Section 38(2) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(2)Where an order is passed under sub section (1), the Devaswom Commissioner may pass such other or further orders as he may deem necessary, incidental or conducive to the carrying out of the order, including orders for the search or seizure of the keys, jewels, vessels, furniture, records and other properties, movable or immovable, belonging to the said institution, or for the transfer of their possession to such person or persons as the Devaswom Commissioner may direct.
