Section 15 in The Rajasthan Charitable Endowments Rules, 1961
15. Transfer of charge of the Treasurer.
- At every change of the office of the Treasurer, a formal transfer of charge should also take place and a separate report supported by a statement of the total of the balance of the funds vested in the Treasurer duly signed by the Relieved and Relieving Treasurers sent to the State Government. A list of securities in the safe custody of the Reserve Bank of India on behalf of the Treasurer as certified by the Reserve Bank of India and those in the custody of the Treasurer as on the date of charge should also be prepared and signed by the Relieved and the Relieving Treasurers and sent to the State Government in the charge report referred to above.
