37. Commissioner to be Treasurer of Charitable Endowments.
- Notwithstanding anything contained in the Charitable Endowments Act, 1890 (Central Act VI of 1890) the Commissioner shall be deemed to be the Treasurer of Charitable Endowments for the State of Rajasthan appointed under the provisions of the said Act and the property vesting in the said Treasurer before the date on which this Act comes into force shall be deemed to vest in the Commissioner as the Treasurer of Charitable Endowments, and the provisions of the said Act shall apply to the Commissioner as the Treasurer of Charitable Endowments appointed under the said Act.
