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State of Rajasthan - Section

Section 30 in Rajasthan Official Trustees Rules, 1956

30. Management of Zamindaris.

- In order to secure efficient and economic management of Zamindaris or Jagir lands being trust properties under the charge of Official Trustee, the costs of the management of which are debitable to trust under the provisions of Section 18 of the Act, it shall be open to the Official Trustee to employ a general manager and such assistants as may be necessary for the management thereof instead of employing separate manager and assistants in the case of each trust. The salaries of the manager and assistants and other expenditure of the Zamindari Department, which is not incurred specifically on account of any particular trust concerned shall be reteably divided amongst all the trust concerned in proportion to the amount of the annual collections of the various Zamindars, taking also into account the nature and the amount of work involved in the management thereof. Each trust shall, however be debited with any particular expenditure solely and exclusively incurred on its account. The general expenditure shall be so regulated that in no case shall any trust be debited with a larger sum than it would ordinary cost to manage it, where the property belonging to it placed under the management of its own separate staff.