Section 57 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
57.
All records and minutes of proceedings of the Board and its committees and all registers shall be kept in the office of the Board and on no account shall be removed to any place without the express sanction of the Board. If however, any record is required to be produced before any court, it may be produced under the written permission of the President of the Board.Appendix IList of Books and Registers to be maintained by Trustee[Bye-law 45]
