Section 3 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Registration rules, 1987
3.
The certificates of registration in the Form-I appended to these rules granted by the Assistant Commissioner along with the copy of the particulars referred to in Rule 1 as approved as above and containing the seal and signature of the Assistant Commissioner,having jurisdiction shall be sent to the Trustee.One copy of the said particulars shall be retained in the Assistant Commissioner's Office and the remaining two copies along with the true copies of the certificates granted by the Assistant Commissioner shall be sent to the concerned Deputy Commissioner and the Commissioner respectively.
