LexThe Koodalmanickam Devaswom Act, 1971 (No.7 of 1971)
Kerala · state statute
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THE KOODALMANICKAM DEVASWOM ACT, 1971
(Act 7 of 1971)
CONTENTS
).
Preamble.
CHAPTER I
Preliminary
Sections
1 Short title and commencement.
2 Defimhons
CHAPTER II
The Committee
:3 Incorporation.
4. Compos1t1on of Comm1ttee.
5 Term of office of non-offic1al members, res1gnat10n
and removal of such members and casudl vacanctes
m the1r office
G
7.
8
9
10
11
12
13
14
rs
Dtssolutwn and supersess10n of Commtttee.
Meetmgs of the Commtttee
Acts or procet:>dmgs of Comm1lltee not to be mvahdated.
Remuneratwn of Chatrman and members.
Duties of Committee
Ahenat10n of Devaswom properties
L1m1tahon of borrowmg and lendmg powers
Admrmstrat10n report.
CHAPTER III
Admini!!.tration and Establishment
Appomtment of Administrator.
Conditions of service of Admmistrator.
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Sections
16 Add1t10nal charge of office of Adm1mstrator
17 Powers and dut1es of Adm1mstrator.
18 Extraordmary powers of Adm1mstrator
19. Establishment schedule
CHAPTER IV
Budget, Accounts and Aud1t
20 Budget
21. Rev1~ed nr supplementary budget.
22 Aud1t.
CHAPTER V
General
23 Temple Fund
24 ReviSIOn by Government.
25 Rules
26 Regulatwns
r
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27 Comm1tlee ill be m possess1,:mof 1he Devaswom proper
ties
28 Protect10n of actwn taken m good faith
29 Public officers to furmsh cop1es of or extracts fron1
certam documents
30. Acts of Adrr 1mstrator not to be mvahdated
31 Certam nghts and pnv!leges of Kaunal not to be
affected
32 Savings
33 Removal of dlf'ficultles
34 Repeal and savmg
Schedule I
Schedule II
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THE KOODALMANlCKAM DEVASWOM ACT, 1971"'
(Act 7 of 1971)
An Act to mal{e provision for the proper administration
of the Koodalmamckam Devaswom in Irinjalakuda
Preamble.-WHEREAS the Koodalmamckam Temple m
It mplukudc1 I!:> a very anctent temple of umque Importance
whtch owns extensive propert1es and endowments,
AND WHEREAS under the ProclamatiOn Issued by lhs
Il1ghness the RaJa of Cochm on the 30th Nove•nber, Hll7 and
the !>Cherne of management Issued under that ProclamatiOn,
lhe Jdmm1stratwn, cont~·ol and management of the Devaswom
have b~t!n vested m the Thachudaya Kaimal
AND WHEREAS the admtmstrahon and management of
the Devaswom by the Thachudaya Kaimal have dctenordted
and .J. situatiOn has ansen rendenng It expedient -to re-orgamse,
m the mterests of the general public, the scheme of manage
ment of the affairs of the Devaswom and to prov1de better
admml!:>trdtJOn therefor In supersessiOn of all prevwus laws
' and arrangements applicable thereto ,
~ BE It enacted m the Twenty-second Year of the Hepublic
oi Ind1a c1s follows -
CHAPTER I
PRELIMINARY
1 Short title and commencement.-(1) This Act may be
called the Koodalmamckam Devaswom Act, 1971
(2) It shall be deemed to have come mto force on the
<Jth day of March, 1971.
2 Definitions.-In this Act, unless the context otherwise
reqUires,-
( a) "Adnum~trator" means the Admm1strator appomted
~ under section 14;
(b) 'Committee means the Koodalmamckam Devaswom
Managmg Committee constttuted under sectwn 3 ;
• • Published m the Gazette ~xtnwrdmary No. 221, dated 22n•J
Apnl, 1971.
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(c) "Devasw-:>m'' means the
properties and endowments. and
attached to 1t,
Temple. and includes It:>
lhe subordmate temples
(d) "Kaunal · .neans the person appomted :o be the
Thachudaya Ka1mal of the Koodalmamckam Devaswom m ac
cordam:e with accepted custom ;
(e) "Prescnbed" means prescnbed by rules made under
tl11S Act,
(f) ' T(>mplP" means the Koodalmamckam Temple m
IrmJalakuda ,
(g) "Temple Fund'' means the Sree Koodalmamckam
Temple Fund cons1Jtuted under sectiOn 23
CHAPTER II
THE COMMITTEE
3 Incorporation.-- (1) The admimstrdtJon, control and
mana!5 ... mer.t .-,£ the Devaswom shall be vested m a Committee
conc::tJtuted m the manner heremafter prov1ded
(2) The Comm1ttee shall be the name of the "Koodc~l
mamckam Devaswom Ivianagmg Committee" be a body cor
porate and shall have perpetual successiOn and a common seal
and shall by the sa•d name sue and be sued through the Ad
mmtstrator.
