Section 2(15) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(15)"Hereditary Office-holder" means an office-holder, and "Hereditary Trustee" means a trustee, of a Hindu religious Institution or a Charitable Endowment succession to whose office devolves according to the rule of succession laid down by the founder or according to usage or custom applicable to the institution or endowment or according to the law of succession for the time being in force as the case may be ;
