Section 11 in Hindu Religious Institutions and Charitable Endowments Act, 1997
11. Archakas to be on the Committee of Management.
(1)The Archaka of the temple, and if there are more Archakas than one, the Pradhana Archaka shall be an ex-officio member on the committee of management of the temple, and his opinion on any question of custom or tradition of the temple may be considered by the committee resolving disputes if any about the custom or tradition of the temple.(2)Where in any temple an Agamika or Tanthri is performing special pooja or ritual, the committee of management shall consult him on any question of ritual, custom or tradition to be followed in the temple. The Committee of management may, if necessary, consult an Agamika or Tanthri of any other temple in the tradition, on such question.