4 Composition of Committee.-(!) The Committee shall
consist of the followmg members, namely:-
(a) the Kaimal, who shall be the Chairman ·
Provided that if the Ka1mal 1s unable to functiOn as the
Chairman for any reac;on or the office of the Ka1mal falls
vacant, the Government may nommate any person professmg
the Hmdu religiOn to be the Chairman for the penod durmg
which the Ka1mal IS unable to functiOn as Chairman
or tiLe office 1s vacant, as the case may be, subJect to a maxi
mum penod of three years ;
(b) the Adtmmstrator, ex officio;
{c) the CommiSSIOner of Hmdu Rel1gwus and Chdn
table Endowments appointed under the Madras Hmdu Reh
gwus and Chantable Endowments Act, 1951 (Madras Act x.IX
of 1951), ex officio;
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(d) the President of the Cochin Devaswom Board.
ex officio ;
(e) the D1stnct Collector, Tnchur, or 1f he 1s not a
person professmg the Hmdu rehg1on, any officer professmg
the Hmdu rehg1on and not below the rank of Deputy Collector
nommated hy the D1stnct Collector m th1s behalf, ex officio;
(f) four persons professmg the Hmdu rehgwn nomi
nated by the Government
(2) A person ->hall be d1squahfied for bemg nommated
as Cha1rman under the prov1so to clause (a) of sub-sectwn (1)
or as member under clause (f) of that sub-section, if he 1s
~ubject to any of the disquahficatwns mentioned m clauses (a),
(b) and (c) of sub-section (3) of sectwn 5.
5 Term of office of non-official members, resignation and
removal of such members and casual vacancies in their office.
(1) A member nommated under clause (f) of sub-sectiOn (1) of
section 4 shall hold office for a period of three years from the
date of h1s nommatwn and shall be ehg1ble for re-nommatwn.
(2) The Cha1rman nominated under the prov1so to clause
(a) of sub-sectiOn (1) of sectwn 4 or a member referred to m
sub-sectwn (1) may resign h;s office by glVmg not1ce 111 wnt
ing 1 hereof to the Government and shall cease to be the
Cha1rman or member, as the case may be, on the res1gnatwn
bemg accepted by the Government
(3) The Government may, by order, remove from office
the Cha1rman or a member referred to 111 sub-sectwn (2) If-
.
(a) he IS of unsound mmd and stands so declared by a
competent court; or
(b) he has applied for bemg adJudged an msolvent, or
Is an undischarged insolvent, or
(c) he has been conv1cted of any offence 111volv111g
moral tuq)ltud~ , or
(c1) he has been guilty of corruptwn or misconduct m
the aclmmJ::.tratwn of the Devaswom, or
(e) hiS presence 111 the Committee IS, 'n the rJpimon of
th~ Government, preJudicial to the mterests of the D~vaswom,
or
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(iJ he has absented himself for more than three conse
cutive meeting~ of the Committee and IS unable to explam
such absence to the sat1sfact10n of the Committee ; or
(g) he, bemg a legal practltwner, has acted or appeared
on behalt of any person agamst the Devaswom 1n any legal
proceedmg; or
(h) he ceases to profess the Hindu rel1gwn
(4) The Cha1rman or a member shall not be removed
under sub-sectwn (3) unless he has been given a reasonable
opportumty of showm,g cause agamst h1s removal
(5) An order of the Government under sub-sectiOn (3)
shall be final and shall not be ltable to be questioned m any
court of law
(6) The term of office of a member appomted to fill a
casual vacancy shall be for so long only as the member whose
place has been filled would have been entltled to hold office 11
the vacancy had not occurred
6. lJtssolution and supersession of Committee.-(1) If,
in the opmwn of the Government, the Comm1ttee IS not compe
tent to perform or tn:1kes default m performmg the dul!e~
imposed on It under this Act or exceeds or abuses Its powers,
the Government may, :1fter such mqmry as may be nece~s1ry
by notdkotwn m the Gazette, supersede the- Committee for
such penod not exceedmg SIX months as the Government may
deem fit
(2) Before Issmng a notlfiaction under sub-sectiOn (1),
the Government shall commumcate to the Committee the
grounds on wh1ch they propose to do so, fix a reasonable ttme
for the Committee to show cause agamst the propos~l and con-., s1der Its explanatwns and objectwns, 1f any ·
(3) Where a Comm1ttee IS superseded under th1s section.
the Gover11ment shall appomt a person m the service of the
Government and professmg the Hmdu religion to exerc1se the
powers and perform the functwns of the Committee unt1l the
expiry of the penod of supersesswn
Provided that the penod dunng wh1ch the Commtttee re
mams superseded shall not have the effect of extendmg the
maximum term of office of the Chairman nommated under ihe
prov1so to clause (a) of sub-sectwn (1) of sect1on 4 or of a
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member nominated und~·r clause (f) of that sub-section beyond
a penod of three year~-
7. Meetings of the Committee.- (1) The Comm1ttee shall
mamtam 1ts office at such place or places at Inn3alakuda as
the Comm1ttee may determme, for the transactwn of 1ts
bus mess
(2) Every meetmg of the Committee shall be presided
over by the Chairman and m h1s absence by a person elected
for the ptu pose by the members present from among them
selves
(3) No busmess shall be transacted at any meeting of
the Committee unless at least four members thereof are present.
