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      • 1. Short title.
      • 2.
      • 3. Form and Service of Notice to Encroacher.
      • 4. Enquiries.
      • 5.
      • 6.
      • 1. Short title.
      • 2. Application.
      • 3. Definition.
      • 4. Hereditary Archaka Scheme.
      • 5. Hereditary Archaka Families.
      • 6. Rule of Succession.
      • 7. Right to Archakatvam.
      • 8. Honours.
      • 9. Category of Hereditary Archakas.
      • 10. Emoluments.
      • 11. Benefits.
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      • 1. Short title, extent, application and commencement.
      • 2. Definitions.
      • 3. Appointments etc., of Commissioner, Additional Commissioner, Regional Joint Commissioner, Deputy Commissioner and Assistant Commissioner.
      • 4. Qualifications for appointment of Commissioner etc.
      • 5. State to be divided into regions, divisions and subdivisions for the purposes of this Act.
      • 6. Preparation and publication of list of charitable and religious institutions and endowments on the basis of income.
      • 7. Commissioner to be corporate sole.
      • 8. Powers and functions of Commissioner and Additional Commissioner.
      • 9. Powers and functions of Regional Joint Commissioner.
      • 10. Powers and functions of Deputy Commissioner.
      • 11. Powers and functions of Assistant Commissioner.
      • 12. Powers of Commissioner etc., to enter and inspect institutions and endowments .
      • 13. Commissioner etc., to observe appropriate form, usages and practices.
      • 14. Vesting of all properties in the institution or endowment.
      • 15. Appointment of Board of Trustees.
      • 16. Abolition of heriditary trustees.
      • 17. Procedure for making appointments of trustees and their term.
      • 18. Qualifications of Trusteeship.
      • 19. Disqualifications for trusteeship.
      • 20. Chairman of the Board of Trustees.
      • 21.
      • 22. Vacancy in the office of trustee and filling of such vacancy.
      • 23. Powers of the trustee.
      • 24. Duties of the trustees.
      • 25. Fixation of dittam.
      • 26. Power of trustee of charitable or religious institution over trustee of specific endowment.
      • 27. Acts of trustees or Board of Trustees not to be invalidated by informality, vacancy etc.
      • 28. Suspension, removal or dismissal of trustee.
      • 29. Appointment and duties of Executive Officer.
      • 30. Appointment of Engineering staff.
      • 31. Appointment of Engineers, Architects and Silpis for each subdivision.
      • 32. Appointment of Subordinate Officers.
      • 33. Constitution of Endowment services for different officers or classes of officers.
      • 34. Abolition of hereditary rights in Mirasidars, Archakas and other office holders and servants.
      • 35. Appointment of office holders and servants, etc.
      • 36. Qualifications for Archaka.
      • 37. Punishment of office holders and servants.
      • 38. Power of Commissioner, Deputy Commissioner or Assistant Commissioner to punish officeholders etc., in certain cases.
      • 39. Transfer of office holders and servants.
      • 40. Office holders and servants not to be in possession of jewels etc., except under conditions.
      • 41. Power of Executive Officer not to implement resolution of the trustee or the Board of Trustees in certain cases.
      • 42. Overriding effect of the provisions of this chapter over the existing corresponding provisions.
      • 43. Registration of Charitable and Religious Institutions and Endowments.
      • 44. Power of Commissioner to have the institution or endowment registered.
      • 45. Application in regard to entry or omission to make an entry in register.
      • 46. Extract from the register maintained under Section 43 to be furnished.
      • 47. Definition.
      • 48. Certain sections of Chapter III not to apply to maths or specific endowments attached thereto.
      • 49. Fixation of dittam.
      • 50. Padakanukas and other gifts.
      • 51. Removal of Mathadhipathi.
      • 52. Filling of temporary vacancies in the office of the mathadhipathi.
      • 53. Filling of permanent vacancies in the office of mathadhipathi.
      • 54. Nomination of mathadhipathi.
      • 55. Power of Commissioner to frame schemes.
      • 56. Dharmadayam.
      • 57. Budget of charitable or religious institution or endowment.
      • 58. Accounts and audit.
      • 59. Authority to whom audit report is to be submitted.
      • 60. Contents of audit report.
      • 61. Rectification of defects in audit, etc.
      • 62. Rectification of defects detected by Commissioner.
      • 63. Agency to audit accounts.
      • 64. Duty of trustee to give all assistance and facilities to auditors.
      • 65. Liability of institution or endowment or Dharmadayam to pay annul contribution and audit fees.
      • 65A. Archakas, other office holders and servants' salary and other emoluments fund.
      • 66. Assessment of contribution on the trustee.
