Section 24 in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
24. Appointment of officers and employees.
- No person shall be considered for appointment to any post or vacancy 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 date of commencement of this Act;(ii)any custom or usage; or(iii)the principle that he is next in the line of succession to the last holder of office.
