Section 57(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)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, may after giving notice to the trustee in the prescribed manner and after considering his representation, if any, pass an order making such alterations, omissions or additions in the budget as he may deem fit.
