Section 15(1) in The Orissa Hindu Religious Endowments Act, 1951
(1)For every religious institution, there shall be prepared and maintained a register showing-(a)the names of past and present trustees and particulars as to the custom, or the direction of the founder, if any, regarding succession to the office of trustee;(b)particulars of all endowments of the institution and all title deeds and other documents including the properties standing in the name of the hereditary trustees relating thereto;(c)particulars of the scheme of administration and of the scale of expenditure;(d)the names of all officers to which any salary, emolument or perquisite is attached and the nature, time and conditions of service in each case;(e)the jewels, gold, silver, precious stones, all vessels and other movables belonging to the institution with their estimated value;(f)particulars of the idols and other images in or connected with the institution, whether intended for worship or for being carried in processions;(g)such other particulars as may be required by [the Commissioners] [Substituted vide Orissa Act No. 18 of 1954.].
