Section 3(1) in The Rajasthan Charitable Endowments Rules, 1961
(1)The endowment must be for a charitable purpose as defined in Section 2 of the Act, namely, relief of the poor, education, medical relief and the advancement of any other object of general public utility, but not including a purpose which relates exclusively to religious teaching or worship. An endowment which is partly for such a purpose and partly to benefit members of the donor's family may be accepted.
