Section 10 in Hindu Religious Institutions and Charitable Endowments Act, 1997
10. Qualifications for Archakas.
(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.(2)No Archaka who on the date of commencement of this Act is performing in any temple without having the requisite qualification stipulated in this section shall be disqualified, if he has attained the age of forty years.(3)An Agamika or tanthri wherever appointed to perform poojas in a temple on special occasions shall continue to perform such functions as the Committee of management may specify and shall be governed by such conditions of service as may be prescribed.Provided that no person shall after the commencement of this Act be appointed to perform as an Agamika or Tanthri unless he has passed the Pravina course in the Agama, from any samskruta patashala or other institutions imparting education in the tradition.
