Section 11 in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
11. [ [Substituted by G.O. Ms. No. 1361, Revenue, dated the 5th April 1963 and published in Fort St. George Gazette, Part V, page 460, dated the 24th April 1963.]
Trustee shall not repair, alter, etc., any jewel or valuable - A trustee shall not repair, alter, replace, sell, gift away, pledge or destroy any jewels, vahanams, or other valuables in the temple, without the prior permission of the Commissioner].
