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State of Kerala - Section

Section 17 in Guruvayoor Devaswom Act, 1978

17. Powers and duties of Administrator.

(1)The Administrator shall be the secretary to the Committee and its chief executive officer and shall, subject to the control of the Committee, have powers to carry out its decisions in accordance with the provisions of this Act
(2)The Administrator shall arrange for the proper collection of offering made in the Temple .
(3)The Administrator shall have power to incur expenditure not exceeding five thousand rupees to meet unforeseen contingencies during the interval between two meetings of the Committee.