Section 28 in Travancore-Cochin Hindu Religious Institutions Act, 1950
28.
(1)The Board shall have absolute control over the holders of all Karanma service and also over all the properties,Thiruppuvarams and other emoluments attached thereto.(2)Whenever it is reported that owing to incompetency, negligence or other cause, any Karanma service is not being regularly performed, or that an alienation of Karanma service or of the property, Thiruppuvaram or other emolument attached thereto, has been effected by the Karanma holder or by any member or members of the Karanma family, the Board shall give due notice of the charge to the head of the family and the next senor member, and also to such other members of the Karanma family as the said Board may deem necessary, and if after hearing their objections, if any, the Board is satisfied that there has been an alienation of the Karanrna service or of the property or of the Thiruppuvaram or of the other emoluments attachet thereto or that there has been a failure to perform the service properly or regularly the Board shall suspend, remove, determine, cancel or deal with in any other manner the Karanrna, right of the family to the service.(3)All allienation of Service Inam lands attached to specific services which have been or which may hereafter be made contrary to pass usage shall be treated as null and void. The Board shall have power to resume Service Inam lands attached to specific services if such lands are alienated or if the holders of such lands make default in the performance of the services:Provided that the Board may in its derscretion deal with such lands and the services connected therewith in any other manner it may deem fit.(4)Any person deeming himself aggrieved by any decision passed under sub-sections (2) and (3) may, within a period of one year from the date of such decision, institute in the District Court within whose jurisdiction the property is situate a suit to establish the right which he claims in respect of the property:Provided that, subject to the result of the suit, if any, the decision of the Board passed under sub-section (2) and (3) of this section shall be final.
