Section 20 in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
20. Preparation and maintenance of registers.
(1)There shall be prepared and maintained, in such form and manner as may be prescribed, a register(s) showing, -(a)the origin and history of the Shrine and particulars as to the custom or usage of the Shrine;(b)particulars of the scheme of administration and of the scale of expenditure;(c)the name of all officers to which any salary, emolument or perquisite is attached and the nature, time and conditions of service in each case;(d)The money, jewelleries, jewels, gold, silver, precious stones, vessels and utensils and other movables belonging to the Shrine, with their weights, details of the constituent elements and estimated value thereof;(e)particulars of immovable properties and all other endowments of the Shrine and all title deeds and other documents;(f)particulars of, details of constituent elements of and colored photographs of the idols and other images in or connected with the Shrine, whether intended for worship or for being carried in processions;(g)particulars of ancient or historical records with their contents in brief; and(h)such other particulars as may be required by the Board.(2)The register shall be prepared, signed and verified by the Chief Executive Officer or an officer authorized by the Board within three months from the date of the notice served upon him by the Member-Secretary in this behalf or within such further period as may be allowed by him.(3)The Board may after such enquiry as it may consider necessary, recommend and direct the officer to carry out such alterations, omissions or additions in the registers as the Board may think fit.(4)The officer shall carry out the directions of the Board and submit the register(s) to the Board for approval within a period of three months from the date of the order.
