Section 10 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987
10.
(1)Every archaka on appointment shall produce the certificate regarding qualifications specified in Rule 9 for performing the functions attached to his office. Every Archaka who has been holding the post on the date of commencement of the Act, or who is appointed to such post after such date, shall within two years from the said date obtain a certificate as to the qualifications prescribed in Rule 9 and in case of default, he shall not be allowed to perform the functions, attached to the office till he acquires such qualifications, unless he is exempted by the Commissioner from possessing the prescribed qualifications.(2)The Commissioner may exempt an archaka from Rule 9 of these rules provided that he completed 45 years of age and is well acquainted with pooja Vidhanam in the said Agama or Sampradayam. If it is found necessary the Commissioner may also require such archaka to appear to such oral test as may be decided by him.
