Section 9 in Rajasthan Official Trustees Rules, 1956
9. Investment of cash balances.
- The cash balance standing to the credit of a separate account which represents the interest or income of investment or other property, and which is payable by way of annuity or otherwise to the person or persons entitled thereto, or standing to the credit of any depositor in the sundry estates deposit account, although it exceeds Rs.500/- in amount shall not be invested unless it can properly be treated as dead assets or dead funds.
