Section 65A in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
65A. [ Archakas, other office holders and servants' salary and other emoluments fund. [Inserted by Act No. 33 of 2007, dated 11.12.2007.]
- A fund shall be created and vested with the Commissioner for the purpose of payment of salaries and other emoluments to all such Archakas, office holders and servants of charitable and Hindu Religious Institutions and Endowments published under Section 6 of the Act who have been appointed by competent authorities as per the sanctioned cadre strength following the prescribed procedure. Every such institution shall pay contribution annually to such fund at the rate prescribed from their annual income as defined under subsection (5) of Section 65. The procedure for collection of contribution to and disbursement from the fund shall be such as may be prescribed.]
