Section 6 in The Shri Jagannath Temple Rules, 1960
6. Custody of articles.
(1)The first category of articles specified in Rule 5 shall remain under double lock and sealed with the seal of the Committee, the keys being deposited by the Administrator in the Government Treasury. The locks may be opened only under special orders of the State Government and subject to such conditions and limitations as the State Government may by special order direct.(2)The second category shall, subject to the supervision and control of the Committee, be kept under double lock, the key to one of which shall be with the Administrator the other remaining with the Patjoshi Mohapatra. The locks shall, as occasion requires, be opened in the presence of the Administrator, the Patjoshi Mohapatra, the Deulakaran, the Tadaukaran and such other member of the Committee as may be authorised by it from time to time in that behalf. On every such occasion the issue of these jewelleries shall be to the Bhandar Mekap on proper receipt attested by all the persons aforesaid. After the use of these jewelleries, the Bhandar Mekap shall immediately return the same in the presence of the aforesaid persons and thereupon the Administrator in the presence of the Patjoshi Mohapatra shall re-deposit the same in the Ratna Bhandar.(3)The third category of articles shall, subject to the control of the Committee, remain within the Ratna Bhandar and under lock and key, the key remaining with the Bhandar Mekap who shall always remain accountable to the Administrator. The said articles for the purposes of their daily use of the deities shall be dealt with in the manner laid down in the record-of-rights.(4)The second and third categories of articles shall be compared and verified periodically at least once in every six months by the Administrator and such other member of the Committee specially authorised by it in that behalf and the report of the Administrator and such other member shall be placed before the Committee for its consideration which shall forthwith submit its report thereon to the State Government.
