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Madras HC: Appointment of Archakas to Temples Constructed Them Shouldn’t be Governed by TN Rules - (23 Aug 2022)

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Madras High Court has held that appointment of Archakas to temples constructed under Agamas should be governed by the Agamas and not by the Tamil Nadu Hindu Religious Institutions Employees (Conditions of Service) Rules, 2020.

Tags : MADRAS HIGH COURT   ARCHAKAS   TEMPLES  

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