Section 29 in Travancore-Cochin Hindu Religious Institutions Act, 1950
29.
(1)The Devaswom Department constituted in 1097 shall continue and shall consist of such number of Hindu officers and other servants as may be determined from time to time by the Board.(2)The Devaswom Department shall, subject to the supervision, direction and control of the Board, be under the Devaswom Commissioner who shall be appointed by the Board. He shall be a person professing the Hindu religion.(3)The Devaswom Commissioner shall be the Chief Executive Officer of the Department of Devaswoms and Hindu Religious Endowments.(4)The expenditure in connection with the said Department shall be met out of the Devaswom Fund mentioned in Section 25.(5)Appointments in the administrative service in the Devaswom Department shall be made by the Board in accordance with such rules as may be prescribed.Unincorporated Devaswoma
