(1)All proposals for sanction of alienation of property shall contain information inter alia on the following points:-(a)Whether the instrument of trust or gift relating to such property contains any direction as to its alienation.(b)What is the urgency or necessity for the proposed alienation?(c)How the proposed alienation is in the interest of the Temple?(d)In the case of a proposal for lease for a period exceeding five years, the terms and conditions of the paid lease, if any.
