(1)The Committee of every Notified Sikh Gurdwara shall, as soon as may be, prepare registers in which shall be entered-(a)the names of past and present ministers of the gurdwara so far as these are known;(b)particulars of all immovable properties of the gurdwara and the documents, if any, relating thereto;(c)particulars of the scheme of administration, if any;(d)the names of all offices connected with the gurdwaras to which any salary, emoluments or perquisite is attached and the nature, period and conditions of service in each case;(e)the jewells, gold, silver, precious stones, vessels and utensils and other moveable property belonging to the gurdwara with their estimated value; and(f)such other particulars as the Board may direct.
