Section 2 in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
2. Maintenance of register, etc.
- The trustee of every religious institution shall maintain a register in such form as shall be specified by the Commissioner. It shall contain lists of the jewels, the gold vessels, the silver vessels and other valuables. The lists shall give a correct description and full particulars of the jewels and other valuables and also the gems, if any, in the jewels. The estimated value of jewels and the weight of the jewels and valuables other than the vahanams, shall be stated in the respective lists. Where new jewels or valuables are purchased or otherwise acquired, entries shall be made in the said register then and there. When any jewel or. valuable is sold, lost, exchanged .or altered, an entry shall be made about it in the register arid any new jewel or valuable that is substituted shall be entered as a fresh item.
