Section 35(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)Every office holder or servant including Pedda Jeeyanagar, China Jeeyanagar and Mirasidar, Archaka and Pujari whether hereditary or not holding office as such on the date of commencement of this Act, shall continue as such office holder or servant and notwithstanding any scheme, judgment, decree or order of a Court, Tribunal or other authority or any agreement or custom or usage relating to the payment of any perquisites, emoluments or remuneration, either in cash, or kind or both before the commencement of this Act, be paid only such emoluments as may be prescribed:Provided that it shall be lawful for the Government to direct such office holders and servants as they may consider necessary to acquire such qualifications and to undergo training in such manner; for such period and on such terms as may be prescribed.
