Section 28(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(b)disobeys any lawful orders issued under the provisions of this Act or the rules made thereunder, by the Government or the Commissioner [or the Additional Commissioner, or the Regional Joint Commissioner] [Inserted by Act No. 33 of 2007, dated 11.12.2007.] or the Deputy Commissioner or the Assistant Commissioner;