Section 38 in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
38. Preparation and maintenance of registers by Devasthan Trust.
(1)For the Devasthan Trust, 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 Devasthans Trust, and the name of the erstwhile trust's Committee members including the present, and particulars as to the custom and usage, if any, regarding succession to the office of the trustee or its membership;(b)particulars of the scheme of administration, if any, 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, utensils, articles and other movable properties of the Devasthan Trust with their weights, details of the constituent elements and estimated value thereof;(e)particulars of immovable properties and all other endowments of the Devasthan Trust and all title deeds and other documents;(f)detailed particulars of constituent elements of and coloured photographs of the idols and other images in or connected with the Devasthan Trust whether intended for worship or for being carried in procession;(g)particulars of ancient or historical records with their contents in brief.(2)The register shall be prepared, signed and verified by a member of the Committee so authorised by it or by the Executive Officer of the Committee.
