Section 18 in Travancore-Cochin Hindu Religious Institutions Act, 1950
18.
(1)Out of the amount of fifty-one lakhs of rupees provided for payment to the Devaswom Fund in Article 238 (10) (ii) of the Constitution of ndai, a contribution of six lakhs of rupees shall be made annually Inwards the expenditure in the Sree Padmanabhaswamy Temple.(2)The administration of the Sree Padmanabhaswamy temple, the Sree Pandaravaga properties and all other properties and funds of the said temple vested in trust in the Ruler of Travancore and the sum of six lakhs of rupees mentioned in sub-section (1) shall be conducted, subject to the control and supervision of the Ruler of Travancore, by an executive officer appointed by him.
