Section 8(2) in Sivagiri Mutt (Emergency Provisions) Act, 1997
(2)On and from the date specified in the order made under sub-section (1), the management of the property forming part of, or relatable to, the Trust shall vest in the Trust Board of the Trust and such management shall, be carried on in accordance with the provisions of the scheme. All orders made, and actions taken by the Administrator shall continue as if such orders were passed and action taken by the Trust Board in accordance with the scheme.