      • 67. Liability of institution or endowment to pay costs etc.
      • 68. Payment of contribution costs, charges and expenses.
      • 69. Establishment of Endowments Administration Fund.
      • 70. Common Good Fund.
      • 71. Vesting of Common Good Fund.
      • 72. Utilisation of Surplus Funds.
      • 73. Determination and application of properties and funds of defunct institution or endowment.
      • 74. Appropriation of endowments.
      • 75. Lease, sale of inams to be void in certain cases.
      • 76. Prohibition of transfer of lands granted for rendering service to a religious or charitable institution or endowment.
      • 77. Resumption of Inam Lands.
      • 78. Appeal.
      • 79. Prohibition of purchase of immovable property in certain cases.
      • 80. Alienation of immovable property.
      • 81. Invalidation of unauthorised sale.
      • 82.
      • 83. Encroachments by persons on land or building belonging to charitable or religious institution or endowment and the eviction of encroachers.
      • 84. Mode of eviction on failure of removal of the encroachments as directed by the Endowments Tribunal.
      • 85.
      • 86. Penalty for offences in connection with encroachment.
      • 87. Power of Endowments Tribunal to decide certain disputes and matters.
      • 88. Right of appeal against the decision of the Endowments Tribunal under Section 87.
      • 89. Compromise how to be made.
      • 90. Appeal in certain cases.
      • 91. Revision.
      • 92. Power of the Commissioner to call for records and pass orders.
      • 93. Power of Government to call for records and pass orders.
      • 94. Review.
      • 95. Application of the Act to Tirumala Tirupathi Devasthanams.
      • 96. Constitution of Board of Trustees.
      • 97. Powers and functions of the Board.
      • 97A. Constitution of Committee.
      • 97B. Powers and functions of Committee.
      • 98. Qualifications and disqualifications for Chairman and members of Board or Committee.
      • 99. Term of office of Chairman and Members of the Board or Committee.
      • 100. Chairman and members not to receive or be paid salary or other remuneration.
      • 101. Resignation.
      • 102. Cessation of office members.
      • 103. Suspension or removal of Chairman or member.
      • 104. Casual vacancy in the office of the Chairman or member.
      • 105. Dissolution and reconstitution of Board or Committee.
      • 106. Appointment of Executive Officer, Joint Executive Officer, Special Grade Deputy Executive Officer and Financial Advisor and Chief Accounts Officer etc.
      • 107. Qualifications for appointment of Executive Officer, Joint Executive Officer, Special Grade Executive Officer, Financial Advisor and Chief Accounts Officer etc.
      • 108. Term of appointment of Executive Officer and Joint Executive Officer.
      • 109. Powers and functions of Officers appointed under Section 106.
      • 110. Extraordinary powers of the Executive Officer.
      • 111. Funds of the Tirumala Tirupathi Devasthanams.
      • 112. Establishment of Hindu Dharma Prachara Parishad.
      • 113. Establishment of Sri Venkateswara Sishtacharya Vidya Samstha.
      • 114. Civic Administration of Tirumala Hills Area.
      • 115. Powers of Government to take over or transfer, control and management of educational institutions belonging to Tirumala Tirupathi Devasthanams to the Government or any authority.
      • 116. Budget.
      • 117. Accounts and Audit.
      • 118. Encroachments.
      • 119. Enquiries.
      • 120. Appeals.
      • 121. Revision.
      • 122. Review.
      • 123. Right of preemption.
      • 124. Oath of Office.
      • 125. Administration Report.
      • 126. Meeting of the Board or Committee.
      • 127. Acts of the Board or Committee not to be invalidated by informality, vacancy etc.
      • 128. Committee to be in possession of institutions and properties.
      • 129. Suits and legal proceedings by or against Tirumala Tirupathi Devasthanams.
      • 130. Cost of Proceedings etc.
      • 131. Annual Inspection.
      • 132. Power of the Commissioner to transfer proceedings etc.
      • 133. Duty of trustees, etc., to handover charge to successor and procedure for recovery of possession of institution, etc., in case of default.
      • 134. Trustee not to lend or borrow money without sanction.
      • 135. Dissolution of the Board of Trustees.
      • 136. Costs of proceedings etc.
      • 137. Appointment of specified authority by Government incertain cases.
      • 138. Public Officers to furnish copies of or extracts from certain documents.
      • 139. Power to enter and inspect.
      • 140. Bequest under will for benefit of charitable or religious institution or endowment.
      • 141. Court fee to be paid as specified in the Third Schedule of Act VII of 1956.
      • 142. Savings.
      • 143. Property of charitable or religious institution or endowment not to vest under the law of limitation after commencement of this Act.
      • 144. Abolition of shares in Hundi and other rusums.
