Section 38(3) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(3)If a trustee or servant of any institution or any other person knowing that an order under sub-section (1) or sub-section (2) has been passed,disobeys any direction contained in such order or otherwise fails to comply with the requirements of the said order within in the period prescribed in such order, or if no such period is prescribed, within a reasonable time the trustee or servant shall be deemed to have committed an offence under Section 181 of the Travancore Penal Code and he shall be liable to be prosecuted therefor.
