Section 6 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
6. Preparation and maintenance of registers by religious institutions.
(1)For every Hindu Public Religious Institution and Charitable Endowments, there shall be prepared and maintained, in such form and manner as may be prescribed, a register showing-(a)the origin and history of the institution, the names of the past and present trustees and particulars as to the custom or usage, if any, regarding succession to the office of the trustee;(b)particulars of the scheme of administration and of the scale of expenditure; '(c)the name of all offices to which any salary, emolument or perquisite is attached and the nature, time and conditions of service in each case;(d)the money, jewels, gold, silver, precious stones, vessels and utensils and other movables belonging to the Institution, with their weights, details of the constituent elements and estimated value thereof;(e)particulars of immovable properties and all other endowments of the institution and all title deeds and other documents;(f)particulars of, details of constituent elements of and coloured photographs of the idols and other images in or connected with the institution, whether intended for worship or for being carried in processions;(g)particulars of ancient or historical records with their contents in brief; and(h)such other particulars as may be required by the Commissioner.(2)The register shall be prepared, signed and verified by the trustee of institution concerned or by his authorised agent and submitted by him to the Commissioner, in duplicate within three months from the date of the notice served upon him by the Commissioner in this behalf or within such further period as may be allowed by the Commissioner:Provided that each trustee or his agent specially authorised by him in that behalf shall be required to swear an affidavit that the list of properties, both movable and immovable, owned by the institution as shown in the register is complete(3)The Commissioner may, after such enquiry as he may consider necessary, recommend and direct the trustee to carry out such alterations, omissions or additions in the registers as the Commissioner may think fit.(4)The trustee shall carry out the directions of the Commissioner and submit the register to the Commissioner for approval within a period of three months from the date of the order, failing which the register shall be deemed to have been corrected accordingly.(5)copy of the register as approved by the Commissioner shall be made available to the trustee.