      • 145. Adoption or amalgamation of institutions and Endowments.
      • 146. Constitution of Renovation Committee and its liability.
      • 147. Imposing of fines and execution.
      • 148. Recovery of contributions etc., as arrears of land revenue.
      • 149. Procedure and powers at enquiries under this Act.
      • 150. Notifications, orders etc., under the Act not to bequestioned in Courts of law.
      • 151. Bar of Jurisdiction.
      • 152. Constitution of Andhra Pradesh Dharmika Parishad.
      • 153. Power to make rules.
      • 154. Exemptions.
      • 155. Repeals and Savings.
      • 156. Certain enactments cease to apply to charitable andreligious institutions.
      • 157. Trustees etc., to be public servants.
      • 158. Validation.
      • 159. Power to remove difficulties.
      • 160. Overriding effect of the Act.
      • 161. Archakas and other employees welfare fund.
      • 162. Constitution of Endowments Tribunal.
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      • 2. Definitions.
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      • 2. In these rules unless the context otherwise requires.
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      • 3. In these Rules, unless the context otherwise requires.
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      • 13. Other Office holders and servants.
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      • 17. Age.
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      • 2. Income to be collected on due dates.
      • 3. Responsibility of the trustee or the Executive Officer.
      • 4. Trustee or executive officer to grant receipts for all items of income.
      • 5. Issue of temporary receipts.
      • 6. Signature or thumb impression of persons to whom receipt is issued to be obtained.
      • 7. Accounting collections without delay.
      • 8. Only trustee or executive officer to give a valid discharge of claim.
      • 9. No expenditure without Budget Sanction.
      • 10. Expenditure to be incurred according to dittam and Budget.
      • 11. Claim indisputably payable.
      • 12. Bill to be signed by persons making claim against the institution.
      • 13. Responsibility of persons making disbursements without sanction of Executive Officer.
      • 14. Receipt to be obtained for all payments.
      • 15. All purchases shall be supported by bill or certificates.
      • 16. Arrear Claims.
      • 18. Authority to write off irrecoverable loans, etc.
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      • 2. Definitions.
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      • 3. The lending or borrowing of money on behalf of the institution referred to in Rule 1 shall be subject to the following conditions, namely.
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      • 2. Definitions.
      • 3. Constitution of Renovation committee.
      • 4. Committee to be a Body Corporate.
      • 5. Term of office of the Committee.
      • 6. Termination of appointment.
      • 7. Functions of the Committee.
      • 8. Functions of the Chairman.
      • 9. Collection of donations.
      • 10. Receipt Books.
      • 11. Mode of collection.
      • 12. Accounts.
      • 13. Joint Account.
      • 14. Deposits.
      • 15. Meetings.
      • 16. Procedure in case of disputes.
      • 17. Resolutions to be communicated to the Commissioner etc.
      • 18. Mode of execution of works.
      • 19. Audit.
      • 20. Complaints and suggestions of the members of the Committee.
      • 21. Issue of directions by the Government etc.
      • 22. Powers of the Committee and Chairman.
      • 1. Short title.
      • 2. Form of application and presentation thereof.
      • 3. Copies to accompany the application.
      • 4. Deed of alienation, if any, to accompany the application.
      • 5. Procedure to be followed by the Revenue Divisional Officer.
      • 6. Service and publication of notice of application.
      • 7. Procedure at Inquiry.
      • 8. Publication of order of Resumption.
      • 9. Application for execution of order granting Ryotwari patta.
      • 10. Manner of execution of order granting Ryotwari Patta.
      • 11. Time for presentation of appeals.
      • 12. Procedure in appeal.
      • 1. Short title.
      • 2. Constitution.
      • 3. Method of Appointment
      • 4. Reservation of Appointment.
      • 5. Qualifications.
      • 6. Age.
      • 7. Minimum Service.
      • 8. Probation.
      • 9. Training.
      • 10. Tests.
      • 11. Unit of Appointment.
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      • 1. Short Title.
      • 2. Budget Sanction.
      • 3. Demand notice to remit the amount.
      • 4. Acknowledgement.
      • 5. Responsibility for prompt remittance.
      • 6. Preparation of Balance sheet.
      • 1.
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      • 3. quorum for the special meeting shall be.
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Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987

