Section 6(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(1)For every Hindu Public Religious Institution and Charitable Endowments, there shall be prepared and maintained, in such form and manner as may be prescribed, a register showing-(a)the origin and history of the institution, the names of the past and present trustees and particulars as to the custom or usage, if any, regarding succession to the office of the trustee;(b)particulars of the scheme of administration and of the scale of expenditure; '(c)the name of all offices to which any salary, emolument or perquisite is attached and the nature, time and conditions of service in each case;(d)the money, jewels, gold, silver, precious stones, vessels and utensils and other movables belonging to the Institution, with their weights, details of the constituent elements and estimated value thereof;(e)particulars of immovable properties and all other endowments of the institution and all title deeds and other documents;(f)particulars of, details of constituent elements of and coloured photographs of the idols and other images in or connected with the institution, whether intended for worship or for being carried in processions;(g)particulars of ancient or historical records with their contents in brief; and(h)such other particulars as may be required by the Commissioner.
