Section 10(1) in The M.P. Public Trusts Rules, 1962
(1)Every working trustee or manager of a public trust shall maintain the following books of accounts, viz.,-(a)a journal of all receipts and expenditure maintained cither on daily, weekly or fortnightly basis, at the end of which period, the balance of the accounts will be struck;(b)a ledger classifying all receipts and all expenditure under such heads as may be directed by the Registrar;(c)a stock book showing a list of all movable properties owned and purchased for the trust with the value thereof and the date of purchase;(d)a register of immovable property held by the trustee, its location, land revenue or rent and other taxes payable, encumbrances, if any, and references to any documents relating to such property;(e)a register of securities held and actionable claims due to the public trust, giving details of various items and of the amount due thereunder;(f)a register showing claims to receive benefits out of movable or immovable property :Provided that the Registrar may, in the case of Trusts the value of whose property is less than Rs. 3,000 dispense with the maintenance of any of the books mentioned above.
