Preamble
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Act, 20011
| [Andhra Pradesh Act No. 14 of 2001] | [13th April, 2001] |
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-second Year of the Republic of India, as follows:-
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND REASONS
Accordingly to clause (d) of sub-section (5) of section 29 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987, where there is no Executive Officer in respect of any Charitable or Religious institution or Endowment, the turstee or the Chairman of the Board of Trustees, as the case may be, of the institution or Endowment shall exercise the powers, perform the functions and discharge the duties of an Executive Officer.
There are several temples with valuable properties at present without Executive Officers to safeguard the interests of the institutions and the properties attached thereto. The employees of the temples and institutions are conversant with the day to day administration of temples, therefore, it is decided to place the employees of the Institutions and Endowments as in-charge of the day-to-day administration of the respective institutions by suitably amending the Clause (d) of sub-section (5) of section 29 of the Andhra Pradesh Charitable and Hindu Religious institutions and Endowments Act, 1987.
This Bill seeks to give effect to the above decision.
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Act, 2001.
(2) It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette, appoint.
Section 2. Amendment of Section 29
2. Amendment of Section 29.- In the Andhra Pradesh Charitable and Hindu Religious institutions and Endowments Act, 1987, (Act 30 of 1887) in section 29, in sub-section (5), for clause (d), the following clause shall be substituted, namely:-
"(d) Where there is no Executive Officer in respect of any Charitable or Religious Institution or Endowment the trustee or the Chairman of the Board of Trustees or any employee of any Institution or Endowment, duly authorised by the Commissioner in this behalf shall exercise the powers perform the functions and discharge the duties of an Executive Officer."