Section 10 in The Rajasthan Charitable Endowments Rules, 1961
10. Distribution of interest on securities by the Treasurer.
- The Treasurer on receipt of any interest on securities will pass it through to General Trust Interest Account under a special sub-head "Interest on Charitable Endowments under Central Act VI of 1890". The interest will then be distributed to the various trusts concerned after deducting the fees referred to in Rule 19. The amounts remitted should be entered in the respective ledger folios in Form 2 Part II (see Appendix B) of the trust.Note 1. - The receipt of the interest and its distribution to the trusts concerned are recorded in Form No. 9 (see Appendix I) while the payments are authorised in Form No. 11 (see Appendix K).
