Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Koodalmanickam Devaswom Act, 1918 01 of 1919 [28 January 1919] CONTENTS 1. Short title 2 . Deprivation of the Kaimal of the management of properties of the Devaswom and the appointment of a manager to be published in the Official Gazette of the State of Madras 3 . Manager entitled to the possession and management of the properties of Devaswom 4. Manager to conduct suits relating to Devaswom property Koodalmanickam Devaswom Act, 1918 01 of 1919 [28 January 1919] PREAMBLE An Act to provide for the management in certain circumstances of the properties vested in the Koodalmanickam Devaswom in Irinjalakuda in the Native State of Cochin. Whereas provision has been made by a Proclamation issued by His Highness the Raja of Cochin on the 30th November 1917 for the better management of the Koodalmanickam Devaswom in Irinjalakuda in the Native State of Cochin; and whereas under the said Proclamation it is provided that the Kaimal of the said Devaswom known as the Thachudaya Kaimal may, in case of misconduct, be deprived of the management of the properties of the Devaswom and a manager appointed; and whereas the previous sanction of the Governor-General required by section 79, sub-sections (2) and (3) of the Government of India Act, 1915, has been obtained to the passing of this Act; It is here by enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 11th June 1918, p. 571. For Proceedings in Council, see ibid, dated 28th January 1919, pp. 191-192. 1. Short title :- This Act may be called the Koodalmanickam Devaswom Act, 1918. 2. Deprivation of the Kaimal of the management of properties of the Devaswom and the appointment of a manager to be published in the Official Gazette of the State of Madras :- The deprivation of the Kaimal by the controlling authority of the management of the properties of the said Devaswom and the appointment of a manager, as provided in the said Proclamation of His Highness the Raja of Cochin, shall be published in the 1[Official Gazette of the State of Madras]. 1. The words " Official Gazette of the Province of Madras " were substituted for the words "Fort St. George Gazette" by the Adaptation Order of 1937 and the word " State " was substituted for " Province " by the Adaptation Order of 1950. 3. Manager entitled to the possession and management of the properties of Devaswom :- Whenever the Kaimal for the time being of the said Devaswom is deprived of the management of the properties of the Devaswom and a manager is appointed, as provided by the said Proclamation, the manager so appointed shall, so long as the notification issued under section 2 remains in force, be entitled to the possession and management of all the properties of the Devaswom including all title-deeds and accounts and shall he entitled to recover them by suit, if necessary. 4. Manager to conduct suits relating to Devaswom property :- Every such manager shall during his period of management, in all suits or proceedings in any civil or revenue court relating to any property of the Devaswom, sue or be sued as representing the Kaimal of the Devaswom.