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State of Madhya Pradesh - Act

The Charitable Endowments (Madhya Pradesh) Rules, 1957

MADHYA PRADESH
India

The Charitable Endowments (Madhya Pradesh) Rules, 1957

Rule THE-CHARITABLE-ENDOWMENTS-MADHYA-PRADESH-RULES-1957 of 1957

Published on 17 September 1957
Commenced on 17 September 1957
[This is the version of this document from 17 September 1957.]
[Note: The original publication document is not available and this content could not be verified.]

The Charitable Endowments (Madhya Pradesh) Rules, 1957Published vide Notification No. 4014/4-R-7/57, Dated 17th September, 1957Notification No. 4014/IV-R-7/57, Dated 17th September, 1957. - In exercise of the powers conferred by Section 13 of the Charitable Endowments Act, 1890 (VI of 1890), and in supersession of all rules made in this behalf by Government of the integrating units of the State of Madhya Pradesh as recognised, the State Government is pleased to make the following rules, namely :And as subsequently amended by Notification No. 90-IV-R-7-71, published in M.P. Rajpatra, Part IV (Ga), dated 22-1-1971, page 42.

1. Short title and application.

(1)These rules may be called The Charitable Endowments (Madhya Pradesh) Rules, 1957.

(2)They apply to charitable endowments the objects of which do not extend beyond the State of Madhya Pradesh or are objects, to which the executive authority of the State Government extends.

2. Interpretation.

- In these rules,-

(a)"the Act" means the Charitable Endowments Act, 1890;

(b)"Treasurer" means the Treasurer of Charitable Endowments for the State of Madhya Pradesh for the time being appointed under sub-section (1) of Section 3 of the Act and includes such other officer as the Treasurer may appoint to discharge any of the functions assigned to him under these rules;

(c)"Form" means a form appended to these rules.

3. Previous publication of vesting orders and schemes.

- In cases in which private persons apply for a vesting order or a scheme or modification of a scheme, and in all cases in which it is proposed to depart in any respect from the ascertained wishes or presumable intentions of the founder of an endowment, there shall ordinarily, unless the State Government otherwise directs, by previous publication of the proposed vesting order or scheme or modification.

4. Mode of previous publication.

(1)Unless the State Government is of opinion that a proposed vesting order or proposed scheme or modification of a scheme may be made or settled without previous publication, it shall publish a draft of the proposed order, scheme or modification or a sufficient abstract thereof, for the information of persons likely to be affected thereby.

(2)The publication shall be made in the Official Gazette and in such other manner as the State Government may direct.

(3)There shall be published, with a draft or abstract, a notice specifying a date on or after which the proposed order, scheme or modification will be taken into consideration by the State Government.

(4)The State Government shall consider any objection or suggestion which it may receive from any person with respect to the proposed order, scheme or modification thereof before the date specified in the notice under sub-rule (3).

5. Costs.

- The cost of the previous publication under Rule 4 of any proposed order, scheme or modification of a scheme, and any other costs incurred or which may be incurred in the making of the orders or in the settlement of a scheme or modification of a scheme shall be paid by the applicant for the order, scheme or modification as the case may be, and, if the State Government so directs, may be paid by him, out of any money in his possession pertaining to the trust to which his application relates.

6. Securities which may vest in the Treasurers.

- No securities for money except the securities mentioned in clauses (a), (b), (bb), (e) and (d) of Section 20 of the Indian Trusts Act, 1882 (II of 1882), [and fixed deposits of the State Bank of India] [Inserted by Notification dated 22-1-1971.] shall be vested in the Treasurer.

7. Accounts of Trusts consisting of immovable property.

- In the case of property vested in the Treasurer other than securities for money, the person acting in the administration of the trust and having, under sub-section (3) of Section 8 of the Act, the possession, management, and control of the property and the application of the income thereof, shall, in books to be kept by him, regularly enter or cause to be entered full and true accounts of all moneys received and paid respectively on account of the trust, and shall, on the demand of the State Government, submit annually to such public servant as the State Government may appoint in this behalf, in such form and at such time as the State Government may prescribe, an abstract of those accounts and such returns as to other matters relating to the administration of the trust as the State Government may, from time to time, see fit to require.

8. Fees.

(1)The following fees are prescribed as the fees to be paid to the State Government in respect of any property vested under the Act in the Treasurer :

(i)in the case of property other than securities for money, the actual charges incurred by the Treasurer in the discharge of his functions in respect of the property;

(ii)in the case of the securities for money, at the rate of one Paisa for every rupee of interest collected. The fee shall be charged on interest by rounding off the amount to the nearest rupee, fractions of a rupee below fifty Paise being disregarded and fifty Paisa or more being reckoned as one rupee.

(2)The Treasurer may deduct any fees payable to the State Government under this rule on account of any endowments from any money in his hands on account of such endowment. If he holds no such moneys the amount shall be claimed from the administrators of the endowment.

