Section 10(1) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987
(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.
