Section 11 in The Shri Jagannath Temple Rules, 1960
11. Custody of other articles.
(1)It shall be the duty of the Committee to take all reasonable steps in conformity with the provisions of the Act to secure possession, custody, charge or control of such other articles and other properties of value, movable or immovable which in the opinion of the Committee it is entitled to secure by or under the Act but may not have been able to do so immediately on its first coming into office.(2)The possession, custody, charges or control of the properties as aforesaid on being so secured shall be governed so far as may be by the provisions of Rules 6 to 10.(3)The Committee shall from time to time keep the State Government informed of the list of such properties, the steps taken by it, and the result of all such proceedings along with the records for its inability, if any, in securing possession, custody, charges or control thereof.
