53. Management of Public Trusts to Which This Chapter Applies.
- [(1) Notwithstanding anything contained in any provisions of this Act or in any law, custom or usages, if the State Government is satisfied that it is expedient in public interest so to do, it may, by notification in the Official Gazette, vest the management of a public trust to which this chapter applies in a committee of management to be constituted by it in the manner hereinafter provided from such date as may be appointed by it in this behalf.] [Substituted by Rajasthan Act No. 13 of 2007, dated 19.10.2007.](2)On or before the date [so] [Inserted by Rajasthan Act No. 13 of 2007, dated 19.10.2007.] fixed under Sub-section (1) in respect of public trust, the State Government shall, subject to the provision contained in Section 54, constitute by notification in the Official Gazette a Committee of Management thereof under such name as may be specified in the notification; and such committee shall be deemed to be working trustee of the said public trust and its endowment :Provided that, upon the combined request of the trustees of, and persons interested in several public trusts representing the same religion or persuasion, the State Government may constitute a committee of management for all of them, if their endowments are situated in the same city, town or locality.(3)Every Committee of Management constituted under Sub-section (2) shall be a body corporate having perpetual succession and a common seal, with power to acquire, hold and dispose of property subject to such conditions and restrictions as may be prescribed and may by the name specified in the notification under Sub-section (2) sue and be sued.(4)A Committee of Management shall consist of a Chairman and such even number of members, not exceeding ten and not less than two, as the State Government may determine.(5)The Chairman and members of a Committee of Management shall be appointed by the State Government by notification in the Official Gazette from amongst -(a)trustees of public trusts representing the same religion or persuasion and having the same objects, and(b)persons interested in such public trusts or in the endowments thereof or belonging to the denomination for the purpose of which or for the benefit of whom the trust was founded.in accordance with the general wishes of the persons so interested so far as such wishes can be ascertained in the prescribed manner :Provided that in the case of a public trust having a hereditary trustee, such trustee, and in the case of a math, the head, thereof, shall be the Chairman of the Committee of Management, if he is willing to serve as such.
