Section 25 in Madras Hindu Religious and Charitable Endowments Act, 1951
25. Preparation of register for all institutions.
(1)For every religious institution, there shall be prepared and maintained a register showing-(a)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 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 institutions, whether intended for worship or for being carried in processions;(g)such other particulars as may be required by the Commissioner.(2)The register shall be prepared, signed and verified by the trustee of the institution concerned or by his authorized agent and submitted by him to the commissioner, directly in the case of a math, through the Area Committee, in case the institution is subject to the jurisdiction of an Area Committee, and through the Assistant Commissioner in other cases, within three months from 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, the Area Committee or the Assistant Commissioner:Provided that this sub-section shall not apply where a register so signed and verified has been submitted to the Board before the commencement of this Act.(3)The Area Committee or the Assistant Commissioner, if the register is submitted through it or him, may, after such inquiry as it or he may consider necessary, recommend such alterations, omissions or additions in the register as it or he may think fit.(4)The Commissioner may, after receiving the register and recommendations of the Area Committee or 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 the Commissioner may deem fit.(5)The trustee shall carry out the orders of the Commissioner and then submit thee copies of the register as corrected to the Commissioner for approval.(6)One copy of the register as approved by the Commissioner shall be furnished to the trustee and one to the Area Committee or the Assistant Commissioner concerned, if any.
