Section 21(1) in Puducherry Hindu Religious Institutions Act, 1972
(1)A register shall be maintained by every institution showing -(a)the origin and history of the institution and the names of the past and present trustees;(b)the names of all officers to which any salary, emolument or perquisite is attached and the nature, duration and conditions of service in each case;(c)descriptive details of the jewels, gold, silver, precious stones, if any, vessels and utensils and other movables belonging to the institution, with their weight and estimated value:(d)particulars of all other endowments of the institution and of all title deeds and other documents;(e)particulars of the idols and other images in or connected with, the institution, whether intended for worship or for being carried in procession;(f)particulars of ancient and historical records relating to the institution with their contents in brief; and(g)such other particulars as may be prescribed.
