Section 16 in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
16. Documents in joint custody taken out for reference.
- When any document referred to in rule 15 which is in joint custody, is required for reference, encashment or other purpose, it shall be taken out in the presence of the persons having such custody, or their authorized agents and a record thereof shall be made in a register (containing details of documents) kept for the purpose. When the document is restored to joint custody, an entry thereof shall be made in the register.
