Section 35(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)No person shall be considered for appointment to any 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 judgment, decree or order passed by any court, tribunal or other authority prior to the 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.
