Section 9 in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
9. Entrusting jewels and valuable to an archaka or other office-holder.
- Notwithstanding the provisions contained in rules 4 to 6, jewels and valuables required for use everyday may, on the responsibility of the trustee, be entrusted to an archaka or other office-holder for custody. Such archaka or other officeholder shall be provided with necessary safe receptacles, with locking arrangements for keeping the jewels and valuables. The trustee shall, in such case, obtain a written acknowledgement in the register referred to in rule 7 from the archaka or other office-holder in token of receipt of the jewels and valuables and a written muchilika or bond undertaking to be responsible for their safety, to indemnify the institution for loss or damage arising from his neglect or misconduct and to produce them for check whenever called upon to do so. The trustee shall make periodical verification of the jewels and valuables entrusted under this rule. But, the Executive Officer, if any, or the Chairman of the Board of Trustees in consultation with trustees, may provide additional safeguards, that may be required for ensuring such safe custody in the interests of administration subject to such conditions as the Commissioner may, by general or special order, direct so that responsibility could be shared by other office-holders or archakas entering the garbagraham when the jewels are in actual use.
