Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Odisha - Section

Section 7 in The Shri Jagannath Temple Rules, 1960

7. Articles received as gift.

- All gold, silver and jewelleries received as gift to the temple shall, subject to the rights of sevaks as recorded in the record of rights and subject to the control of the Committee, remain in the custody of the Administrator to be kept separately inside the Ratna Bhandar and the Administrator shall maintain a register in respect thereof, the entries wherein shall be made as and when such gifts are received and shall contain the full particulars of such gifts attested by the Patjoshi Mohapatra. The register shall be placed before the Committee and be subject to such periodical verification by it as it may from time to time direct. The extracts of the entries in the register shall be submitted to the State Government every month.