Section 11(1) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(1)The Archaka of the temple, and if there are more Archakas than one, the Pradhana Archaka shall be an ex-officio member on the committee of management of the temple, and his opinion on any question of custom or tradition of the temple may be considered by the committee resolving disputes if any about the custom or tradition of the temple.