Last Updated 28th May, 2019 [ap263]

In exercise of the powers conferred by sub-section (3) of Section 35 read with Section 153 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act No.30 of 1987), the Governor of Andhra Pradesh hereby makes the following rules, with immediate effect the same having been published in No.63, Rules Supplement to Part I, Extraordinary of the Andhra Pradesh Gazette, dated the 23rd October, 1987 as required by sub-section (1) of Section 153 of the Act, Rules under Section 35 (3) of the Act,30 of 1987.

1. Short title. - These rules may be called the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakas and other Office holders and Servants Qualifications and Emoluments Rules, 1987.

Part 1

2. The rules in this part shall apply to Archakas and other office holders and servants mentioned in Rule 4 and Rule 13 of this part of all the Charitable and Religious Institutions other than Tirumala Tirupathi Devasthanams.

3. In these Rules, unless the context otherwise requires. - (a) 'Competent Authority' means the Commissioner, the Additional Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be;

(b)'Executive Authority' means Executive Officer or Chairman of the Board of Trustees where there is no Executive Officer and in respect of Maths, Head of the Math;

(c) 'Income' means the income as calculated under Section 65 of the Act.

4.There shall be the following grades of Archakas or pujarisin the institutions in the State:

(i) First Grade Archaka.

(ii) Second Grade Archaka

(iii) Third Grade Archaka

(iv) Fourth Grade Archaka

(v) Fifth Grade Archaka

(vi) Sixth Grade Archaka.

(vii) Seventh Grade Archaka.

(viii) Eighth Grade Archaka

(ix) Ninth Grade Archaka.

5. (1) The Archakas of the Grades specified below, shall be appointed in institutions classified under Section 6 of the Act, as shown thereunder. -

(i) Institutions classified under Section 6 (a) of the Act First Grade, Second Grade and Third Grade.

(ii) Institutions classified under Section 6 (b) of the Act Fourth Grade, Fifth Grade and Sixth Grade.

(iii) Institutions classified under Section 6 (c) of the Act Seventh Grade, Eighth Grade and Ninth Grade.

(2) For the purposes of appointing archakas, the Maths shall be classified in three categories, income-wise on par with institutions published u/s 6 (a), 6 (b) and 6 (c) of the Act, respectively and archakas of the corresponding grades shall be appointed.

6. The emoluments payable to Archakas of different grades shall be a consolidated sum as specified in the Schedule I to these Rules.

7. It may not be incumbent on the Executive Authority to make appointments to all the grades specified in any category of the Institutions. Filling up of vacancies shall be as per the necessity and financial viability of the institutions subject to such instructions as may be issued by the Commissioner from time to time.

8. The consolidated emoluments specified in Rule 6 may be revised from time to time.

9. Every archaka shall pass such examination in the relevant Agama being followed in the temple as recognised by the Commissioner, Endowments. The examination to be passed by the respective Grades of the Archakas shall be as follows :

Grade of Archaka and Examination to be passed:

(i) 5th Grade to 9th Grade Archakas-Pravesa or equivalent examination;

(ii) 3rd Grade and 4th Grade Archakas-Provara or equivalent examination;

(iii) 1st and 2nd Grade Archakas-Pravara or equivalent examination.

10. (1) Every archaka on appointment shall produce the certificate regarding qualifications specified in Rule 9 for performing the functions attached to his office. Every Archaka who has been holding the post on the date of commencement of the Act, or who is appointed to such post after such date, shall within two years from the said date obtain a certificate as to the qualifications prescribed in Rule 9 and in case of default, he shall not be allowed to perform the functions, attached to the office till he acquires such qualifications, unless he is exempted by the Commissioner from possessing the prescribed qualifications.

(2) The Commissioner may exempt an archaka from Rule 9 of these rules provided that he completed 45 years of age and is well acquainted with pooja Vidhanam in the said Agama or Sampradayam. If it is found necessary the Commissioner may also require such archaka to appear to such oral test as may be decided by him.

11. (1) In the case of Archaka whose office was here ditary prior to the commencement of this Act, and who is not qualified as prescribed under Rule 9 shall undergo training in Agama Patasala managed by Dharma Prachara Parishad constituted under Section 112 of the Act, or any Agama Patasala recognised by the Commissioner for a period not less than six months.

(2) Every Archaka required to undergo training under sub-rule (1) above shall be paid stipend which shall be less than the emoluments payable to the highest grade Archaka of the institution Concerned.

12. The promotion to an Archaka from one grade to another within the category of the institution shall be on the basis of seniority-cum-suitability.

