Section 17 in Travancore-Cochin Hindu Religious Institutions Act, 1950
17.
The Board, may, subject to such conditions as may be prescribed, make bye-laws not inconsistent with Part I of this Act or the rules made thereunder as to-(a)the division of duties among the members of the Board;(b)the procedure and conduct of business at the meetings of the Board;(c)the books, registers, and accounts to be kept at the office of the Board;(d)the form and mannor of applications to the Board;(e)the security, if any, to be furnished by the officers and servants of the Board; and(f)generally for the conduct of all proceedings and business of the Board under Part I of this Act.Chapter - III Sree Padmanabhaswamy Temple
