Section 5 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987
5.
(1)The Archakas of the Grades specified below, shall be appointed in institutions classified under Section 6 of the Act, as shown thereunder. -(i)Institutions classified under Section 6 (a) of the Act First Grade, Second Grade and Third Grade.(ii)Institutions classified under Section 6 (b) of the Act Fourth Grade, Fifth Grade and Sixth Grade.(iii)Institutions classified under Section 6 (c) of the Act Seventh Grade, Eighth Grade and Ninth Grade.(2)For the purposes of appointing archakas, the Maths shall be classified in three categories, income-wise on par with institutions published u/s 6 (a), 6 (b) and 6 (c) of the Act, respectively and archakas of the corresponding grades shall be appointed.
