Section 35(2) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(2)In particular and without prejudice to the generality of the foregoing power, the Board shall have the power to make rules with reference to the following matters:-(a)all matters expressly required by this Act to be prescribed;(b)regulating the scale of expenditure of incorporated and incorporated Devaswoms and of Hindu Religious Endowments under the management of the Devaswom Board;(c)the maintenance and auditing of the accounts of incorporated and unincorporared Devaswoms and Hindu Religious Endowments;(d)submission of budgets, reports, accounts, returns or other information by the Devaswom Department to the Board;(e)the method of recruitment and qualifications, the grant of salaries and allowances, the discipline and conduct of officers and servants of the Board and of the Devaswom Department and generally the conditions of their service;(f)the establishment of provident funds and the grant of pension for the officers and servants of the Board and of the Devaswom Department;(g)the grant of travelling and haulting allowances to the members of the Board and the Officers of the Devaswom Department.
