Section 3(6) in The Rajasthan Charitable Endowments Rules, 1961
(6)The vesting order should contain-(a)A detailed description of the property to be vested-(i)In the case of securities, the date of the loan, the amount and the number of each promissory note, bond and the like (If the number is not known, it may be simply stated as "Stock of....... per cent loan of.........[for Rs] [Substituted by G.S.R. 63 vide Notification No. F. 12(4) F.W.M./80, dated 24.7.1980 - Rajasthan Gazette, Part IV-C(1), dated 21.8.1980, page 131.].......).(ii)In the case of immovable property, an accurate description of the property (Ordinarily the area, boundaries and Khasra or Khewat numbers should be specified).(b)The income from the endowment should not be stated since in the case of securities, it can easily be calculated and in the case of immovable property it is subject to variation.