(4) Questions ansmg at a meetmg of the Comm1ttee
shall be decided by a majonty of the votes of the members
present there at and the Cha1rman or the person presidmg shall
have and exe1 C!Se h1s castmg vote m the case of equallty of
votes.
8 Acts or proceedings of Committee not to be invali
dated.-No act or proceedmg of the Comm1ttee shall be m
vahdated merely by reason of-
(a) any vacancy m or any defect m the constitution of
the Comm1ttee ;
(b) any defect m the nommatwn or electwn of a person
actmg as the Chairman or a member of the Comm1ttee ; or
(c) any 1rregulanty m the procedure of the Comm1ttee
not Jffectmg the ments of the case
q Remuneration of Chairman and members.-(1) Where
the Ka1mai 1s the ChaJrm<:ln, he shall be entitled to an hono
ranum of three thouo;and e1ght hundred rupees and two
thousand twenty-four paras of paddy per annum
(2) No member of the Comm1ttee other than the
Chairman (where he ~~ the Ka1mal) or the Admm1strator shall
rece1ve <Jr be paid from out of the Temple Fund any salary
or other remuneration except such travelling or da1ly
allowances, 1f any, as ~ay be prescnbed
10 Duties of Committee.-Subject to the provisions of
th1.s .Act a'1d the rules made thereunder, 1t shall be the duty
of the Committee-
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(a) subiect to the custom and usage in the Temple, to
arrange for the proper performance of the ntes and ceremomes
in the Tt:mple and the subordmate temples attached thereto
in accordance With the pathivu or scale of expenditure speci
fied m Schedule I;
(b) to provide iac1hties for the proper performance of
worship by the worshippers; ~:_;'
(c) to ensure the safe custody of the funds, valuable
securities and Jewellenes and the preservation and management
of tht: pruperties vested m the Temple ,
(d) to ensure mamtenance of order and disciplme and
proper hyg1emc conditions m the Temple and the subordinate
temples attached thereto and of proper standard of cleanlmess
and pun~y m the offenngs made therem ,
(e) to ensure that the funds of the endowments of the
Temple arc spent accordmg to the wishes so far as may be
known of the donors ;
(f) to make provision for the payment of suitable emolu
ments to the salaned staff of the Devaswom; and
(g) to do all such thmgs as may be InCidental and con
ducive to the efficient management of the affairs of the
Devaswom and the convemence of the worshippers
11. Alienation of Devaswom properties.-(!) No movable
property of a non-penshable nature which IS m the possesswn
of the Committee and the value of which IS more than five
thousand rupees and no Jewellenes shall be sold, pledged or
otherwise alienated wtthout the prevwus approval of the
Government
(2) No Immovable property taken possesswn of by the
Committee shall be mortgaged, sold or otherwtse ahenated ex
cept wtth the prevwus sanctwn of the Government
12 Limitation of borrowing and lending powers.-The
Committee shall have no power to borrow money from or to
lend money to any person except With the previOus sanctwn
of the Governrnent
13 Administration report.-(1) The Committee shall an
nually submtt to the Government a report on the admmts
tratwn of the affmrs of the Devaswom at such time as thf'
Government may prescnbe, and such report shall be forth"-'tth
published by the Committee m the prescnbed manner
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(2) The report prepared and pubhshed under sub-sec
twn (1) ~hall, as soon as possible, be la1d before the Leg1slat1ve
Assemby.
CHAPTER III
ADMINISTRATION AND ESTABLISHMENT
14. Appointment of Administrator.-The Government
shall appomt an officer not below the rank of Tahstldar or
Ass1stant Comm1sswner of Hmdu Rehgwus and Chantable En
dowments appomted under the Madras Hmdu Rehgwus and
Chantable Endowment<> Act, 1951 (Madras Act XIX of 1851)
and professmg the Hmdu rehgwn to be the Admm1strator for
the Devaswom.
