Section 9(5) in The Maharashtra Devdasi System (Abolition) Act, 2005
(5)To recommend appointment of an administration for any charitable trust where the Managing Committee of such trust has been found to be guilty, by the Committee of the offence of dedication under this Act, notwithstanding anything contained in any other law for the time being in force, and also for suspension of any member of the trust individually or for the entire Trustee Committee found to be guilty of the commission of any offence under this Act, as the case may be.
