Section 26 in The Punjab Official Trustees Rules, 1966
26. Safe custody of valuables and documents.
[Section 30(2)(b)]. - There shall be maintained in the office of the Official Trustee a room which shall be provided with iron safes for the safe custody of all cash, currency notes and other securities and other assets, such as jewels, ornaments, and articles of a like nature and also title deeds and other documents belonging to the trust, and the keys of such room and safes shall be kept in duplicate, one set in the possession of the Official Trustee and the other set in the Bank. All jewels, ornaments and other articles of a like nature which are of any substantial value shall, as soon as possible, be listed and valued by a competent valuer to be selected by the Official Trustee. When the value of the jewels or other articles exceeds five hundred rupees the Official Trustee shall, after they have been valued, deliver them for safe custody to the Bank or to any other Bank or firm approved by the Government in this behalf; and if their value does not exceed five hundred rupees he may either deliver them to such Bank or firm for safe custody or retain them in the strong room in his office.