15 Conditions of service of Administrator.-(!) The Ad
mm,strator shall be a full-t1me officer of the Devaswom and
shall not undertake any work unconnected w1th h1s office
Without the perm1sswrt of the Comm1ttee
(2} The Admm1strator shall be pa1d out of the Temple
Fund such salary and allowances as the Government may fix
m th1s behalf
(3) There shall be levied a contrtbutwn from the
Temple Fund towards the leave allowances, penswn and pro
vtdent fund ot the Adnumstrator to the extent requ1red by
the rules for the t1me bemg m force
(4) SubJect to the prov1s10ns of sub-sectwns (1) and
(2), the cond1t tons of set v1ce of the Admmtstrator shall be such
as may be prescnbed
16 Additional charge of office of Administrator.-(!) Not
Withstandmg the prov•<:JOns of sectwns 14 and 15, 1t shall be
competent for the Government to appomt an officer of the
Government not below the rank of Tahs1ldar or AsstStant Com
miSSIOner appomted under the Madras Hmdu Rehgwus and
Cha11table Endowments Act, 1951 (Madras Act XIX of 1951),
to be m addttlonal charge of the office of the Adm1mstrator.
pendmg appomtment of the Admm1slrator under sectwn H
or when the office 1s temporanly vacant
• Prov1ded that the penod of such adchtwnal charge shall
not exceed one month.
3/23-4
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(2) An officer appomted to be in additional charge of
the office of the Administrator under sub-section (1) shall be
paid out of the Temple Fund such allowances as the Govern
ment may fix m this behalf
17 Powers and duties of Administrator.-(!) The Admini
strator shall be the Secreta!'y to the Committee and its chiei
executive officer and shall, subJect to the control of the com
mittee, have powers to carry out Its deciswns m accordance
With the prov1s10ns of th1s Act.
(2) Notw1thstandmg anything contamed in sub-section
(1) or m sect1on 3 the Admmtstrator shall be responsible for
the custody of all records and properties of the Devaswom
(3) The Admm1strator shall arrange for the proper
collectwn of offenngs made m the Temple.
(4) The Admmistrator shall have power-
(a) to appomt all officers and employees of the Temple;
(b) to grant licences for the use of the lands of the
Temple for a penod not exceedmg one year at a time or to
lease out for a penod not exceedmg one year at a t1me the
bUildmgs of the Temple which are ordmanly let,
(c) to call for tenders for works or supphes and to
accept such tenders when the amount or value thereof does not
exceed five thousand r•1pees , and
(d) to order f0r any emergency repairs the cost of
which does no\ exceed five thousand rupees :
Prov1ded that the exercise of the powers under clause (a)
or clause (b) or clause (c) shall be subJect to the directiOns, 1f
any, of the Comm1ttee 1ssued m that behalf
18 Extraordinary powers of Administrator.-(!) The Ad
mmlstrator may m cases of emergency d1rect the executiOn of
any work or Lhe domg of any act wh1ch 1s not provided f01
m the budget for the year and the 1mmed1ate executwn or the
domg of wh1ch IS m h1s opmwn necessary for the preservatiOn
of the propert1es of the Temple and 1ts endowments or for the
service or safety of worsh1ppers resortmg to the Temple or for
the due performance of the ntes and ceremonies therem m ac
cordance w1th the custom and usage m the Temple, and may
dn ect that the expenses of executmg such work or domg iUCh
act shall be pa1d from the Temple Fund
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(2) Any action taken by the Administrator under sub
sectwn (1) shall forthw1Lh be reported to the Committt:!t!
together With the reasons therefor.
19. Establishment ~chedulc.-(1) The Admmistrator may,
as soon as may be after his appomtment, prepare and submit
to the Commtttee a schedule settmg forth the duties, designa
tions and grades of the officers and employees who may, m
hts opmwn, consttlute the estabhshment ot the Temple and
embodymg hts proposals wtth regard to the salanes and
allowances payable to them, and such schedule shall come mto
force on approval by the Committee
(2) No change shall be effected in the schedule except
wtth the sanction of the Committee
(3) Subject to such exceptions as the Committee may
by general or special order direct and subject lo the provis1ons
of sub-seclwn (6), the officers and employees of the Devaswom
in the service of the Devaswom Immediately before the com
mencement of this Act shall contmue as such, and the conditiOns
of their service shall be such as may be pn~scnbed
(4) Any person who was an employee of the Devaswom
on the 1st day of January, 1970, and whose service as such
employee was termmated before the commencement of this
Act, may apply to thf! Committee for remstatement
(5) On receipt of an apphcatwn under sub-sectwn (4),
the Committee may, If It IS satisfied that the termmatwn of
employment of the applicant was not JUStifiable or not m
accordance w1th law. remstate the applicant m the service of
the Devaswom
(6) Any person remstated under sub-section (5) shall
be deemed to have conlmued m servtce and shall be entitled
to all nghts and pnv1leges, as If his service had not been
term mated
(7) The creation of any new appomtment carrymg a
salary of not less than two hundred rupees per mensem shall
be subJect to the prevwus sanctiOn of the Government
(8) A person who does not profess the Hmdu rehgwn
shall be disqualified for bemg appomted as, or for bemg an
offic~r or servant of the Devaswom
3/23-4a
CHAPTER IV
BUDGET, ACCOUNTS AND AUDIT
20 Budget.-(1) The Adm101strator shall every year pre
pare 10 such manner and 10 such form as may be prescnbed
a budget estimate of the receipts and expenditure of the
Devaswom for the follow10g year and place It before the com- ---'f
m1ttee which may approve It Without modificatiOn or w1th such
mod1ficatwns as It may deem fit.
