Section 21 in Puducherry Hindu Religious Institutions Act, 1972
21. Maintenance of register.
(1)A register shall be maintained by every institution showing -(a)the origin and history of the institution and the names of the past and present trustees;(b)the names of all officers to which any salary, emolument or perquisite is attached and the nature, duration and conditions of service in each case;(c)descriptive details of the jewels, gold, silver, precious stones, if any, vessels and utensils and other movables belonging to the institution, with their weight and estimated value:(d)particulars of all other endowments of the institution and of all title deeds and other documents;(e)particulars of the idols and other images in or connected with, the institution, whether intended for worship or for being carried in procession;(f)particulars of ancient and historical records relating to the institution with their contents in brief; and(g)such other particulars as may be prescribed.(2)The register shall be prepared in duplicate and shall be signed and verified by the President on behalf of the Board and shall be forwarded to the Commissioner for approval.(3)The Commissioner while approving the register may, after such inquiry, as he thinks fit, direct the Board to carry out such alterations, additions or omissions in the register as he may direct.(4)One copy of the register as approved by the Commissioner shall be returned to the Board and the other copy shall be retained by him.
