Section 9 in Hindu Religious Institutions and Charitable Endowments Act, 1997
9. Appointment of Archakas.
(1)The committee of management of a notified institution may with the approval of the Commissioner appoint one or more archakas to each temple belonging to the institution.(2)Where more than one Archaka is appointed the senior among them shall perform as the Pradhana Archaka. The Pradhana Archaka wherever appointed, and the archakas, shall perform such duties as the Committee of Management may specify.(3)Without prejudice to the power of the State Government to prescribe a common pattern for each category of temples, the number of archakas appointed to the temple shall be in keeping with the practice obtaining in the temple immediately before the commencement of this Act.
