The
Andhra Pradesh Charitable And Hindu Religious Institutions And Endowments
(Amendment) Act, 2022
[1
of 2023]
[01st
February 2023]
AN ACT FURTHER TO AMEND THE
ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS ACT,
1987.
Be it enacted by the
legislature of the State of Andhra Pradesh in the Seventy fourth Year of the
Republic of India as follows:-
Section - 1. Short title and Commencement
(1)
This Act may be called the Andhra Pradesh
Charitable and Hindu Religious Institutions and Endowments (Amendment) Act,
2022.
(2)
It shall be deemed to have come into force
with effect from 15th September, 2021.
Section - 2. Insertion of new sections 97-C, 97-D
In the Andhra Pradesh
Charitable and Hindu Religious Institutions and Endowments Act, 1987
(hereinafter referred to as the Principal Act), after section 97-B, the
following new sections shall be added, namely,-
"97-C.
Nomination of special invitees to TTD Board and their terms and functions.
(1)
Special invitees to Tirumala Titupati
Devasthanams Board shall be nominated by the Government with such number of
persons, not exceeding five, as the Government may deem fit.
(2)
(i) The special invitees shall tender advice
to TTD Board for effective functioning of the Board.
(ii) The special invitees
will not have any voting right, in the meetings of the Board.
(iii) The term of special
invitees to TTD Board shall be conterminous with the tenure of the TTD Board.
(iv) Their privileges shall
be prescribed by the Government from time to time.
(v) Any person who incurs
disqualification under Section 19(1) of the Act is not eligible to be nominated
as Special invitee.
97-D.
Nomination of special invitees to Tirumala Titupati Devesthanams and their
terras and functions.
(1)
Special invitees to Tirumala Titupati
Devasthanams shall be nominated by the Government with such number of persons,
not exceeding fifty, as the Government may deem fit.
(2)
(i) The special invitees shall tender advice
to Tirumala Titupati Devasthanams for welfare of devotees / pilgrims and in
providing facilities to them.
(ii) The tenure of the
Invitees to the Devasthanams shall be coterminous with the TTD Board. The terms
and privileges shall be as prescribed by the Government from time to time.
(iii) Any person who incurs
a disqualification under Section 19(1) of the Act is not eligible to be
nominated as-Special invitee.".
Section - 3. Amendment of section 103
In the principal Act, in
section 103,-
(1)
in the sub-heading, after the word
"Member", the words "or Special Invitee of Tirumala Titupati
Devasthanams Board or Tirumala Titupati Devasthanams" shall be inserted.
(2)
in sub-section (1), after the words
"ex-officio member", the words "or a special Invitee of Tirumala
Titupati Devasthanams Board or TirumalaTitupati Devasthanams" shall be
inserted.
(3)
in sub-section (2), after the words "
the member ", the words "or the Special invitee ofTirumala Titupati
Devasthanams Board or Tirumala Titupati Devasthanams" shall be added.
Section - 4. Repeal and Savings. Ordinance No.2 of 2022
(1)
The Andhra Pradesh Charitable and Hindu
Religious Institutions and Endowments (Amendment) Ordinance, 2022 is hereby
repealed.
(2)
Notwithstanding such repeal, anything done or
any action taken under the said Ordinance shall be deemed to have been done or
taken under this Act.