Section 29(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)For every religious institution, there shall be prepared and maintained a register in such form as [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] may direct showing -(a)the origin and history of the institution and the names of past and present trustees and particulars as to the custom, if any, regarding succession to the office of trustee;(b)particulars of the scheme of administration and of the dittam or scale of expenditure;(c)the names of all offices to which any salary, emolument or perquisite is attached and the nature, time and conditions of service in each case;(d)the jewels, gold, silver, precious stones, vessels and utensils and other movables belonging to the institution, with their weights and estimated value;(e)particulars of all other endowments of the institution and of all title-deeds and other documents;(f)particulars of the idols and other images in or connected with the institution, whether intended for worship or for being carried in processions;(g)particulars of ancient or historical records with their contents in brief;(h)such other particulars as may be required by [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.].
