Section 70(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)(a)The Commissioner shall create out of the payments made by the charitable and religious institutions and endowments and by any institution or person(i)in respect of Hindu charitable institutions and religious institutions and endowments, a fund to be called the Andhra Pradesh Hindu Charitable and Religious Institutions and Endowments Common Good Fund; and(ii)in respect of other charitable institutions and endowments, a fund to be called the Andhra Pradesh Charitable Institutions and Endowments Common Good Fund.(b)The Common Good Fund created under item (i) of clause (a) shall be utilised for the following purposes namely.(i)[ Dhoopa Deepa Naivedhyam which encompasses renovation, preservation and maintenance including payment of salaries to Archakas of Hindu Charitable and Hindu Religious Institutions or Endowments which are in needy circumstances and promotion and propagation of purpose and objects connected therewith: [Substituted by Act No. 33 of 2007, dated 11.12.2007.]Provided that the amount to be utilized for the above purpose shall not be less than twenty five per centum of the receipts to the said fund during the preceding year.](ii)establishment and maintenance of vedapathasalas and schools for the training in archakathwam, adhyapakathwam, Vedaparayanikatwam, silpam, vaidyam or like services;(iii)construction of new temples and Kalyanamandapams.Provided that the amount to be utilised for the purposes mentioned in item (ii)in any year shall not be less than twenty per centum of the receipts to the said fund during the preceding year.(c)The Common Good Fund created under item(ii) of clause (a) shall be utilised for the renovation, preservation and maintenance of other charitable institutions or endowments and for the promotion and propagation of purposes and objects connected therewith.
