(a)'Competent Authority' means the Commissioner, the Additional Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be;(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;(c)'Income' means the income as calculated under Section 65 of the Act.
