Section 10(a) in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
(a)the trustee and if the number of trustee exceeds one, the Chairman of the Board of Trustees and the Executive Officer, if any, shall have the right to the custody of the key of one of the locks of each of the safe receptacles in which the jewels or valuables are kept and of the key of one of the locks of the door of the strong room, if any;
