Section 8(4) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(4)Until an application has been made under sub section (2) and final orders are passed thereon, the member who is alleged to be subject to the disabilities stated in clauses (1), (ii), (iii), (iv), (v) and (vi) of Section 7, shall be entitled to act as if he were not disqualified.
