Section 13 in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
13. Trustee shall not melt any jewel or valuable.
- A trustee shall not, without obtaining the previous sanction of the competent authority, melt, any jewels or valuables in the temple including kanikkai articles in gold and silver and the competent authority may issue such instructions as may be necessary for the melting and the trustee shall be bound to carry them out.
