Section 11(1) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987
(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.
