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State of Rajasthan - Section

Section 40 in The Nathdwara Temple Rules, 1973

40. Physical verification of store articles.

- Physical verification of all stores shall be carried out at least once a year by the Chief Executive Officer and in token of his having done so he shall record a certificate in proper register and make a note of any salient fact regarding excess, shortage unusual depreciation of stores etc. observed by him. Loss due to depreciation should be analysed and loss not due to depreciation should also be noted showing the reasons e.g. theft, fraud, neglect, accident etc.