Section 35 in Travancore-Cochin Hindu Religious Institutions Act, 1950
35.
(1)The Board may make rules to carry out all or any of the purposes of this Act not inconsistent there with.(2)In particular and without prejudice to the generality of the foregoing power, the Board shall have the power to make rules with reference to the following matters:-(a)all matters expressly required by this Act to be prescribed;(b)regulating the scale of expenditure of incorporated and incorporated Devaswoms and of Hindu Religious Endowments under the management of the Devaswom Board;(c)the maintenance and auditing of the accounts of incorporated and unincorporared Devaswoms and Hindu Religious Endowments;(d)submission of budgets, reports, accounts, returns or other information by the Devaswom Department to the Board;(e)the method of recruitment and qualifications, the grant of salaries and allowances, the discipline and conduct of officers and servants of the Board and of the Devaswom Department and generally the conditions of their service;(f)the establishment of provident funds and the grant of pension for the officers and servants of the Board and of the Devaswom Department;(g)the grant of travelling and haulting allowances to the members of the Board and the Officers of the Devaswom Department.(3)The power to make rules shall be subject to the conditions of previous publication.(4)Until rules are made under sub-sections (1) and (2) the rules in force before the 1st day of July 1949 shall, so far as may be, continue to be in force.Chapter - V The Assumption of Hindu Religious Endowments In Certain Cases.
