Section 5 in Sivagiri Mutt (Emergency Provisions) Act, 1997
5. Administration of the Trust.
(1)The government shall, as from the appointed day, appoint a person or a body of persons as the Administrators for the purpose of taking over the management of the Trust and the Administrator shall carry on the management for and on behalf of the Government.(2)The Administrator may authorise such person as he thinks fit also to exercise all or any of the powers exercisable by him under this Act and different persons may be authorised to exercise different powers, and subject to the general or special directions given or imposed by the Administrator, the person so authorised to exercise any powers of the Administrator may exercise those powers in the same manner and with the same effect as if such power had been conferred on that person directly by this Act and not by way of authorisation.(3)If, on the appointed day, any suit, appeal or other proceeding, of whatever nature, in relation to any property which has vested in the Government under section 3, instituted or preferred by or against the Trust is pending, the same shall not abate, be discontinued or be, in any way, prejudicially affected by reason of the taking over of the management of the Trust or of anything continued in this Act, but the suit, appeal, or other proceeding may be pursued, prosecuted, or enforced by or against the Government.(4)The Government may issue such directions (including directions as to initiating, defending or continuing any legal proceedings before any courts, tribunal or other authority) to the Administrator, as to his powers and duties as the Government may deem desirable and the Administrator may apply to the Government at any time for instructions as to the manner in which he shall conduct the management of the Trust or in relation to any matter arising in the course of such management.(5)Subject to the other provisions of this Act and to the control of the Government, the Administrator shall be entitled to exercise the powers of the Trust Board or the Executive Council or, as the case may be, of the Board of Trustees of the Trust, in relation to the management of the affairs of the Trust.(6)All administrative expenses of the trust including the remuneration, as may be fixed by the Government, of the administrator and other persons authorised by him under sub section (2) shall be paid from the trust fund.
