Section 10 in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
10. Procedure to be followed if possession of jewel or valuable is vested in one or more office-holders under any Scheme or any decree of Court.
- Where the right of possession of any jewel or valuable is vested under any Scheme or any decree or order of Court or any custom or usage, in one or more office-holder or servants,-(a)the trustee and if the number of trustee exceeds one, the Chairman of the Board of Trustees and the Executive Officer, if any, shall have the right to the custody of the key of one of the locks of each of the safe receptacles in which the jewels or valuables are kept and of the key of one of the locks of the door of the strong room, if any;(b)the provisions of rules 7 to 9 shall be applicable; and(c)the [Commissioner] [In rule 10 and rule 11, for the words 'Commissioner' the words 'Tamil Nadu Temple Administration Board' substituted by G.O. Ms. No. 506, Commercial Taxes and Religious Endowments Department dated 13th December 1991. Again the words 'the Commissioner' substituted by G.O. Ms. No. 275, Commercial Taxes and Religious Endowments, dated the 16th July 1997.] shall have power to order the taking of such security as he may deem fit from any office-holder or servant who may be entrusted with any jewel or valuable or issue such direction as he may deem fit according as the circumstances of the institution may require.
