Section 7 in Madras Hindu Religious and Charitable Endowments Act, 1951
7. [ Constitution of the Malabar Devaswom Board. [Substituted by Act No. 31 of 2008.]
(1)As soon as after the commencement of the Madras Hindu Religious and Charitable Endowments (Amendment) Act, 2008, the Government shall, by notification in the Gazette, constitute a Board by name the Malabar Devaswom Board.(2)The Board shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of both movable and immovable properties and to enter into contracts and may sue and be sued in the name of the Board.(3)The Board shall consist of the following nine Hindu members, namely:-(a)one philosopher of Hindu religion;(b)one social reformer of Hindu religion;(c)one member from any of the Temple Advisory Committees constituted under section 14;(d)one woman, wellversed in Hindu devotional songs;(e)one member from Scheduled Caste Communities;(f)one member from Scheduled Tribe Communities;(g)one woman member;(h)two other members.Explanation. - For the purpose of this section, "Scheduled Castes" and "Scheduled Tribes" shall have the same meaning as is assigned to them in clauses (24) and (25) respectively, of article 366 of the Constitution of India.(4)The members mentioned in clauses (a) to (f) shall be nominated by the Hindus among the Council of Ministers of the State and the members mentioned in clauses (g) and (h) shall be elected by the Hindus among the Members of the Kerala Legislative Assembly as provided in section 7 I.(5)The Hindus among the Council of Ministers of the State shall also nominate a member of the Board as its President.(6)The head office of the Board shall be at Kozhikode.(7)In the absence of a duly constituted Board, the Government may, by notification in the Gazette, appoint a Secretary to Government, who is a Hindu, as the Chief Commissioner to exercise all powers and perform all duties of the Board under this Act.]
