Section 26(1) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(1)The unspent balance of each year out of the Devaswom Fund constituted under Section 25 or such portion of it as may be determined by the Devaswom Board, shall be added on to the Devaswom Surplus Fund. The Devaswom Surplus Fund shall be administered, subject to the Direction and control of the Board, by the Devaswom commissioner appointed by the Board.
