(1)The Committee may, from time to time, submit to the Commissioner proposals for fixing the dittam or scale of expenditure in the Devaswom, and the amounts which should be allotted to the various objects connected with the Devaswom or proportion in which the income or other property of the Devaswom may be applied to such objects.(2)The Committee shall publish such proposals at the premises of the Devaswom and in such other manner as the Commissioner may direct together with a notice stating that within one month from the date of such publication any person having interest in the Temple may submit objection or suggestion to the Commissioner.(3)If, on a scrutiny of such proposals, and any objections and suggestions made by persons having interest in the Temple, it appears to the Commissioner that the scale of expenditure or any item in the scale of expenditure is at variance with the established usage of the Devaswom, or is not justified by its financial position, the Commissioner may call for the remarks of the Committee and if , after considering the same, the Commissioner is of the opinion that any modification is required in the scale of expenditure or any item in the scale of expenditure, he shall pass orders accordingly and such orders shall subject to the provisions of subsection (4), be final.(4)The Committee may, within three months from the date of receipt by it of the order passed by the Commissioner under subsection (3), institute a suit in the court to modify the order or to set it aside.
