Section 14 in Hindu Religious Institutions and Charitable Endowments Act, 1997
14. Pattern of Temple Servants to be determined by rules.
- The State Government may in consultation with the committee of management make rules prescribing a pattern of temple servants for any class of temples, so however that the existing strength in any temple, immediately before the commencement of this Act, is not altered except by way of superannuation or dismissal for misconduct.
