Section 3 in The Punjab Official Trustees Rules, 1966
3. Acceptance by the Official Trustee of Trusts for religious purposes.
[Section 7(2) read with section 30(2)(i)]. - (1) The Official Trustee shall reject any application for the acceptance of any trust for a religious purpose unless he is satisfied that such trust will not involve him in the performance, supervision, or control of any religious rites, ceremonies or duties and shall not accept any such trust without the express sanction of the Government to be obtained in each case.(2)The Official Trustee, may, if he thinks fit, accept a trust which involves the management or carrying on of any business, subject to the following conditions, namely :-(a)that he is satisfied that the management or carrying on of the business involves no risk of loss; and(b)that his intervention is with a view to the sale, disposition or winding up of the business; and(c)that his management or carrying on the business shall not, save with the sanction of Government, last longer than one year.
