Section 26 in Rajasthan Official Trustees Rules, 1956
26. Safe custody of Valuables and documents.
- The Official Trustee shall make suitable arrangement in his office for the safe custody of cash, currency-notes and other sureties and other assets such as jewels, ornaments and articles of a like nature, and also title deeds and other documents belonging to the trust. All jewels, ornaments and other articles of a like nature which are of any substantial value shall as soon as possible be listed and valued by a competent valuer to be selected by the Official Trustee. When the value of the jewels or other articles exceeds Rs. 500/- the Official Trustee shall, after they have been valued, deliver them for safe custody to the bank or to any other bank or firm approved by the State Government in this behalf, and if their value does not exceed Rs. 500/- he may either deliver them to such bank or firm for safe custody or retain them in the place provided in his office.
