Section 8(2) in The Jammu and Kashmir Charitable Endowments Act, 1989
(2)Such Treasurer shall keep a separate account of each property for the time being so vested in so far as the property consists of securities for money, and shall apply the property or the income thereof in accordance with the provisions made in that behalf in the vesting order under section 4 or in the scheme, if any, under section 5 or in both those documents.
