Section 36 in Madras Hindu Religious and Charitable Endowments Act, 1951
36. Office holders and servants of religious institutions not to be in possession of jewels, etc., except under conditions.
- Notwithstanding anything contained in any scheme settled or deemed to be settled under this Act or in any decree or order of a Court, or any custom or usage to the contrary, no office-holder or servant of a religious institution shall have the right to be in possession of the jewels or other valuables belonging to the religious institution except under such conditions and safeguards as the Commissioner may, by general, or special order, direct.Religious Institutions Other Than Maths Or Specific Endowments Attached Thereto
