Section 25(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)For every religious institution, there shall be prepared and maintained a register showing-(a)the names of past and present trustees and particulars as to the custom, if any, regarding succession to the office of trustee;(b)Particulars of the scheme of administration and of the dittam or scale of expenditure;(c)the names of all offices to which any salary, emolument or perquisite is attached and the nature, time and conditions of service in each case;(d)the jewels, gold, silver, precious stones, vessels and utensils and other movables belonging to the institution, with their estimated value;(e)particulars of all other endowments of the institution and of all title-deeds and other documents;(f)particulars of the idols and other images in or connected with the institutions, whether intended for worship or for being carried in processions;(g)such other particulars as may be required by the Commissioner.
