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State of Rajasthan - Section

Section 34 in The Nathdwara Temple Rules, 1973

34. Custody of case and valuables.

- All temple moneys, valuable securities and articles and important documents shall be kept in the Temple Treasury according to the arrangements made by the Board; or in the banks approved by the Board. Only the persons authorised by the Board shall be entrusted with the handling of cash, securities and other valuables. The Chief Executive Officer shall be responsible for proper custody of the same and observance of the rules and other instructions.