A sum of forty-six lakhs and fifty thousand rupees shall be charged on, and paid out of, the Consolidated Fund of the State of Kerala every year to the Travancore Devaswom Fund; and a sum of thirteen lakhs and fifty thousand rupees shall be charged on, and paid out of the Consolidated Fund of the State ofTamil Nadu, every year to the Devaswom Fund established in that State for the maintenance of Hindu temples and shrines in the territories transferred to that State on the 1st day of November, 1956, from the State of Travancore-Cochin.[Editorial comment- The Constitution (Seventh Amendment) Act, 1956, to guarantee yearly payment to specific Devaswom Funds, this was included. These funds came from the State of Kerala and the State of Madras’ Consolidated Fund. This was done to keep the Hindu temples and shrines in the areas that were ceded to that State in good condition. Also Refer ]
