Section 42 in Travancore-Cochin Hindu Religious Institutions Act, 1950
42.
(1)For the effective superintendence of endowments referred to in subsection(2)Section 37 the Devaswom Commissioner may, with the sanction of the Board, either appoint officers of the Deva sworn Department or a committee consisting of such officials and non-officials. (2)The Devaswom Commissioner may, with the sanction of the Board, from time to time, pass rules regularing the consistution and the duties of committee, the qualification of members and other matters connected therewith.(3)In cases where the trustee-ship is conferred by election, the Devaswom Commissioner may, with the sanction of the Board, pass rules regulating such election.
