Section 15 in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
15. Custody of documents.
- Documents relating to the title of a religious institution to properties and securities such as Government promissory notes, stock certificates, debentures, post office cash certificates, National Saving Certificates and fixed deposit receipts of banks obtained by the institution and mortgage deeds, bonds and promissory note in favour of the institution, shall be -(a)where the institution has more than one trustee and no Executive Officer, in the custody of the Chairman of the Board of Trustees;(b)where the institution has more than one trustee and an Executive Officer, in the joint custody under double lock of the Chairman of the Board of Trustees and the Executive Officer;(c)where the institution has only one trustee and an Executive Officer, in the joint custody under double lock of the trustee and the Executive Officer; and(d)where the institution has only one trustee and no Executive Officer, in the custody of the trustee.
