(1)All proposals for sanction of alienation of property shall contain information inter alia on the following points:-(a)Whether the instrument of trust or gift relating to such property contains any direction as to its alienation.(b)What is the urgency or necessity for the proposed alienation?(c)How the proposed alienation is in the interest of the Temple?(d)In the case of a proposal for lease for a period exceeding five years, the terms and conditions of the paid lease, if any.(2)Such proposals shall be accompanies by valuation report of an expert to be nominated by the Board in this behalf.(3)While according sanction the State Government may impost such conditions and restrictions or give such directions as to the reserved price, as it may deem fit.(4)On receiving sanction of the State Government, the Board shall proceed to dispose of such property in accordance with the sanction and directions of the State Government.(5)No jewellery or ornaments which have once been adorned on the idol shall be sold or disposed of without the consent of the Goswami.
