Section 22 in Travancore-Cochin Hindu Religious Institutions Act, 1950
22.
(1)The Executive Officer of the Temple shall to the Secretary to the Committee.(2)The Secretary shall convene the meetings of the Committee on such dates as may fix in consultation with the Chairman. He shall, after consulting the Chairman to the Ruler of Travancore, prepare the age and give the members notice of the day of time when the meeting is to be held and of business to be transacted there at(3)A copy of the minutes of the proceedings every meeting shall be communicated by the Chairman to the Ruler of Travancore.
