Section 106(5) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(5)Any officer appointed under sub-section (1) shall be paid out of the funds of the Tirumala Tirupathi Devasthanams such salary as may, from time to time, be fixed by the Government, having regard to the pay to which he is eligible in the service of which he was a member before his appointment as such.
