Section 3(7) in The Rajasthan Charitable Endowments Rules, 1961
(7)The scheme of administration shall contain a full explanation of the purpose of the endowment and particulars as to how and by whom the purpose is to be carried out. Provision should also be made for the following matters:-(i)The appointment of the president of the committee as the mode of filling a vacancy in the post, if the president is not an ex-officio one,(ii)The mode of filling vacancies in the Committee.(iii)The appointment of a member of the committee by the President, if the vacancy is not filled in the prescribed manner within a certain period,(iv)The manner of coming to a decision on matters on which the committee is divided (ordinarily the opinion of the majority will prevail and where there is an equality of votes, the chairman or president should have a second or casting vote),(v)The number of the [committee members] [Substituted by G.S.R. 63 vide Notification No. F. 12(4) F.W.M./80, dated 24.7.1980 - Rajasthan Gazette, Part IV-C(1), dated 21.8.1980, page 131.] which will form a quorum,(vi)The appointments of a Secretary and the mode of filling his post on the occurrence of a vacancy,(vii)The number of times in a year the committee should ordinarily meet (with approximate date), discretion being left to the president to convene a meeting when he considers it necessary,(viii)The recording of proceedings of meetings and the keeping of accounts and books by the secretary.(ix)The placing of the income from the vested funds, received from the Treasurer, in a Savings Bank and the manner in which Savings are to be dealt with,(x)The audit of accounts.Note. - The provision of sub-rule (7) will ordinarily not apply to trusts in which there are no committees appointed under the terms for their administration.
