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State of Tamilnadu - Section

Section 12 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964

12. Certificate of fitness for performing certain service.

- Every ulthurai servant, whether hereditary or non-hereditary, whose duty is to perform pujas and recite mantras, vedas, prabandams, thevarams and other invocations shall, before succeeding, or appointment to an office, obtain a certificate of fitness for performing his office, from the head of an institution imparting instructions in agamas and ritualistic matters and recognised by the Commissioner, by general or special order or from the head of a math recognised by the Commissioner, by general or special order or such other person as may be designated by the Commissioner, from time to time, for the purpose.