R. Vs. Raveendran, J. - (1.) The above appeal relating to the affairs of Sree Narayana Dharma Sanghom Trust was disposed of by judgment dated 2.5.2006. By subsequent order dated 26.2.2007 this Court had constituted a Monitoring Commit tee with eleven members, to function as a Board of Visitors advising the Trust Board on matters of policy and functioning, in particular :(i) to act as a vigilance organization to ensure that the affairs of the Sanghom are conducted in a proper, efficient and fair manner; (ii) to inspect (either itself or by persons authorized) the educational or other institutions run by the Sanghom and examine their records and activities and cause any inquiry to be made in regard to the administration and finances of the Sanghom and its institutions; (iii) to address the Trust Board with reference to the result of such inspection or inquiry or seek clarifications; (iv) to tender advice on matters of policy to the Trust Board (which shall give due weight and consideration to such advice and communicate the particulars of action taken on such advice to the Committee and to the General Body of the Sanghom; This Court had also clarified that (i) none of the members of the Monitoring Com mittee will be entitled to any honorarium or fee other than reasonable expenses in curred for lodging and conveyance from the Sanghom; (ii) the constitution of the Monitoring Committee or its functioning shall not be construed as modification of the scheme of management of the Sanghom; and (iii) the Monitoring Committee will have no say in the day-to-day administration of the Sanghom by its elected Trust Board.
(2.) The Monitoring Committee has submitted the first Annual Report dated 18.4.2008, wherein it has sought directions on its following suggestions : (a) The Convenor should be provided with an imprest amount of Rs. 50,000 to meet the expenses for arranging secretarial assistance. (b) The Monitoring Committee be given express authority to appoint experts to enquire into the affairs connected with the administration of the Sanghom and its institutions. (c) When any irregularities or malpractices are found, or any enquiries held into the affairs of the Sanghom or its institutions, the Monitoring Committee shall have the authority to issue positive directions to be carried out by the Trust Board, and in case of non-compliance with those directions, take appropriate action to enforce such directions, in the best interest of the Trust.
(3.) Dr. K. Balachandran, Member, Monitoring Committee has submitted a sepa rate report dated nil (received on 12.7.2008).;