Section 36 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
36. Qualification for Archaka.
- A person shall be qualified for being appointed as or for being an Archaka of a religious institution or endowment-(a)if he has passed the Archaka Examination recognized by the Commissioner,(b)if he is not disabled or suffering from any virulent and contagious disease,(c)if he is able to recite vedic mantras and slokas relating to rituals with clarity and without any fault,(d)if he possesses good conduct and character,(e)if he is free from Sapthavyasanams:[***][Proviso omitted by Act No. 33 of 2007.]Explanation. - For purposes of this section, the expression 'Sapthavyasanams' means gambling, addiction to intoxicating liquors and drugs, womanising, hunting, stealing, abusing others and jealousy.
