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