Section 18 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
18. Provision with regard to the Movable and Immovable Properties of the Temple.-
(1)Notwithstanding anything contained in any, custom, usage or the provisions of any Law for the time being in force under which the MalaiMahadeshwaraswamy Temple is governed or the provisions ofthe Karnataka Hindu Religious institutions and charitable endowments Act, 1997 (Karnataka Act 33 of 2001), the ownership, administration and complete management of movable and immovableproperties including jewellery and liabilities of the temple shall vest with the State Government from the date of commencement of Sri MalaiMahadeshwaraswamyKshetra Development Authority(Amendment) Act, 2014 and shall be transferred to the authority thereafter.(2)Subject to sub section(1) of Section 12 on and from the date of commencement of the SriMalaiMahadeshwaraswamykshetra Development Authority (Amendment) Act, 2014 the Management of the employees of the Temple shall vest in the Authority.(3)It shall be competent for the State Government, by order to make transitory provisions, if inthe opinion of the State Government, it is expedient so to do.
