Section 38(1) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(1)Before assuming or exercising superintendence in the management of any Hindu Religious Endowment under the provisions of this Chapter, the Devaswom Commissioner shall require an officer of the Devaswom Department not inferior in rank to a Devaswom Assistant Commissioner to enquire into the affairs of such endowment and to submit a full report. It on such report and after hearing the parties interested or affected, the Devaswom Commissioner be satisfied that a condition precedent as set fourth in section 37 exists he may pass such order for assumption or superintendence as enabled by that Section. The order passed shall be notified in the Gazette. From the lapse of eight weeks from the date of such notification the Dcvaswom Commissioner may carry out the order in such manner as seems best in the circumstances of each case and make arrangements for the proper management of the endowment subject to the provisions of this Chapter:Provided that no order involving assumption of the management of any institution under this section shall be passed except with the previous sanction of the Board.
