Section 15 in Travancore-Cochin Hindu Religious Institutions Act, 1950
15.
(1)Subject to the provisions of Chapter Ill of this Part, all rights, authority and jurisdiction belonging to or exercised by the Ruler of Travancore prior to the first day of July 1949 in respect of Devaswoms and Hindu Religious Endowments shall vest in and be exercised by the Board in accordance with the provisions of this Act.(2)The Board shall exercise all power of direction, control and supervision over the incorporated and unincorporated Devaswoms and Hindu Religious Endowments under their jurisdiction.
