Section 6(4) in Sivagiri Mutt (Emergency Provisions) Act, 1997
(4)In rendering advice under sub-section (2) the Council shall endeavour, to secure that-(i)the objectives and aims of the functioning of the Trust are promoted;(ii)harmony among the Trustees, beneficiaries and the public is promoted and a congenial atmosphere re-established in the Trust;(iii)programmes are promoted and developed with a view to realizing the objectives envisaged in the scheme settled for the Trust.
