Section 29 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
29. Preparation of register for all institutions.
(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.].(2)The register shall be prepared, signed and verified by the trustee ofthe institution concerned or by his authorised agent and submitted by him to [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.], directly in the case of a math, and through [the Assistant Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.] in other cases, within three months from the date of the commencement of this Act or from the founding of the institution, as the case may be, or within such further period as may be allowed by [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] or [the Assistant Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.]:Provided that this sub-section shall not apply where a register so signed and verified has been submitted to-(i)the Board before the 30th September 1951; and(ii)the Commissioner, after the 30th September 1951 and before the date of the commencement of this Act.(3)The Assistant Commissioner, if the register is submitted through him, may, after such inquiry as he may consider necessary, recommend such alterations, omissions or additions in the register as he may think fit.(4)The Commissioner may, after receiving the register and the recommendations of the Assistant Commissioner with respect thereto and making such further inquiry as he may consider necessary, direct the trustee to make such alterations, omissions or additions in the register as he may deem fit.(5)The trustee shall carry out the orders of [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] and then submit three copies of the register as corrected to [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] for approval.(6)One copy of the register as approved by [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] shall be furnished to the trustee and the one [to (the Assistant Commissioner) concerned] [Substituted for 'to the Area Committee or the Assistant Commissioner concerned, of any' by Tamil Nadu Act 19 of 1968.]] [Substituted by Act No. 26 of 2013, dated 8.11.2013.].
