(1)No movable property of nonperishable nature which is in the possession of the committee and the value of which is more than five thousand rupees and no jewelleries shall be sold, pledged or otherwise alienated unless it is sanctioned by the Commissioner as being necessary or beneficial to the Devaswom.(2)Any exchange, sale or mortgage and any lease of any immovable property belonging to or given or endowed for the purposes of the Devaswom shall be null and void unless it is sanctioned by the Commissioner as being necessary or beneficial to the Devaswom(3)Before according sanction under subsection (1) or subsection (2), the Commissioner shall publish the particulars relating to the proposed transaction in such manner as may be prescribed inviting objections and suggestions with respect thereto and shall duly consider all objections and suggestions received from the Committee or other persons having interest in the Temple .(4)When according sanction under sub section (1) or sub-section (2), the commissioner may impose such conditions and give such directions as he may deem necessary regarding the utilisation of the amount raised by the transaction, the investment thereof and, in the case of a mortgage, regarding the discharge of the same within a reasonable period.(5)A copy of the order made by the Commissioner under this section shall be communicated to the Government and to the Committee and shall be published in such manner as may be prescribed.(6)The Committee may, within three months from the date of receipt by it of a copy of the order, and any person having interest in the Temple may, within three months from the date of publication of the order, institute a suit in the Court to modify the order or set it aside.(7)Not withstanding anything contained in sub-section (1), no antiquity belonging to the Devaswom shall be sold, pledged or otherwise alienated.Explanation. - For the purposes of this sub section, "antiquity" shall mean -(a)(i)any coin, sculpture, painting, epigraph or other work of art or craftsmanship;(ii)any article, object or thing detached from a building or cave;(iii)any article, object or thing illustrative of science, art, crafts, literature, religion, customs, morals or politics in bygone ages;(iv)any article, object or thing of historical interest, which has been in existence for not less than one hundred years ; and(b)any manuscript, record or other document which is of scientific, historical, literary or aesthetic value and which has been in existence for not less than seventy-five years.