(2) The budget, after the approval of the Committee
under sub-sectwn (1), shall be submitted to the Government
before such date as may be fixed by the Government 10 that
behalf.
(3) Before sanct10n10g a budget, the Government shall
satJ<;[y themselves that adequate proviSion has been made 10
the budget for the ma10tenance of the prescnbed workmg
balance and for meetmg the habiht1es of the Devaswom
(4) If the budget as subm1t'ted to the Government does
not provide for the matters mentiOned m sub-sectwn (3), the
Government may modify any part of the budget so as to en
•ure that such proviSIOns are made
(5) The deciSIOn of the Government sanctwnmg the
budget, subJect to modificatiOns, 1f any, shall be commumcated
to the comm1ttee at least fifteen days m advance of the com- J
mencement of the yeac to wh1ch the budget relates and m the ~
absence of such commumcatwn before the end of the precedmg
financial year. the budGet shall be deemed to have been sane- j
honed m pursuance of th1s section. ,
21 Revised or ~upplementary budget.- If. m the conrse 1
of any year. the Committee cons1ders It neces.:;dry to modify
~he figures shown m the budget w1 th regard to 1ts receipts or
xpend1ture, 1t may submit a supplementary or rev1sed budge~
·o the Government
Provided that no alteratwn shall be made m the workmg
balance w1thout the consent of the Government
22 Audit.-(1) The Government shall every year appomt
an <1Ud1tor to audit the accounts of the Devaswom and fix his
remuneratiOn
(2) The remuneratiOn to the audttor shall be p<uct•from
the Temple Fund.
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(:~) The audJtor shall submtt hts report to the Com
mittee and send a copy of tl to the Government, and thereupon
~he Government may tssue such dtrectwns thereon as they
deem fit, and the Committee shall comply with such directwns
( 4) The report of •the audttor and the dtrectwns Issued
by the Government thereon shall be published m the prescnbed
manner
CHAPTER V
GENERAL
~3 Temple Fund.-(1) There shall be constttuted a fund
to be Cdlled "Sree Koodalmamckam Temple Fund ' which
shall be vested m and be admtmstered by the Commtttee
(2) The fund shall constst of-
(d) the mcome denved from the mov..1blc and Immov
able properttes of the Devaswom,
(b) dny contnbultwns by the Government either by
way of grant or by way of loan;
(c) all fines and penalties Imposed under this Act,
(d) dll recovenes under this Act, and
(e) any dther gifts or contnbutwns made by the public,
locdl authontttes or mstitutwns
(3) The fund may be ut!l1sed for any of the purposes
rrescnbed under thts Act dnd for all OI any of the followmg
purpo!>es, namely -
(a) mamtenance (mcludmg repairs and reconstructiOn)
management and admmistratton of the Temple, Its properties
and the temples subordmate thereto ,
(b) trammg of archakas to perform the rehgtous wor
~hip and ceremomes m the Temple and the temples subordtn3te
thereto,
(c) medical relief, water supply and other santta•:
a1 rangements for the worshtppers and the p!lgnms and cons
tl uctwn of bUildmgs for thetr accommodation ,
(d) culture and propagatton of the tenets and phtloso
rhy•associated wtth the Temple,
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(e) any other work or undertakmg for the purposes
of the Devaswom authonsed by the Government, so long as
such authonsatwn subsists , and
(f) With the previous sanctwn of the Government, for
the establishment and mamtenance of, or the makmg of any
grant c.r contnbutwn rto, any poor home or other similar
•nst1tut~on.
24. Revision by Government.-(!) The Government may
call for and examme the records of the Admm1strator or of the
Committee to satisfy themselves as to the regulanty of such
proceedmgs or of the (:Orrectness, legality or propnety of any
decisiOn or order made therem, and 1f 111 any case 1t appears
to the Government that any such decisiOn or order should be
modified, annulled, revised or remitted for re-consideratiOn.
they rr.ay pass orders accordmgly
(2) The Government may stay the execution of any
decisiOn or order referred to m sub-sectwn (1) pendmg 1 he
exerc1se of their powt r under that sub-sectwn In respect
thereof
25. Rules.-(1) The Government may, by nottficatwn 111
the Gazette, make rules to carry out the purposes of this Act.
