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State of Tamilnadu - Section

Section 5 in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules

5. Custody of jewels and valuables where there is an Executive Officer.

- Where the institution has an Executive Officer, the jewels and valuables shall be in the joint custody of the Executive Officer and the trustee or if the number of trustee exceeds one, the Chairman of the Board of Trustees.