Section 56 in Management and Preservation of Properties of Religious Institutions Rules
56. [ Collections by Thiruppani Committee. [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.]
- Collections shall be made by the issue of printed duplicate receipts with separate serial numbers specially printed for the purpose. Ihe Treasurer shall sign and issue the original receipts and retain the duplicate with him. In addition, the Thiruppani Committee with due sanction from the appropriate authority print Thiruppani donation tickets in the name of the temple denomination-wise and use them for collections after getting the seal duly affixed by the appropriate authority of the department. The Treasurer shall be responsible for the credit of all collections through issue of such tickets. Such tickets should not be handed over for collection to the persons not connected with the administration of the temple or Thiruppani Committee. The collections realised shall be deposited then and there in an approved bank in a separate account opened for the purpose in the name of the concerned temple as "Temple Thiruppani Fund". As and when moneys are required to be withdrawn, the President and the Treasurer of the Committee will jointly draw from it by issuing cheques. The cheque book and pass book shall be in the custody of the Treasurer.] [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.]
