Section 7 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987
7.
It may not be incumbent on the Executive Authority to make appointments to all the grades specified in any category of the Institutions. Filling up of vacancies shall be as per the necessity and financial viability of the institutions subject to such instructions as may be issued by the Commissioner from time to time.
