Section 18 in The Rajasthan Charitable Endowments Rules, 1961
18. Accounts of trusts consisting of immovable property.
- In the case of property, other than securities for money, vested in the Treasurer, the persons acting in the administration of the trust and having, under sub-section (3) of Section 8 of the Act, the possession, management and control of the property and the application of the income thereof shall, in books to be kept by them, regularly enter or cause to be entered full and true accounts of all money received and paid on account of the trust, and shall on the demand of the State Government, submit annually to such public servant as the State Government may from time to time appoint in this behalf, in such form and at such time as the State Government may from time to time, direct an abstract of those accounts and such returns as to other matters relating to the administration of the trust as the State Government may, from time to time, see fit to require (see Rules 23 & 24).
