Section 4 in Travancore-Cochin Hindu Religious Institutions Act, 1950
4.
(1)The Board referred to in Section 3 shall consist of three Hindu members, one of whom shall be nominated by the Hindus among the Council of Ministers and one elected by the Hindus among the members of the Legislative Assembly of the State of Travancore-Cochin.(2)The Board shall be a body corporate having perpetual succession and a common seal with power to hold and acquire properties for and on behalf of the incorporated and unincorporated Devaswoms and Hindu Religious institutions and Endowments under the management of the Board.(3)The Board shall by its name sue and be sued and the Secretary to the Board shall represent the Board In such suits.
