Section 5 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
5. State to be divided into regions, divisions and sub-divisions for the purposes of this Act.
- For the purposes of this Act, the Commissioner shall with the previous approval of the Government divide the State into such number of regions and each such region into such number of divisions and each such division into such number of sub-divisions as he may deem fit. Each region shall be in the charge of Regional Joint Commissioner, each division shall be in the charge of a Deputy Commissioner and each such sub-division shall be in the charge of an Assistant Commissioner:Provided that it shall be lawful for the Government to appoint a Regional Joint Commissioner for more regions than one or a Deputy Commissioner for more divisions than one or an Assistant Commissioner for more sub-divisions than one.
