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State of Andhra Pradesh - Section

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

9. Category of Hereditary Archakas.

(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.
(2)There shall be one Pradhana Archaka from each of the Hereditary Archaka family identified under Rule (5) in each institution published under Sections 6(a) and 6(b).
(3)Provided further in those cases where the serving Archaka expires without nominating his successor, the Commissioner shall enquire personally and decide the successor. The Commissioner shall take into account such factors like Law of primogeniture, eligibility, willingness work full time in a dedicated manner, prior experience, if any, etc.
(4)The senior most qualified Hereditary Archaka belonging to the Hereditary Archaka family will be Pradhana Archaka of that 6(a) or 6(b) temple and such person shall be entitled to all honours that his service is eligible.