13. Other Office holders and servants. - The common categories and the qualifications of the posts of other office holders and servants in Charitable and Religious Institutions shall be shown in the Table below; -

Explanation. - (1) Any other posts which do not fall under the above categories but declared as such by the Commissioner shall also fall under this rule.

(2) In the case of Maths as the posts which are considered religious by the Head of the Math, shall also fall under this rule.

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.

15. The emoluments payable to different categories of posts shall be as specified in Schedule-II of these rules subject to revision from time to time.

16. The rules relating to the conditions of service of office-holders and servants of Charitable and Hindu Religious Institutions of Endowments other than Tirumala Tirupathi Devasthanams framed under sub-section (4) of Section 35 and Section 39, shall apply to the Archakas, other Office-holders and servants in respect of matters other than those expressly provided therein.

17. Age. - (I) No person shall be eligible for appointment to any post in Schedule-I by direct recruitment, if he has completed the age of 45 years, as on 1st July of the year,in which the appointment is made.

(II) The Commissioner may relax the upper age limit in favour of any person for being appointed to the posts specified in Schedule-I of these rules, in such manner as may appear to him just and equitable.

Part 2

18. The Rules in this part shall apply to all Archakas and other office holders and servants of Tirumala Tirupathi Devasthanams mentioned in Schedules-III and IV to this part.

19. The various grades of Archakas and other office holders and servants including archaka Supervisor and their emoluments shall be as shown in the Schedule-III to these rules.

20. It shall not be incumbent on the Executive Authority to make appointments to all the grades of Archakas or the categories of staff specified in the Schedule III.

21. The consolidated emoluments specified in the Schedule-III may be revised from time to time. The method of recruitment and the qualifications for various posts in the Schedule-III shall be shown in the Schedule-IV.

22. (i) Every Archaka Mirasidar or Gamekar Mirasidar holding the office as such on the date of commencement of the Act shall be appointed to the category of archaka supervisor or Gamekar Supervisor as the case may be.

(ii) Every Archaka Supervisor or Archaka, or Gamekar supervisor or Gamekar or any other office holder or servant on appointment shall produce certificate regarding qualifications specified in the Schedule-IV or performing the functions attached to his office.

(iii) Every Archaka Supervisor or Archaka or Gamekar Supervisor or Gamekar or any other office holder or servant who has been holding the post on the date of commencement of the Act and who is appointed to such posts after such date shall within two, years from the said date obtain a certificate as to the qualifications prescribed in the Schedule-IV and in case of default shall not be allowed to perform the functions attached to the office till he acquires such qualifications unless he is exempted by the Executive Officer from possessing the prescribed qualifications.

23. (i) The Executive Officer may exempt any Archaka or any other office-holder or servant specified in Rule 5 above from acquiring qualifications prescribed in Schedule-IV provided that he had completed 45 years of age and is well acquainted with pooja vidhanams in the relevant agama or sampradayam or in performing functions attached to his office. If it is found necessary the E.O. may also require such Archaka or any other Office holder to appear for such or practical test as may be prescribed by him.

(ii) The Executive Officer Tirumala Tirupathi Devasthanams mayrelax the upper age limit in favour of any person for being appointed to the post specified in Schedule-III for those rules in such a manner as may appear to him just and equitable.

24. (i) In the case of Archaka whose office was hereditary prior to the commencement of this Act and who is not qualified as prescribed under Schedule-IV, shall undergo training in Agama patashala managed by Dharma Prachara Parishad constituted under Section 112 of the Act, orany Agama Patashala recognised by the Commissioner for a period of not less than 6 months. Any other office holder or servant shall undergo training in any recognised institutions for such period as prescribed by the Executive Officer.

(ii) Every Archaka required to undergo training shall be paid stipend which shall not be less than the emoluments payable to the lowest grade Archaka. In the case of any other office holder or servant required to undergo training shall be paid a stipend which shall not be less than the emoluments payable to that post in Schedule-III.

(iii) The promotion to an archaka or any other office holder from one grade to another shall be on the basis of seniority-cum-suitability.

25. Every person holding the post mentioned in the Schedule-III shall retire on attaining the age of 65 years: Provided that physically unfit person may be retired before the age of super annuation.

26. The rules relating to the service conditions of the office holders and servants of the Tirumala Tirupathi Devasthanams framed under sub-section (4) of Section 35 shall apply to the archakas and other office holders and servants in respect of matters other than those expressly provided herein.

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Headlines with Full Text of Cases!
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