(a)The Superintendent shall keep a Private Property Book in which all property belonging to an inmate brought to the asylums shall be entered.(b)Articles of small value, cooking utensils, and perishable articles shall be placed in the store room in charge of a responsible officer, to be restored on discharge, if this takes place within a year. After the expiry of this period such articles. shall be sold and the proceeds credited to the inmate's account; perishable articles may be so disposed of an earlier date under the order of the Superintendent.(c)Articles of value gold, silver, rings, chains, watches, trinkets, etc,shall be kept in the hospital office sealed packets with the owner's name thereon and will not be disposed of without the sanction the authority who ordered his confinement. The Officer in charge of the safe shall be responsible for these articles.(d)All sums of rupees ten and above, belonging to any lunatic inmate and found or brought with him on admission to the asylum shall be deposited in the Post Office Savings bank to the credit of the said inmate and every such account shall be operated by the Superintendent in the interests of the inmate in consultation with his relatives or guardians, if any. Such sums if under Rs. 10/ may be kept in safe on the Accountant and may be expended in the interest of the inmate by the Superintendent as and when required. The amounts so kept shall be accounted for in the Private Money Account ledger of the institution.(e)The private Property Book and the private Money Account shall be examined by Audit Officer in the same as the public accounts, and the property shall be checked by such officer at the time of audit.
