Section 35 in The Rajasthan Public Trust Rules, 1962
35. Conditions and restrictions in respect of acquisition and disposal of property by Committee of management.
Subject to the directions in the instrument of the trust or any direction given by the court or any provisions of the Act or any other law, the Committee of Management shall not(a)mortgage any immovable property exceeding Rs. 2.000/- in value without the permission of the Devasthan Commissioner,(b)dispose of any immovable property exceeding Rs. 2,000/- in value; otherwise than by public auction; or(c)acquire any immovable property exceeding Rs. 2.000/- in value without sanction of the Devasthan Commissioner:Provided that the Committee of management for such public trust which vests in the Government or which is maintained at the expenses of the Government or which is managed directly by the State Government or which is under the superintendence of the Court of Wards shall exercise only such powers with respect to the above matter which the State Government may, by order, delegate.
