7. Register of Jewellary received as gifts for the idols.
- All jewellery received as gifts for the idols shall be entered in a register to be kept for the purpose. Such articles shall be placed in a separate safe or receptacle which shall remain in the custody of the Chief Executive Officer assisted by the Gehnaghar Officer until they are entered in the Inventory prepared under Rules 3(B). This safe shall be kept in the same chamber where other Temple jewellery is lodged. Entries in the Register shall be made as and when the gifts are received and shall contain full particulars of each article of jewellery so received together with its approximate market value duly attested by the Chief Executive Officer and the Goswami or his representative. An article permitted by the Goswami to be adorned on the idols shall be transferred in the Inventory prepared under Rule 3(B). The register shall be submitted to the Board for inspection at its general meetings to be held at Nathdwara. A copy of the entries in the register shall be forwarded to the State Government and the Goswami at the close of each year.
