(1)The Board shall prepare and maintain up-to-date inventories of all immovable property as well as of moveable property of non-perishable nature of which the administration vests in the Board in the following parts:-(A)Immovable property including temple buildings, Dharamshalas. other residential buildings, plots, Jagir lands, muafis Agricultural or pastoral lands. Gardens, etc.:(B)Temple jewellery:(C)Other moveable property of non-perishable and non-consumable nature (other than cash, cheques, securities for money, negotiable instruments etc.)(2)A copy of the inventories so prepared and as revised annually, shall be furnished by the Board to the State Government and to the Goswami.(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.(4)Inventories of properties other than temple Jewellary, showing full particulars and valuation of each property shall be drawn up by the Chief Executive Officer and shall be verified and attested by the Goswami or has representative and a member appointed by the Board for the purpose from amongst its members.
