Section 9(1) in Andhra Pradesh Charitable And Hindu Religious Institutions and Endowments Hereditary Archakas Qualifications and Emoluments Rules, 2019

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State of Andhra Pradesh - Subsection

Section 9(1) in Andhra Pradesh Charitable And Hindu Religious Institutions and Endowments Hereditary Archakas Qualifications and Emoluments Rules, 2019

(1)Subject to the Scheme and emoluments therein , there shall be two categories of Hereditary Archaka in the institutions published under Section 6(a) and 6(b), :

Category	Name
I	Pradhana Archaka
II	Archaka

In case of 6(c) institutions, there shall be archakas only.

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State of Andhra Pradesh - Subsection

Section 9(1) in Andhra Pradesh Charitable And Hindu Religious Institutions and Endowments Hereditary Archakas Qualifications and Emoluments Rules, 2019