- As from the date on which a Committee of Management is constituted for a public trust under Section 53. Clause (7) of the Second Schedule to the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act 16 of 1952), shall in relation to that public trust, have effect as if for the words 'to the person, who is or may hereafter be recognised in accordance with law as being charged for the time being with the duty of maintenance of such institution or place of worship or the performance of such service', the words 'to the committee of management constituted for it under Section 53 of the Rajasthan Public Trusts Act, 1959 were substituted.The Schedule(See Section 81)(1)The Charitable and Religions Trusts Act, 1920 (Central Act XIV of 1920).(2)The Bikaner Charitable Endowments Act, 1929.(3)The Jaipur Religious Endowments Act, 1946.(4)Any other law, order or circular relating to religious and charitable endowments in force in any part of the territories to which this Act for the time being extends.(5)Any law, orders or circulars amending any of the laws mentioned in Items (1) to (4) above.
