Section 24(i) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987
(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.
