Section 5 in The Shri Jagannath Temple Rules, 1960
5. Procedure for taking over possession.
(1)The Committee immediately on its first assuming office shall, in the manner hereinafter provided, take over charge of all gold, silver, precious stones and other jewelleries inside the Ratna Bhandar from the Raja of Puri after actual verification of the stock which shall be classified and dealt within three categories, namely, articles that are never used, those that are used only on ceremonial or festive occasions and those that are of daily use.(2)The following persons shall be present at such certification-(i)the Committee represented by at least two of the members of the Committee other than the Administrator and the Raja of Puri;(ii)the Administrator;(iii)the Raja of Puri or its representative authorised in writing in that behalf;(iv)the District Magistrate and the Superintendent of Police, Puri, if such officers profess the Hindu religion, failing which two officers in active service specially appointed by Government in that behalf:Provided that such District Magistrate or such Superintendent of Police, if he is unable to be personally present at such verification or at any time during the course thereof, shall have the power to depute to act on his behalf and subject to his control an officer not below the rank of a Deputy Magistrate or a Deputy Superintendent of Police as the case may be; and(v)the expert, if any, professing the Hindu religion as the Committee may deem it necessary to appoint for assigning in the testing and identification of the jewelleries.(3)After verification three separate inventories showing the full particulars of each of the three categories of articles shall be drawn up by the Administrator and attested by the persons enumerated in Sub-rule (2) and present at the verification. The variations, if any, noticed from the list of jewelleries acknowledged by the Raja of Puri in 1926 and preserved in the record room of the Puri Collectorate and further supplemented by the Raja of Puri before the Special Officer appointed under the Shri Jagannath Temple (Administration) Act, 1952 as recorded in the record-of-rights shall be noted in the inventories so prepared.(4)The Administrator shall also record the minutes of the entire proceedings relating to the verification and taking over charge of the jewelleries and have the same attested by the persons specified in Sub-rule (2) and present at the proceedings.(5)During the course of the proceedings the issue and re-deposit of the jewelleries as may be necessary for the due performance of the seva puja shall be made in the presence of the persons specified in Sub-rule (2). If in any event the proceedings cannot be completed at one sitting the jewelleries shall remain under the seals of the District Magistrate, Puri, the Committee and the Raja of Puri :Provided that it shall be the duty of the Committee to ensure that on no account the performance of the sevas and the nitis of the temple are interrupted or in any manner prejudiced :Provided further that in no event shall any of the jewelleries be removed beyond the precincts of the Ratna Bhandar without specific orders of the State Government in that behalf and without full compliance with such conditions, in any, that Government may impose.(6)On the completion of the proceedings the custody of the articles specified in Sub-rule (1) shall, subject to the provisions of the Act, be maintained in the manner laid down in Rule 6 and the inventories prepared under Sub-rule (3) shall be sealed and attested by the Administrator on behalf of the Committee in token of having taken over charge of the jewelleries and by the Raja of Puri or his authorised representative, as the case may be.(7)The inventories and the minutes of the proceedings in original shall remain in the custody of the Administrator on behalf of the Committee who shall forthwith cause copies thereof, certified to be true by the Administrator, to be sent to the Raja of Puri and submitted to the State Government for their information.
