Section 2 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009
2. Definitions.
- In these rules, unless the context otherwise requires;(a)"Act" means the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987,(b)"Commissioner" means the Commissioner, Endowments Department, Andhra Pradesh appointed under Section 3(1) of the Act and includes every officer who for the time being exercises the powers and performs the functions of the Commissioner.(c)"Dharmika Parishad" means the Andhra Pradesh Dharmika Parishad constituted by the Government under Section 152(1) of the Act,
