Section 21(2) in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
(2)The Verification Officer shall submit a report in detail about the jewels and valuables appraised and it shall specify-(a)whether the institution is listed or non-listed;(b)the person who was in management;(c)the person or persons with whom the jewels and valuables are entrusted for custody and the security furnished by them;(d)the names of officers who had undertaken the appraisement work;(e)the value of the jewels and valuables missing, if any, and the person or persons responsible for the loss;(f)the fineness of each jewel and valuable appraised and its value; and(g)abstract of weights and value of gold, silver and gems appraised.
