Section 27 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
27. Appointment of officers and employees.
(1)Every post or vacancy, whether permanent or temporary, amongst the officers and employees of the Temple Trust shall be filled in by the Committee.(2)No person shall be considered for appointment to any post or vacancy under sub-section (1) on the ground merely, that he is entitled for such appointment according to,-(i)any scheme framed, agreement entered or judgement, decree or order passed by any court, tribunal or other authority prior to the appointed day ;(ii)any custom or usage ; or(iii)the principle that he is next in the line of succession to the last holder of office.
