Section 65A(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)A fund shall be created and vested in the Commissioner for the purpose of payment of salaries and other emoluments to all such Archakas, office holders and servants of Hindu Religious Institutions published under section 6 of the Act, who have been appointed by competent authorities as per the sanctioned cadre strength following the prescribed procedure.
