Section 4 in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
4. Custody of jewels and valuables where there is no Executive Officer.
- Where the institution has no Executive Officer, the jewels and valuables shall be kept in the custody of the trustee if the number of the trustee is one, and in the joint custody of the Chairman of the Board of Trustees and such other trustee as may be decided upon by all the trustees if the number of trustee exceeds one.
