Section 3 in Travancore-Cochin Hindu Religious Institutions Act, 1950
3.
The administration of Incorporated and unincorporated Devaswoms and of Hindu Religious Endowments and all their properties and funds as well as the fund constituted under the Devaswom Proclamation, 1097 M. E. and the Surplus Fund Constituted under the Devaswom (Amendment) Proclamation, 1122 M. E. which were under the management of the Ruler of Travancore prior to the first day of July 1949, except the Sree Padrnanabhaswamy Temple, Sree Pandaravaga properties and all other Properties and funds of the said temple, and the management of all institutions which were under the Devaswom Department shall vest in the Travancore Devaswom Board,
