Section 4 in Kerala Hindu Places of Public Worship (Authorisation of Entry) Act, 1965
4. Power to make regulations for the maintenance of order and decorum and the due performance of rites and ceremonies in place of public worship.
(1)The trustee or nay other person in charge of any place of public worship shall have power, subject to the control of the competent authority and any rules which may be made by that authority, to make regulations for the maintenance of order and decorum in the place of public worship and the due observance of the religious rites and ceremonies performed therein:Provided that no regulation made under this sub-section shall discriminate in any manner whatsoever, against any Hindu on the ground that he belongs to a particular section or class.(2)The competent authority referred to in sub-section (1) shall be,-(i)in relation to a place of public worship situated in any area to which Part I of the Travancore-Cochin Hindu Religious Institutions Act, 1950 (Travancore-Cochin Act XV of 1950), extends, the Travancore Devaswom Board;(ii)in relation to a place of public worship situated in any area to which Part II of the said Act extends, the Cochin Devaswom Board: and(iii)in relation to a place of public worship situated in any other area in the State of Kerala, the Government.
