Section 24 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987
24.
(i)In the case of Archaka whose office was hereditary prior to the commencement of this Act and who is not qualified as prescribed under Schedule-IV, shall undergo training in Agama patashala managed by Dharma Prachara Parishad constituted under Section 112 of the Act, orany Agama Patashala recognised by the Commissioner for a period of not less than 6 months. Any other office holder or servant shall undergo training in any recognised institutions for such period as prescribed by the Executive Officer.(ii)Every Archaka required to undergo training shall be paid stipend which shall not be less than the emoluments payable to the lowest grade Archaka. In the case of any other office holder or servant required to undergo training shall be paid a stipend which shall not be less than the emoluments payable to that post in Schedule-III.(iii)The promotion to an archaka or any other office holder from one grade to another shall be on the basis of seniority-cum-suitability.
