Section 3 in Rajasthan Official Trustees Rules, 1956
3. Rules under Section 7, sub-section (5) of the Act.
(1)The official Trustee shall reject any application for the acceptance of any trust for a religious purpose unless he is satisfied that such trust will not involve him in the performance, supervision or control of any religious rites, ceremonies or duties and shall not accept any such trust without the express sanction of the State Government in each case.(2)The Official Trustee may, if he thinks fit, accept a trust which involves the management or carrying on of the business, subject to the following conditions, namely :-(a)that he is satisfied that the management or carrying on of the business involves no risk of loss; and(b)that his intervention is with a view to the sale, disposition, or winding up of the business: and(c)that his management or carrying on of the business shall not, save with the sanction of the State Government, last longer than one year.
