Section 10 in The Charitable Endowments (Orissa) Rules, 1956
10. Registers of securities.
- On the receipt of any securities for money, or on their purchase by himself, the Treasurer shall record their tecelpt in a register in Form 1. He shall also keep a separate account for each endowment in Form 2, in which he shall record all receipts Including any amounts sent for investment, and all disbursements. In the cash account in Part 11 of Form 2 the Treasurer shall record only his ovvrt transactions (such as the payment of the money to the administrators), and not the transactions of the administrators of the endowment fund.
