Section 8 in Sivagiri Mutt (Emergency Provisions) Act, 1997
8. Relinquishing of management before the specified period.
(1)If at any time, it appears to the Government that, the purpose for which the management of the Trust had been taken over has been fulfilled or that, for any other reason, it is not necessary that the management of the Trust should remain vested with the Government, it may notwithstanding anything contained in sub-section (1) of section 3 by order published in the Gazette, relinquish the management with effect from such date as specified in the order.(2)On and from the date specified in the order made under sub-section (1), the management of the property forming part of, or relatable to, the Trust shall vest in the Trust Board of the Trust and such management shall, be carried on in accordance with the provisions of the scheme. All orders made, and actions taken by the Administrator shall continue as if such orders were passed and action taken by the Trust Board in accordance with the scheme.
