Section 18(2) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(2)The administration of the Sree Padmanabhaswamy temple, the Sree Pandaravaga properties and all other properties and funds of the said temple vested in trust in the Ruler of Travancore and the sum of six lakhs of rupees mentioned in sub-section (1) shall be conducted, subject to the control and supervision of the Ruler of Travancore, by an executive officer appointed by him.
