Section 13 in The Rajasthan Charitable Endowments Rules, 1961
13. Publication of accounts.
- Under Section 9 of the Act, the Treasurer shall balance and close annually on 30th September all the ledger accounts in Form No. 2 Parts I and II (see Appendix B) and publish in the official Gazette, the list of properties held and other abstract accounts in Form No. 5 (see Appendix E) after they have been audited by the Examiner, Local Fund Accounts. The Treasurer will demand and receive acknowledgements in Form No. 12 (see Appendix L) from the administrators of the correctness of balances when published.Note. - Part I of Form No. 2 will relate to securities, and will also contain the abstract of accounts required by the Act to be published, Part II will relate to properties other than securities.
