Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 13 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987

13. Other Office holders and servants.

- The common categories and the qualifications of the posts of other office holders and servants in Charitable and Religious Institutions shall be shown in the Table below; -Explanation. - (1) Any other posts which do not fall under the above categories but declared as such by the Commissioner shall also fall under this rule.
(2)In the case of Maths as the posts which are considered religious by the Head of the Math, shall also fall under this rule.