Section 6 in Sivagiri Mutt (Emergency Provisions) Act, 1997
6. Advisory Council.
(1)As soon as may be after the appointed day, but not later than three months from that day, the Government shall constitute an Advisory Council to advise the Administrator in the management of the Trust.(2)the Council may, on its own motion or on the motion by the Government or the Administrator, as the case may be, render advise on any matter concerning the management of the Trust.(3)Every person in charge of the management of the Trust or any one of the institutions of the Trust including Mutts, temples, hospitals and educational institutions, immediately before the appointed day shall, within ten days from that day or within such further period that the Government may allow in this behalf, furnish to the Administrator a complete inventory of all properties and assets including particulars of amounts received by way of donations, offerings, fees booklets and investments forming part of, or relatable to, the Trust immediately before the appointed day and all liabilities and obligations of the Trust in force immediately before the appointed day and also all agreements entered into by the Trust in force immediately before the appointed day.(4)In rendering advice under sub-section (2) the Council shall endeavour, to secure that-(i)the objectives and aims of the functioning of the Trust are promoted;(ii)harmony among the Trustees, beneficiaries and the public is promoted and a congenial atmosphere re-established in the Trust;(iii)programmes are promoted and developed with a view to realizing the objectives envisaged in the scheme settled for the Trust.(5)The Council shall render necessary advice to the Government for the preparation of a proper list of members who have voting rights at an election to the Trust Board, give further directions as are necessary to draw up such a list of members with specific direction as to qualification for enrolment of member from the date of previous election to the Trust Board and direction for holding a fresh election before the expiry of the term of management by the Administrator so as to enable a newly elected Trust Board to be in place when the Administrator vacates office in accordance with the provisions of this Act. The election so held to the Trust Board under this sub-section shall be under the supervision of the Council and in the event the election is approved by the Council, it shall declare such approval and publish the same, in such manner as it may deem fit, and there upon, such election shall be final and conclusive and shall not be in question in any court on any ground whatsoever.(6)All the expenses of the Council including the allowances and remuneration of the members of the Advisory Council shall be paid from the trust fund.
