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State of Rajasthan - Section

Section 42 in The Rajasthan Public Trust Rules, 1962

42. Prescription of the form of appeals and the fees.

— (1) Every appeal under the provisions of the Act shall be preferred in the form of memorandum signed by the appellant or his pleader. The memorandum shall set forth concisely and under distinct head the grounds of objections to the finding or order appealed from without any argument or narration and such grounds shall be numbered consecutively.
(2)Such appeal shall be sent to the appellate authority either by registered post, or presented in person, or by a pleader within the period prescribed for such appeal and shall be accompanied with
(1)a 'certified copy of the finding or order appealed from;
(2)as many copies of the memoranda of appeal as are required for service upon parties whose rights or interest will be affected by any order that may be passed in such appeal.
(3)The appellant shall deposit into the office of the appellate authority the cost of serving notice on all respondents at the rate of annas four per respondents.
(4)The appeal shall be stamped with the court fee ofFORM NO. 1(See Rule 16)Register of Public Trust
Sr. No. Name of the Trust Name of the Trustee and Managers with their addresses Mode of succession to Trusteeship and Managership Objects of the Trust Particulars of documents creating the Trust Particulars other than documents about the origin or creationof Trust Movable properties Immovable properties Average annual income Average annual expenditure Particulars of encumbrances on Trust property. Particulars of title deeds pertaining to Trust property andnames of Trustees in possession thereof. Particulars of the scheme, if any, relating to trust. Remarks
Movable property (entries regarding cash should be made if itforms part of the capitals of theTrust) Its estimated value Village where situated Tenure Survey Area number or city Survey or Municipal number Assessment Estimated value of each property mentioned in Col. 12 Average gross annual income from property in cols. 8 and 12 Average gross annual income from other sources Total of columns 16 and 17 Remuneration to Trustee or Managers Establishment and staff. On religious objects. On charitable objects On Miscellaneous items. Total of columns19 to 23
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21 22 23 24 25 26 27 28
 
FORM NO. 2(See Rule 16)Register of Decision received from the Devasthan Commissioner
Serial No. Name and registered No. of Public Trust Name of office Date of decision Date of receipt for the decision of the Devasthan commissioner
1 2 3 4 5
 
FORM NO. 3(See Rule 17)Register of decision of Courts communicated to the Assistant Commissioner
Serial No. Name of Public Trust Name of Court Date of decision Date of receipt in Assistant Devasthan commissioner's office Nature of decision in brief Order for action by Asst. Commissioner Compliance report from the concerned clerk Initials of the clerk Remarks
1 2 3 4 5 6 7 8 9 10
 
FORM NO. 4[See Rules 16 and 22(b)]Register of Changes
Serial No. Registered No. and name of public Trust Date of Trustee's report (Enter 'Nil' if changes effectedotherwise than on report) Nature of changes sought in the register of Public Trust Summary of order and the date thereof and the initials of theAsstt. Commissioner Remarks
1 2 3 4 5 6
 
FORM NO. 5(See Rules 16 and 24)Book for entering Particulars of entries or amended entries about immovable property situate in the region belonging to a Public Trust registered in another region
Serial No. Date Name of public Trust Name of the Trustee and managers with their addresses Office of registration Full particulars of properties situate in this Region asrecorded in the Register of dispatching office. Name of the office which has intimated with date and dispatchnumber Remarks
1 2 3 4 5 6 7 8
 
FORM NO. 6[See Rule 17 (2)]Application FormToThe Assistant Devasthan Commissioner....................RegionIn the matter of public trust....................... I,..................working trustee............... of the above-named Public Trust, hereby apply under Section 17 of the Rajasthan Public Trust Act, 1959, for the Registration of the said Trust.