Section 36 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
36. Qualifications for Archaka.
- A person shall be qualified for being appointed as or for being an Archaka of a religious institution or endowment(a)if he has passed the Arachaka Examination recognised by the Commissioner;(b)if he is not disabled or suffering from any virulent and contagious disease;(c)if he is able to recite vedic mantras and slokas relating to rituals with clarity and without any fault.(d)if he possesses good conduct and character;(e)if he is free from Sapthavyasanams:[***] [Omitted 'Provided that preference shall be given to a person who is a Brahmacharin' by Act No. 33 of 2007, dated 11.12.2007.]Explanation. - For purposes of this section, the expression " Sapthavyasanams" means gambling, addiction to intoxicating liquors and drugs, womanising, hunting, stealing, abusing others and jealousy.
