Section 65A in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
65A. [ Archakas, other office holders and servants' salary and other emoluments fund. [Substituted by Act No. 24 of 2017.]
(1)A fund shall be created and vested in the Commissioner for the purpose of payment of salaries and other emoluments to all such Archakas, office holders and servants of Hindu Religious Institutions published under section 6 of the Act, who have been appointed by competent authorities as per the sanctioned cadre strength following the prescribed procedure.(2)Every such institution shall pay contribution annually to such fund at the rate prescribed from their annual income as defined under sub-section (5) of section 65.(3)Government may on a request submitted in this regard by the Commissioner, or otherwise, provide such grant-in-aid to the fund as may be determined by the Government to be necessary to supplement the contribution of such institutions.(4)The procedure for collection of contribution to and disbursement from the fund shall be such as may be prescribed.]
