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State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987

16.

The rules relating to the conditions of service of office-holders and servants of Charitable and Hindu Religious Institutions of Endowments other than Tirumala Tirupathi Devasthanams framed under sub-section (4) of Section 35 and Section 39, shall apply to the Archakas, other Office-holders and servants in respect of matters other than those expressly provided therein.