[Cites 0, Cited by 0]

State of Andhra Pradesh - Act

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

ANDHRA PRADESH
India

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

Rule ANDHRA-PRADESH-CHARITABLE-AND-HINDU-RELIGIOUS-INSTITUTIONS-AND-ENDOWMENTS-ARCHAKASAND-OTHER-OFFICE-HOLDERS-AND-SERVANTS-QUALIFICATIONS-AND-EMOLUMENTS-RULES-1987 of 1987

Published on 23 October 1987
Commenced on 23 October 1987
[This is the version of this document from 23 October 1987.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987Last Updated 28th May, 2019In exercise of the powers conferred by sub-section (3) of Section 35 read with Section 153 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act No.30 of 1987), the Governor of Andhra Pradesh hereby makes the following rules, with immediate effect the same having been published in No.63, Rules Supplement to Part I, Extraordinary of the Andhra Pradesh Gazette, dated the 23rd October, 1987 as required by sub-section (1) of Section 153 of the Act, Rules under Section 35 (3) of the Act,30 of 1987.

1. Short title.

- These rules may be called the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakas and other Office holders and Servants Qualifications and Emoluments Rules, 1987.

Part 1

2.

The rules in this part shall apply to Archakas and other office holders and servants mentioned in Rule 4 and Rule 13 of this part of all the Charitable and Religious Institutions other than Tirumala Tirupathi Devasthanams.

3. In these Rules, unless the context otherwise requires.

(a)'Competent Authority' means the Commissioner, the Additional Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be;

(b)'Executive Authority' means Executive Officer or Chairman of the Board of Trustees where there is no Executive Officer and in respect of Maths, Head of the Math;

(c)'Income' means the income as calculated under Section 65 of the Act.

4.

There shall be the following grades of Archakas or pujarisin the institutions in the State:

(i)First Grade Archaka.

(ii)Second Grade Archaka

(iii)Third Grade Archaka

(iv)Fourth Grade Archaka

(v)Fifth Grade Archaka

(vi)Sixth Grade Archaka.

(vii)Seventh Grade Archaka.

(viii)Eighth Grade Archaka

(ix)Ninth Grade Archaka.

5.

(1)The Archakas of the Grades specified below, shall be appointed in institutions classified under Section 6 of the Act, as shown thereunder. -

(i)Institutions classified under Section 6 (a) of the Act First Grade, Second Grade and Third Grade.

(ii)Institutions classified under Section 6 (b) of the Act Fourth Grade, Fifth Grade and Sixth Grade.

(iii)Institutions classified under Section 6 (c) of the Act Seventh Grade, Eighth Grade and Ninth Grade.

(2)For the purposes of appointing archakas, the Maths shall be classified in three categories, income-wise on par with institutions published u/s 6 (a), 6 (b) and 6 (c) of the Act, respectively and archakas of the corresponding grades shall be appointed.

6.

The emoluments payable to Archakas of different grades shall be a consolidated sum as specified in the Schedule I to these Rules.

7.

It may not be incumbent on the Executive Authority to make appointments to all the grades specified in any category of the Institutions. Filling up of vacancies shall be as per the necessity and financial viability of the institutions subject to such instructions as may be issued by the Commissioner from time to time.

8.

The consolidated emoluments specified in Rule 6 may be revised from time to time.

9.

Every archaka shall pass such examination in the relevant Agama being followed in the temple as recognised by the Commissioner, Endowments. The examination to be passed by the respective Grades of the Archakas shall be as follows :Grade of Archaka and Examination to be passed:

(i)5th Grade to 9th Grade Archakas-Pravesa or equivalent examination;

(ii)3rd Grade and 4th Grade Archakas-Provara or equivalent examination;

(iii)1st and 2nd Grade Archakas-Pravara or equivalent examination.

10.

(1)Every archaka on appointment shall produce the certificate regarding qualifications specified in Rule 9 for performing the functions attached to his office. Every Archaka who has been holding the post on the date of commencement of the Act, or who is appointed to such post after such date, shall within two years from the said date obtain a certificate as to the qualifications prescribed in Rule 9 and in case of default, he shall not be allowed to perform the functions, attached to the office till he acquires such qualifications, unless he is exempted by the Commissioner from possessing the prescribed qualifications.

(2)The Commissioner may exempt an archaka from Rule 9 of these rules provided that he completed 45 years of age and is well acquainted with pooja Vidhanam in the said Agama or Sampradayam. If it is found necessary the Commissioner may also require such archaka to appear to such oral test as may be decided by him.

