Section 25 in The Rajasthan Public Trust Rules, 1962
25. Application for previous sanction for certain transfers of trust properties.
(1) Every application for sanction under Sub-section (2) of Section 31 shall contain information on the following points:(i)reasons for transfer,(ii)how is the proposed transfer in the interest of the public trust,(iii)in the case of lease, the term of past lease, if any,(iv)whether instrument of trust contains any direction as to the transfer of such immovable property.(2)Such application shall be in Form 9.
