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State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987

14.

The archakas and other office-holders and servants governed by the rules under this part shall attain the age of superannuation on the completion of 65 years of age:Provided that a physically unfit archaka and other office holder and servant may be retired before the age of superannuation.