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State of Kerala - Section

Section 20 in Travancore-Cochin Hindu Religious Institutions Act, 1950

20.

There shall be a Committee known by the name of the Sree Padmanabhaswamy Temple committee to advise the Ruler of Travancore in the discharge of his functions. The Committee shall be composed of three Him members who shall be nominated by the Ruler of Travancore and shall hold officer for such term as he may determine.