Section 26(i) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009
(i)The Dharmika Parishad may appoint, from amongst its members, such number of committees as the Dharmika Parishad deems necessary with not more than 3 members and assign to them such functions and duties as it may consider for the purpose which in turn has to submit its report to the Chairman of Dharmika Parishad.
