Section 23(2) in The Rajasthan Charitable Endowments Rules, 1961
(2)All money transactions to which the President or Secretary or other person appointed by the administrator to carry out the administration of the trust is in his official capacity a party shall without any reservation be brought to account and all money received shall be lodged in full in the Savings Bank to be credited to the appropriate account. No money pertaining to the trust fund, with the exception of authorised advances, shall be kept apart from the general balance at the credit of the trust fund.
