Section 22 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987
22.
(i)Every Archaka Mirasidar or Gamekar Mirasidar holding the office as such on the date of commencement of the Act shall be appointed to the category of archaka supervisor or Gamekar Supervisor as the case may be.(ii)Every Archaka Supervisor or Archaka, or Gamekar supervisor or Gamekar or any other office holder or servant on appointment shall produce certificate regarding qualifications specified in the Schedule-IV or performing the functions attached to his office.(iii)Every Archaka Supervisor or Archaka or Gamekar Supervisor or Gamekar or any other office holder or servant who has been holding the post on the date of commencement of the Act and who is appointed to such posts after such date shall within two, years from the said date obtain a certificate as to the qualifications prescribed in the Schedule-IV and in case of default shall not be allowed to perform the functions attached to the office till he acquires such qualifications unless he is exempted by the Executive Officer from possessing the prescribed qualifications.
