Section 6(1) in The Rajasthan Charitable Endowments Rules, 1961
(1)When the State Government is of opinion that a proposed vesting order or proposed scheme or modification of scheme should not be made or settled without previous publication, it shall publish a draft of the proposed order, scheme or modification, or a proper abstract thereof signed by one of its Secretaries, for the information of person likely to be affected thereby.Note.-No interference should be done under the Act, in cases of doubt or dispute and the jurisdiction of the courts in such cases should in practice be left unaffected by the Act. The cases with which the State Government will have to deal may, therefore, be divided into two classes, namely:-
