Section 15 in The Orissa Hindu Religious Endowments Act, 1951
15. Preparation of register for all institutions.
(1)For every religious institution, there shall be prepared and maintained a register showing-(a)the names of past and present trustees and particulars as to the custom, or the direction of the founder, if any, regarding succession to the office of trustee;(b)particulars of all endowments of the institution and all title deeds and other documents including the properties standing in the name of the hereditary trustees relating thereto;(c)particulars of the scheme of administration and of the scale of expenditure;(d)the names of all officers to which any salary, emolument or perquisite is attached and the nature, time and conditions of service in each case;(e)the jewels, gold, silver, precious stones, all vessels and other movables belonging to the institution with their estimated value;(f)particulars of the idols and other images in or connected with the institution, whether intended for worship or for being carried in processions;(g)such other particulars as may be required by [the Commissioners] [Substituted vide Orissa Act No. 18 of 1954.].(2)The register shall be prepared, signed and verified by the trustee of the institutions concerned or by his authorised agent and submitted by him to [the Commissioner,] [Substituted vide Orissa Act No. 18 of 1954.] in duplicate through the Assistant Commissioner, within one year from the commencement of this Act or from the founding of the institution, as the case may be, or within such further period not exceeding one year as may be allowed by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] :Provided that each trustee shall be required to swear an affidavit that the list of properties, both movable or immovable, owned by the institution and furnished, is exhaustive :Provided further that this sub-section shall not apply where a register so signed and verified has been submitted to [the Commissioner] [Substituted vide O.H.R.E. (Amendment) Act, 1954-O. A. No. 18 of 1954.] before the commencement of this Act.(3)The Assistant Commissioner may, after such enquiry as he may consider necessary, recommend such alterations, omissions or additions in the register as he may think fit.(4)[The Commissioner] [Substituted vide O.H.R.E. (Amendment) Act, 1954-O. A. No. 18 of 1954.] may, after receiving the register and the recommendations of the Assistant Commissioner with respect thereto and making such further inquiry, as he may consider necessary, direct the trustee to make such alterations, omissions or additions in the register as he may deem fit.(5)The trustee shall carry out the orders of [the Commissioner] [Substituted vide O.H.R.E. (Amendment) Act, 1954-O. A. No. 18 of 1954.] and then submit the register to [the Commissioner] [Substituted vide O.H.R.E. (Amendment) Act, 1954-O. A. No. 18 of 1954.] for approval.(6)A copy of the register as approved by [the Commissioner] [Substituted vide O.H.R.E. (Amendment) Act, 1954-O. A. No. 18 of 1954.] shall be furnished to the trustee and to the Assistant Commissioner concerned.
