Statement of Objects and Reasons (Act No. 13 of 2007). - In pursuance of the order passed in the judgment dated 4.1.2007 of the Hon'ble Supreme Court, New Delhi constitution of the Committee of Management had become mandatory for all public trusts notified in Section 52(2) of the Rajasthan Public Trusts Act, 1959. It is the policy of the State that there should be minimum interference in the religious matters and freedom of religious faith be maintained. In view of the policy of the State Government, Sections 52 & 53 were proposed to be amended so as to provide discretion to the State Government in the matters of constitution of Management Committee and also enable the State Government to constitute Management Committee where public interest so requires.The Rajasthan Public Trusts Act, 1959 is quite old and at the time of commencement of this Act, the trusts having gross annual income of Rs. 10,000/- were dealt with under Chapter X and there was a provision for constituting a Committee of Management for these trusts. In present circumstances this limitation is unrealistic and therefore Section 52 was amended so as to increase this limit to Rs. 1 lakh.Since the Rajasthan Legislative Assembly was not in session and circumstances existed which rendered it necessary for the Governor of Rajasthan to take immediate action, she,' therefore, promulgated the Rajasthan Public Trusts (Amendment) Ordinance, 2007 (Ordinance No. 3 of 2007) on 9th May, 2007, which was published in Rajasthan Gazette, Part IV (B), Extraordinary, dated 10th May, 2007.This Bill seeks to replace the aforesaid Ordinance.Received the assent of the President on 22.10.1959Published vide notification dated 28.06.1962, w.e.f. 01.07.1962, Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated, 28.10.1959.An Act to regulate and to make better provision for the administration of public religious and charitable trusts in the State of Rajasthan.Be it enacted by the Rajasthan State Legislature in the Tenth Year of the Republic of India as follows:-
