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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(i) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987

(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.