Section 10(1) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(1)No person shall be appointed to be a Archaka unless he has passed atleast a certificate course (Wara) in the Agama in the tradition of the temple, from any recognised Sanskruta Patashala or any other institution as the State Government may by notification in the official gazette specify, or has performed as archaka in the tradition of the temple for at least three years.
