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State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987

21.

The consolidated emoluments specified in the Schedule-III may be revised from time to time. The method of recruitment and the qualifications for various posts in the Schedule-III shall be shown in the Schedule-IV.