(3)Inventory of temple Jewellery showing full particulars and valuation of each article, shall be drawn up by the chief Executive Officer and shall be verified and attested by the following persons:-(i)The Goswami or his representatives;(ii)A member nominated by the Board for the purpose from amongst its members:(iii)The Collector (ex-officio member of the Board):(iv)Two jewelers of repute to be nominated by the Board for the purpose of valuation of the Jewellary:Provided that the inventory of temple Jewellary which is not removable from the person of the idol, shall be drawn up by the Goswami or his representative showing full particulars of each article and its approximate value and shall be delivered to the Chief Executive Officer.Explanation:- "Representative", where it occurs in these rules shall mean a person authorised in writing for the purpose.
