Section 35(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(4)[ Fixation of cadre strength, the qualifications, method of recruitment, pay and allowances, discipline and conduct and other conditions of service for the office holders and servants of the religious charitable institutions Endowments shall be such as may be prescribed.] [Substituted by Act No. 33 of 2007, dated 11.12.2007.]
