Section 23(i) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987
(i)The Executive Officer may exempt any Archaka or any other office-holder or servant specified in Rule 5 above from acquiring qualifications prescribed in Schedule-IV provided that he had completed 45 years of age and is well acquainted with pooja vidhanams in the relevant agama or sampradayam or in performing functions attached to his office. If it is found necessary the E.O. may also require such Archaka or any other Office holder to appear for such or practical test as may be prescribed by him.