(2) In particular, and without preJudice to the generality
1 ,f the foregomg power, such rules may provide for-
( a) the mann€r of exercise of control by the Committee
over the actwns of the Admm1st1 <•tor ,
(b) :the grant of travellmg or da1ly allowances to the
members of the Committee ,
(c) the performance of duties by the Committee under
fectwn 10 and the mode and extent of expenditure under
sectiOn 23,
(d) the conditions of service of the Admmistrator,
(e) the pubhcahon of the admm1stratwn report under
sertwn 13 ,
(f) the custody of the records and properties of the
Devaswom,
(g) the payment of contnbutions towards the l~ave
allowances , penswn and provident fund of the Adm1mstrator ,
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(h) the preparutwn of the budget estimates for the
Devaswom,
(I) the preparation and sanction of estimates and
acceptance of tenders 111 respect of publzc works and for sup
plles,
(J) the custody and mvestment of the Temple Fund
by the Committee ;
(k) the audit of the accounts of the Devaswom. the
partt.wu1ars to be mentioned m the audit report and the
manner of pubhcatwn thereof and of the directwns 1ssued
under sectwn 22 ,
(1) the recovery of amounts payable to auditOl s ap
pomtE'd by the Government , and
(m) any other matter wh1ch has to be, or may be,
prescnbed
(3) Every rule made under 1 his Act shall be latd, as
"OOn a~ may be after It IS made. before the Legic:;lailve Assem
bly while It 1S In sess1on for a total penod of fourteen days
\\'h1ch may be compnsed m one sesswn or m two successive
sess10ns, and If, before the expiry of the sess10n m which It
JS so laid, or the sesswn Immediately followmg. the Legislative
Assemhly makes any modtficartwn in the rule or decides that
the rule should not be made, the rule shall thereafter have
effect only m such mod,fied form or b'e of no efiE:ct, as the case
may be , so however thc.t any such modlfl.catwn or annulment
shall be Without preJudice to the vahdtty of anythmg prevwu.:,ly
done under that rule
2G Regulations.-(1) The Comm1ttee may, subJeCt to
the approval of the Government, make regulatwns not incon
sistent With the provisions or thts Act and the rules made
thereunder to provtde for the manner 10 which the duties Im
posed on 1't under this Act and Its functiOns thereunder shall
be d1scharged
(2) In parttcular, and wtthout preJUdice to the genera
ltty of the foregomg power, such regulat10ns may provide f01-
(a) the conditions of servtce of the officers and em
ployees of the Devaswom,
• (b) the observance of the ntes and ceremomes and
other usages 10 the Temple and the temples subordmate thereto,
56
(c) any other matter ior which regulalwns are required
to be made for the purposes of this Act
27 Committee to be in possession of the Devaswom pro
perhes.-(1) The Committee shall be entitled tc take and be
m possessiOn of all movable and unmovable properties mcludmg
Jewellf'nes, records, documents and other assets belongmg to
the Devaswom --f
(2) Notwithstanding anythmg con1 amed m sub-sectiOn
(1), penclmg consti1tut10n of 1he Committee, the Admmislrator
shall be entitled to 'take and be m possessiOn of all the proper
lles referred to m that sub-sect1on
(3) If m obtaining such possessiOn, the Comnuttee or any
person authonsed m th1s behalf by the Cmmmltee or the
Administrator, IS res1sted or obstructed b;y any one, the Com
mittee or the Administrator, as the case may be, may make
a requiSitiOn m the prescnbed form to the Collector of the
d1stnct m which any such property IS Situate to dehver posses
siOn thereof to the Cr 11m1ttee or the Admimstrator, d'> the
case may be
(4) Where a reqUic;;ttwn IS made to the Collector under
sub-sectiOn (3), the Collector shall hold a summary mqUlry
uno the facts of the case and If satisfied that the reststence
or obstructiOn was Without any JUSt cause, shall comply with
the said requiSitiOn, and In exercising the powers undet th1s
sectiOn, the Collector may use such force as may be necessary
(5) Every person authonsed by the Committee or acting
under 1ts mstructwns m pursuance of thts sectwn or the
AdmL:ic;trator shall be deemed to be a public servant Within
the meanmg of sectwn 21 of the Indtan Penal Code (Central
Act 45 of 1860)
(6) Nothmg contamed In this sectiOn shdll bar the
:nstitu~wn of a smt by any person aggneved by an .order made
thereunder for establtshmg h1s title to the property
28 Protection of action taken in good faith.-No smt,
1
prosecutiOn or other legal proceedmg shall hr: agamst the .-. !
Government or the Comm11f:tee or any member thereof or the r
Admimstrator or any o'ther person actmg under the mstruc-
twns of the Comm1t'tee or authonsed by 1t, for anything which
1s m good fa1th done or mtended to be done under th1s Act ~r
the rules made thereunder.
