Section 20 in The Charitable Endowments (Madhya Pradesh) Rules, 1957
20. Right to Transfer the Funds. - (a) The State Managing Committee shall have the right to transfer the respective Fund or any part thereof to any other society or association established for the promotion of objects similar to the objects of the Fund provided that prior approval of the State Government has been obtained in that regard.
(b)The Central Government may, if it deems necessary on account of the reorganisation of a State, distribute the Fund of that State to other States or Union Territories for management by the Managing Committee of such State or Union territories.
