Section 51 in Travancore-Cochin Hindu Religious Institutions Act, 1950
51.
(1)The Board may, on receipt of a report from the Devaswom Commissioner after such enquiry as he may deem fir, declare that the purpose of a Hindu Religious Endowment falling under the definition in Section 2, clause (b) has from the beginning been, or has subsequently become, impossible of realisation, or that the machinery for effectuating the original purpose of the endowment has failed or no longer exists, or that, after satisfying adequately the purposes of the endowment and after setting a part a sufficient sum for the repair and renovation of the building connected with the endowment, there is a surplus which is not required for such purposes; and may, by such order, direct that the amount of the endowment, or such surplus as is declared to be available as the case may be, be appropriated to religious,educational or charitable purposes not inconsistent with the objected of such endowment.Provided that in the case of an institution founded and maintained by a community, the amount of the endowment or the surplus shall, as for as possible, be utilised for the benefit of the community for the purposes mentioned above.(2)It shall be competent for the Board, when giving a direction under sub- section (1), to determine what portion of such amount or surplus shall be retained as a reserve fund for the institution and to direct the remainder to be appropriated to the purposes specified in that sub-section.(3)The Board may at any time by order and in the manner provided in sub-section (1) modify or cancel an order passed under that sub-section.(4)All orders passed under this Section shall be published in the Gazzette.Chapter - VI Miscellanceous
