Section 13 in Hindu Religious Institutions and Charitable Endowments Act, 1997
13. Register of Temple servants.
- As soon as may be after the commencement of this Act, the Commissioner shall cause to be maintained in each temple a register of temple servants, which shall contain the name, parentage, date of birth, date of joining service, qualification and experience, address and such other particulars as may be prescribed in respect of such temple servants.
