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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987

(2)Every Archaka required to undergo training under sub-rule (1) above shall be paid stipend which shall be less than the emoluments payable to the highest grade Archaka of the institution Concerned.