11.

(1)In the case of Archaka whose office was here ditary prior to the commencement of this Act, and who is not qualified as prescribed under Rule 9 shall undergo training in Agama Patasala managed by Dharma Prachara Parishad constituted under Section 112 of the Act, or any Agama Patasala recognised by the Commissioner for a period not less than six months.

(2)Every Archaka required to undergo training under sub-rule (1) above shall be paid stipend which shall be less than the emoluments payable to the highest grade Archaka of the institution Concerned.

12.

The promotion to an Archaka from one grade to another within the category of the institution shall be on the basis of seniority-cum-suitability.

13. Other Office holders and servants.

- The common categories and the qualifications of the posts of other office holders and servants in Charitable and Religious Institutions shall be shown in the Table below; -Explanation. - (1) Any other posts which do not fall under the above categories but declared as such by the Commissioner shall also fall under this rule.

(2)In the case of Maths as the posts which are considered religious by the Head of the Math, shall also fall under this rule.

14.

The archakas and other office-holders and servants governed by the rules under this part shall attain the age of superannuation on the completion of 65 years of age:Provided that a physically unfit archaka and other office holder and servant may be retired before the age of superannuation.

15.

The emoluments payable to different categories of posts shall be as specified in Schedule-II of these rules subject to revision from time to time.

16.

The rules relating to the conditions of service of office-holders and servants of Charitable and Hindu Religious Institutions of Endowments other than Tirumala Tirupathi Devasthanams framed under sub-section (4) of Section 35 and Section 39, shall apply to the Archakas, other Office-holders and servants in respect of matters other than those expressly provided therein.

17. Age.

- (I) No person shall be eligible for appointment to any post in Schedule-I by direct recruitment, if he has completed the age of 45 years, as on 1st July of the year,in which the appointment is made.

(II)The Commissioner may relax the upper age limit in favour of any person for being appointed to the posts specified in Schedule-I of these rules, in such manner as may appear to him just and equitable.

Part 2

18.

The Rules in this part shall apply to all Archakas and other office holders and servants of Tirumala Tirupathi Devasthanams mentioned in Schedules-III and IV to this part.

19.

The various grades of Archakas and other office holders and servants including archaka Supervisor and their emoluments shall be as shown in the Schedule-III to these rules.

20.

It shall not be incumbent on the Executive Authority to make appointments to all the grades of Archakas or the categories of staff specified in the Schedule III.

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.

22.

(i)Every Archaka Mirasidar or Gamekar Mirasidar holding the office as such on the date of commencement of the Act shall be appointed to the category of archaka supervisor or Gamekar Supervisor as the case may be.

(ii)Every Archaka Supervisor or Archaka, or Gamekar supervisor or Gamekar or any other office holder or servant on appointment shall produce certificate regarding qualifications specified in the Schedule-IV or performing the functions attached to his office.

(iii)Every Archaka Supervisor or Archaka or Gamekar Supervisor or Gamekar or any other office holder or servant who has been holding the post on the date of commencement of the Act and who is appointed to such posts after such date shall within two, years from the said date obtain a certificate as to the qualifications prescribed in the Schedule-IV and in case of default shall not be allowed to perform the functions attached to the office till he acquires such qualifications unless he is exempted by the Executive Officer from possessing the prescribed qualifications.

23.

(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.

(ii)The Executive Officer Tirumala Tirupathi Devasthanams mayrelax the upper age limit in favour of any person for being appointed to the post specified in Schedule-III for those rules in such a manner as may appear to him just and equitable.

24.

(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.

(ii)Every Archaka required to undergo training shall be paid stipend which shall not be less than the emoluments payable to the lowest grade Archaka. In the case of any other office holder or servant required to undergo training shall be paid a stipend which shall not be less than the emoluments payable to that post in Schedule-III.

(iii)The promotion to an archaka or any other office holder from one grade to another shall be on the basis of seniority-cum-suitability.

25.

Every person holding the post mentioned in the Schedule-III shall retire on attaining the age of 65 years: Provided that physically unfit person may be retired before the age of super annuation.

26.

The rules relating to the service conditions of the office holders and servants of the Tirumala Tirupathi Devasthanams framed under sub-section (4) of Section 35 shall apply to the archakas and other office holders and servants in respect of matters other than those expressly provided herein.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Act