Section 42(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(1)For the Temple Trust, there shall be prepared and maintained, in such form and manner as may be prescribed, a register showing,-(a)the origin and history of the Temple Trust, and the names of the past Committee members including the present;(b)particulars of the scheme of administration, if any, and of the scale of expenditure ;(c)the name 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 money, jewels, gold, silver, precious stones, vessels, utensils, articles and other movable properties of the Temple Trust with their weights, details of the constituent elements and estimated value thereof ;(e)particulars of immovable properties and all other endowments of the Temple Trust and all title deeds and other documents ;(f)detailed particulars of constituent elements of and coloured photographs of the idols and other images in or connected with the Temple Trust whether intended for worship or for being carried in procession ; and(g)particulars of ancient or historical records with their contents in brief.
