Section 17 in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
17. Responsibility of the persons having joint custody.
- The persons having joint custody shall be responsible for taking timely action for the recovery of any moneys or properties recoverable under the securities and if there is default in taking timely action owing to their neglect or other cause, they shall be responsible for the loss, if any, to the institution.
