Section 23(4) in The Rajasthan Charitable Endowments Rules, 1961
(4)All money received, spent or paid on behalf of the trust fund shall be immediately and without any reservation brought to account in the cash book to be kept in Form No. 15 (see Appendix). The money received shall be immediately deposited in the Savings Bank and the date of deposit shall be noted in the appropriate column provided in the cashbook for the purpose.
