Section 21 in Travancore-Cochin Hindu Religious Institutions Act, 1950
21.
(1)The Ruler of Travancore shall nominate one of the members to be the Chairman of the Committee.(2)The Committee shall meet at least one in quarter in Trivandrum.(3)The members of the Committee shall be pre such traveling allowance and siting for as the Ruler of Travancore may from time to time determine.
