Section 19 in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
19. Custody of documents other than those referred to in rule 15.
- Documents other than those referred to in rule 15 shall be in the custody of such officer as the trustee or the Chairman of the Board of Trustees, as the case may be, may choose and if the institution has an Executive Officer in the custody of such Executive Officer.