I
l
'
57
29 Pubhc officers to furnish copies of or extracts from
certam documents.-All pubhc officerc; havmg custody of any
record, register, repox t or other document relatmg to the
Devaswom shall furmsh such copies of or extracts from the
same as may be reqmred by the Adm1mstrator
30 Acts of Admini~trator not to be invalidated.-No act
vr p1 oceedmg of the Adm1mstrator shall be mvahdated by
1 cason only of cJ. defect or Irrcgulaiity m his appomtment or
on the ground thdt he was not entitled to hold or contmue
m ufhce by re<1son of any d1squahficahon
Jl Certain rights and privileges of Kaimal not to be
affected.-Nothmg m this Act shall be deemed to affect the
customary nghts and pnvileges of the Thachudaya Kaimal as
parhcL1!ansed m Schedule II
32. S.avings.-Nothmg In this Act shc:J.ll, save as otherwise
expressly provided m this Act or the 1 ules made thereunder,
<dfect any honour, emolument or perquisite to wh1ch any
person IS entitled by custom or otherwise, f1 om or m the
.....,j, Devaswom, or Its established usage m regard to any other
.;., matlet.
33 Removal of ddliculbes.-lf any difficulty anses m
g1vmg effect to the provisions of this Act, the Government
may, as occasiOn may reqmre, by order, do anythmg not m
conststent With this Act or the rules made thereunder, which
appears to them nece<;sary for the purpose of removmg the
difficulty
34 Repeal and saving.-(1) The Koodahnamckam Devas
wom ProclamatiOn (Cochm) issued on the 30th November, 1917
and the scheme of management published thereunder, the
Koodalmamckam Devaswom Proclamatwn (Travancore) Issued
on the 12th June, 1919 the Koodalmamckam Devaswom Act
1U18, (Madras Act I of 1919) and the Koodalmamckam Devas
wom Ordmance, 1971 (13 of 1971), are hereby repealed.
(2) Notw1thstandmg the repeal of the Koodalmaruckam
Devaswom Ordmance, 1971 (13 of 1971), anythmg done or any
actiOn taken under tha
1
t Ordmance shall be deemed to have
been • done or taken under this Act.
,
58
SCHEDULE I
(Sec section 10)
The Pathzvu or annual scale of expenditure prescribed for the
Devaswom under the several heads
No.
(I)
Detazls of cercmonu:s, etc.
(2)
I. Daz(y Pooja l1l the
Koodalmalllckom Tempt c:
Expenditure mcurred out of
the Temple Fund
Do. met out of Endow
ment Funds
Total
II. Monthly and Minor Annual
Cercmomcs:
1 Bathing Deity with gingely oil
on all Ayil11yam, V1sakham,
Punartham, Thiruvonam and
Maka1yiram days
2 Kalabham ceremony on all
Makay1ram days ·
3 Ashtam1 Roh1m in Chingom
1 Extra Pooja durwg Onam in
Chingom
5 Kalabham ceremony on the
Full moon Dwadesi day in
Makar am
6 Kalabham ceremony on the
Punartham day in Makaram,
the day on wh1ch the Deity
was seated
7 Ka1abham ceremony on the
New moo 1 Ashtami day m
Mecnam
8 Spec1al Nived~am on V1shu
day
9 V1shu Kaui
..
Paddy ..;.... ___ ,
Pa1a -Ed. Vzs.
---·---
(3) (4) (5;
5,735 9
366 0 0
(6)
3,161 00
155 00
--------------
6,101 9
53
I
55
3
16
7
6
0
6 4
G 8
6
5 12
2 4
9 12
6 0
2 8
3,316 00
175 50
206 65
7 60
21 00
15 10
15 75
15 I 0
r oo
59
• --- ----
(I) (2) (3) (4) (5) (6)
--------- ----
10 Chakyar Koothu in Edavom 3 8 8 55 65
I I Kalabham ceremony on the
Full moon Ashtami day in
Mithunam 7 9 12 15 10
t
12 Thevar Seva 31 3 12 36 00
13 Nira (admitting newly reaped
paddy) on the Atham day 111
Karkatagom 6 9 4 0 45
Total 195 10 564 90
------
Ill. Major Annual Festwals:
I Thiruputhiri and Mukkudi in
Thulam 400 9 8 304 70
2 Utsavom in Medom .. 3,545 6 5 6,794 15
Total 3,946 5 13 7,098 85
IV. Expenditure in the Subordmale
~ temples mcludmg pay of _,
Santlu kar s
1 Ayankavu Temple •• 139 7 3 167 40
2 Vathilmadom Temple at
Padiyoor 12 0 0 4 35
3 Pamban Potta Temple 319 2 10 23 40
4 Vathilmadom Temple at
Rappa! !56 0 0 3 00
5 Aloor Ponmala, etc., Temples .. 380 4 15 9 70
6 Vathilmadom Temple at
Elnad 436 6 0 30 00
7 Varandarappilli Temple 16 0 0
8 Kaippampadi Temple 309 6 8 70 80
9 Vaikkarakulangara Temple 72 0 0 3 00
10 Karapatta Temple 210 0 0 21 15
Total 2,051 7 4 332 80
~ ...
