Section 6(3) in Sivagiri Mutt (Emergency Provisions) Act, 1997
(3)Every person in charge of the management of the Trust or any one of the institutions of the Trust including Mutts, temples, hospitals and educational institutions, immediately before the appointed day shall, within ten days from that day or within such further period that the Government may allow in this behalf, furnish to the Administrator a complete inventory of all properties and assets including particulars of amounts received by way of donations, offerings, fees booklets and investments forming part of, or relatable to, the Trust immediately before the appointed day and all liabilities and obligations of the Trust in force immediately before the appointed day and also all agreements entered into by the Trust in force immediately before the appointed day.
