Section 62 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
62. Rectification of defects detected by Commissioner.
- Without prejudice to the provisions of Section 61, where the Commissioner either suo motu or on a report made by the Deputy Commissioner, the Assistant Commissioner or any other officer, has reason to believe that the trustee or any other person was guilty of illegal expenditure or of causing loss or waste of money or other property, by misconduct, misapplication, collusion, fraud, breach of trust, misappropriation, or negligence, the Commissioner, may after such enquiry as may be necessary and after giving an opportunity to the trustee or other person concerned to make his representation -(i)pass an order directing conditional attachment of the whole or any portion of the property of the trustee or other person ;(ii)institute such criminal proceedings as may be necessary ; or(iii)pass an order of surcharge after obtaining an audit report in this behalf.
