Section 7(2) in The Rajasthan Charitable Endowments Rules, 1961
(2)All copies of vesting orders received by the Treasurer will be filed together and will be numbered in consecutive order of their receipt; when a sufficient number have been received they will be bound in volumes. A note will be made on each vesting order of any entries in the registers mentioned hereunder, relating to the property vesting in the Treasurer under the order.Note. - The receipt and disposal of securities for moneys vested in the Treasurer and of bank drafts, Remittance Transfer Receipts and the like received by him are watched through Form No. 6 (see Appendix F).