'
I
v. .Miscellaneous ztcms :
1 Remuneration to Carpenters,
• etc., on Onam days 3 0 0 0 10
2 Serpent Pooja in Kanni 0 3 12 6 00
l
' &.to.
60.
-------- ------
(1) (2)
3 Sara~wathi Pooja in Kanni
4 Sahgrama Pooja
5 Ganapathi Homam on the 1st
Friday of every month
6 Mruthyumjapa Homam on the
Makaiyuam day of every
month
7 Allowance to Santlukars f01
od bath
8 Lightms;r Bhanda1 ,uu ( 1 rea
sury)
9 Lighting the temple premise~ ..
10 Pun fica tory cc1 emon1cs
11 Sevakali
12 Remuneration to be given fo1
the man iages 111 the hou~c of
the temple servants, etc.
Total
VI. Endowment O.fferi11gs
Koottupayasom (pudding) on
Makom days
2 (a) Lighting on the first Thms-l
day of every month I
(b) Th1rumathura Nivedyam
on the first Thursday of I
every month }
(c) Nei (ghee) Murajapam on
the fourth Makaram
(d) Special puddmg on the
Moolam day in Karkada·
gom J
3 (a) Special puddmg on Desamil
day in Chingam j
(b) Special pudding on Aksha
yathritheeya day in I
Medam (Koottupayasam) r
(c) Do. Ariyidal on the I
same day I
(d) Special puddmg on the I
New moon day m Karka- I
dagam J
(3)
---
6
22
2
2
0
0
0
50
0
50
(4) (5)
2 8
8 12
4 0
9 4
0 0
0 0
0 0
0 0
0 0
0 0
(6)
25 00
9 50
9 65
11 20
23 60
30 00
70 00
25 00
20 00
l5 00
- -----------
137 8 4 268 05
20 00
12 00
7 00
•
.. _
61
-- --
(1) (2) (3) (4) (5) (6)
4 (a) Special pudding on Aksha-l
yathritheeya day in I
Medom ~ 3 55
(b) Do. Ariyidal on the I
~- same day j
5 Kalabham ceremony on Aswa-
thi day in Kanni .. 20 00
6 Kalabham ceremony and other
vazhivadoos on the Rohmi
day in Thulam .. 30 00
7 Kalabham ceremony on Atham
day in Dhanu 27 00
8 Kalabham ceremony on Re·
wathi day in Dhanu 27 00
9 (a) Kalabham ceremony on the!
4th Makaram I
(b) Remunerat1on to the Azhu·l 19 40
vancherri Thampurakkal
on the 4th Makar'il.m J
10 Ariyida1 Nivedyam on th'! 4th
~
Makaram 0 65
II Kalabham ceremony on the
• Makom day in Makaram 25 00
12 Kalabham ceremony on the
Uthrattathi day in Makaram .. 26 85
13 Kalabham ceremony on the
Uthradom day :n Kumbhom . 25 00
14 Special pudding on the
Uthradom day in Meenom 2 30
IS Kalabham ceremony on
Pooruruttathi day in Medom .. 25 00
16 Kalabham ceremo.1y on Meda
Sankramam day 30 00
17 Special pudding on Akshaya-
thrrtheeya day in Medam •• 5 00
18 Kalabham ceremony on Pooya
day in Edavam .. 27 00
19 Offerings of the Government
,~
in Mithunam 0 45
20 Water Panda! .. 50 00
21 (a) Koottupayasam (Pudding)
on Thiruvathira day in
Kanni 3 12 2 10
• (b) Ariyidal Nivedyam on
Pooyam day in Ranni I 3 12 0 10
\
I
I
.-....
(1)
22
62
----------
(2) (3)
Lighting Vilakkumadom from
Uthradom day in Thulam to
Uthram day in Medom
Total
SCHEDULE II
(See sectwn 31)
(4) (5)
2 7
Rights and privileges of Thachudaya Kaimal
(6)
125 50
5!1 60
(1) When the Ka1mal goes· rto the Temple for worship he
is entitled to lake an escort w1th a sword, to blow conch and
to take hghts.
• (2) He can rmg the Temple bells and worship the De1ty
from the sopanam steps and rece1ve thirtham and prasadom
from the Me<>anthy d1rect
(3) He can take his bath m the thirth.am tank.
(4) He 1s the person to present Koora and Pavithrom to
the Thanthries before the commencement of the Utsavom festi
val annually
(5) He 1s entitled to accompany the Detty when taken
out for Pallivetta and A rat processions durmg Utsa'\ om.
(6) He JS the ch1ef rehgwus authority to clear all doubts
m connection w1th the internal management of ·the Temple m
matters of rehgion
(7) When the Katmal dtes, punficatwn ceremor.y sh1)u!d
be performed m the Temple and the crematiOn ceremony
should be performed by Brahmms A l(alabham ceremony
should also be performed m the Temple on the anmversary
of the death of the Ka1mal
•
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