Section 25 in Travancore-Cochin Hindu Religious Institutions Act, 1950
25.
(a)The Devaswom Fund constituted for the Devaswoms mentioned in Schedule I shall consist of -(1)the sum of fifty one lakhs of rupees mentioned in Article 238 (10) (ii) of the Constitution of India as payable to the Devaswom Fund;(2)the moneys realised from time to time by the sale of movable properties belonging to the said Devaswoms;(3)all voluntary contributions and offerings made by devotees;(4)Profits and interest received from investments of funds belonging to the said Devaswoms; and(5)all other moneys belonging to or other income received by the said Devaswoms.(b)Out of the sum fifty one lakhs of rupees mentioned in clause (1) of the proceeding sub-section, an annual contribution of six lakhs of rupees shall be made by the board towards the expenditure in the Sree Padmanabhaswamy Temple.
