Section 10(2) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987
(2)The Commissioner may exempt an archaka from Rule 9 of these rules provided that he completed 45 years of age and is well acquainted with pooja Vidhanam in the said Agama or Sampradayam. If it is found necessary the Commissioner may also require such archaka to appear to such oral test as may be decided by him.
