Section 55(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)[ No person shall be entitled to appointment to any vacancy referred to in sub-section (1) merely on the ground that he is next in the line of succession to the last holder of the office.] [Substituted by section 2(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1970 (Tamil Nadu Act 2 of 1971).]
