Section 26 in Travancore-Cochin Hindu Religious Institutions Act, 1950
26.
(1)The unspent balance of each year out of the Devaswom Fund constituted under Section 25 or such portion of it as may be determined by the Devaswom Board, shall be added on to the Devaswom Surplus Fund. The Devaswom Surplus Fund shall be administered, subject to the Direction and control of the Board, by the Devaswom commissioner appointed by the Board.(2)Subject to such rules as may be prescribed in this behalf and with the special sanction of the Board, the Devaswom Commissioner shall have power, where it becomes necessary for any of the Devaswoms mentioned in Schedule I to purchase property, movable or immovable, with moneys from the Devaswom Surplus Fund, and he shall likewise and with the like sanction have power to take, hold, manage or assign on lease any property vested in or belonging to the Devaswom Surplus Fund and to do all other acts incidental to the management of such property.(3)The Board may make rules prescribing the restrictions, limitations and conditions subject to which assignments of property on lease could be made.
