Section 12(3) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(3)In determining the emoluments payable to archakas in all category of temples, the State Government shall take into account;(i)entitlement of the Archakas to appropriate the thattekasu and other offerings by the devotees at the time of pooja or other seva;(ii)Any amount receivable by the archaka as a percentage of the fees fixed by the committee of management for the various sevas offered at the temples.(iii)Avocation other than the temple service which the archakas may be free to undertake during the term of employment.(iv)Timing if any specified by the committee of management or the State Government, to keep the temple open to public for performing poojas or other sevas, in a day.(v)Accommodation and other benefits in kind offered by the committee of management for the residence and livelihood of the archakas.
