Preamble
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Act, 20001
| [Andhra Pradesh Act No. 29 of 2000] | [22nd September, 2000] |
An Act Further to Amend the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-first tear of the Republic of India, as follows:-
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND REASONS
According to sub-section (2) of section 17 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987, the term of office of the trustee is one year. The said period of one year is quite insufficient to function effectively and to initiate action in respect of all the developmental activities of the institution and to carry out a programme for the proper administration of the institution. Under clause (i) of section 19 of the said Act, a person shall be disqualified for being appointed as trustee of any charitable or religious institutions or endowments, if he has not completed the age of eighteen years. The experience shows that expected maturity of thought can be found in trustees at the age of thirty years for carrying out the administration of an institution.
The Government, after careful examination have therefore, decided to enhance the term of trustee from the present period of one year to a period of two years and the age limit of trustees from eighteen years to thirty years by suitably amending the relevent provisions of the said Act.
As the Legislative Assembly of the State was not then in session having been prorogued, it was considered necessary to give effect to the above decision immediately, the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Ordinance, 2000 was promulgated by the Governor on the 15th July, 2000 and it was published on 17th July, 2000.
This Bill seeks to replace the said Ordinance.
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may called the Andhra Pradesh Charitable and Hindu Religions Institutions and Endowments (Amendment) Act, 2000.
(2) It shall be deemed to have come into force on and from the 17th July, 2000.
Section 2. Amendment of section 17
2. Amendment of section 17.- In the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987, (Act 30 of 1987) (hereinafter referred to as the principal Act), in section 17, in sub-section (2),-
(i) for the words "one year", the words "two years", shall be substituted;
(ii) for the proviso, the following proviso shall be substituted, namely:-
"Provided that, every trustee who completed a term of office of one year of the commencement of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Act, 2000 shall cease to hold office forthwith and every trustee whose term of office exists after such commencement shall continue to hold office for a period of two years from the date of taking oath of office and secrecy."
Section 3. Amendment of section 19
3. Amendment of section 19.- In section 19 of the principal Act,-
(i) in sub-section (1), in clause (i) for the words "eighteen years" the words "thirty years" shall be substituted; and
(ii) after the proviso thereunder, the following proviso, shall be added, namely:-
"Provided further, that every trustee who is below thirty years at the commencement of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Act, 2000 shall cease to hold office after the completion of his term of office."
Section 4. Repeal of Ordinance 7 of 2000
4. Repeal of Ordinance 7 of 2000.- The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Ordinance, 2000 is hereby repealed.