9. Vesting orders how filed.

- All copies of vesting orders received by the Treasurer shall be filed together and shall be numbered in consecutive order of their receipt, when sufficient numbers have been received, they shall be bound in volumes. A note shall be made on each vesting order of any entries in the registers under the order.

10. Registers of securities.

- On the receipt of any securities for money, or on their purchase by himself, the Treasurer shall record their receipt in a register in Form 1. He shall also keep a separate account for each endowment in Form 2, in which he shall record all receipts including any amounts sent for investment, and all disbursements. In the cash account in Part II of Form 2 the Treasurer shall record only his own transactions (such as the payment of money to the administrators), and not the transactions of the administrators of the endowment fund.

11. Stock disposal register.

- The Treasurer shall enter all securities returned or sold by him in a register in Form 3. Returns shall also be entered in Form 2, where the amount returned will be deducted from the capital of the endowment concerned.

12. Custody of securities.

- On the issue of a vesting order under Section 4 of the Act in respect of any securities for money, the person authorised under Section 6 of the Act to make the application for such vesting order shall, as soon as practicable, forward to the Treasurer the said securities. The Treasurer shall, after recording the receipt of the said securities in the registers kept under Rule 10 and also in the Treasurer's Stock Register (Form 6), send them to the Manager, Reserve Bank of India, Bombay, for conversion and safe custody.

13. Register of property other than securities.

- The Treasurer shall enter in a register in Form 4 any property other than securities which become vested in him, and shall record in the same register against the original entry a note of any property of which he is divested.

14. Accounting of interest.

- The Demand Drafts issued by the Reserve Bank of India, Bombay half-yearly for the aggregate amount of interest on securities relating to each kind of loan held in trust should be sent to the State Bank of India, Bhopal, duly endorsed for payment by transfer credit to the Personal Deposit Account of the Treasurer at the Bhopal Treasury. The receipt and payment shall be entered in the register in Form 7. The interest will be distributed to the various ledger accounts in the register in Form 2 m which the gross amounts shall be shown, any deductions for fees, etc.' being shown as a charge, and the payment of the balance to the administrators being shown as a disbursement. Payment of interest will be made to the administrators at head-quarters by personal deposit cheques and to those residing outside the headquarters by demand drafts. A memo for forwarding the cheque or demand draft shall be prepared in Form 8.

15. Verification of the quarterly statement of the Reserve Bank of India showing the securities in its custody.

- The Treasurer shall verify the balances shown in the statement of securities in the custody of the Reserve Bank sent by the Bank at the end of every quarter, with Treasurer's Stock Register (Form 6) and the Register of Securities (Form 1) and record a note of the verification in both the registers. The result of the verification shall be reported to the Reserve Bank.

16. Publication of accounts.

- A list of all properties vested in the Treasurer and an abstract of the accounts of the interest shall be published in the Official Gazette on the 1st June of each year.

17. Form of publication of list and abstract.

- The list of properties vested m the Treasurer shall be published in Form 5. Part I will relate to properties other than securities and will also contain the abstract of accounts required by the Act to be published. The Treasurer shall demand and receive acknowledgments of the correctness of the balances when so published, from the administrators of endowment funds or from any one or more of their body who may have been authorised by the administrators to give such acknowledgments. The acknowledgment shall be obtained in Form 9.

18. Audit.

- The Treasurer's accounts will be audited annually by the Examiner, Local Fund Accounts, Madhya Pradesh and his Assistants.Form 1[See Rule 10]Register of Securities held under Act VI of 1980

Particulars of securities received
Serial No.	Date of receipt	Name of brief description of charitable endowment	From whom received	No. and date of forwarding letter	Nature of securities, Government securities 3.5%loan of 1865, guaranteed Railway debentures etc.	Distinguishing number of each security	Nominal value of each security	Total nominal value of each separate endowment	Ledger folio	Remarks
1	2	3	4	5	6	7	8	9	10	11

Form 2[See Rule 10]Ledger Account of Securities held under Act VI of 1980

1. Name of Endowment

2. Particulars of vesting order

3. When vested in Treasurer

4. Name of Administrators

5. To whom interest is to be sent

Part II – Account of Capital

S.No. in Form 1	Particulars (e.g. received or returned, etc.)	Details of securities (distinguishing number,etc.)	Value of each security (Separate cost for eachkind)	Amount of half-yearly interest	Rate of which interest has been paid on receipt	Initials of Treasurer or Assistant incharge
3.5% loan of 1865	Guaranteed Railway

N.B. - The balance of the value columns must be worked out on every day on which there is a new entry.

Part II – Cash Account

Receipt	Expenditure	Initials of Treasurer or Assistant incharge
Date	Particulars	Amount	Date	Particulars	Amount

N.B.To be closed annually to Balance. The transactions will not be numerous. A few page of the ledger (ruled only for the cash account) may be left for each account so that the account may be carried on for several years without opening a fresh ledger account.Form 3[See Rule 11]Stock Disposal Register

S. No.	Date of entry	Name of the Fund or Trust	No. of the entries in Stock Register	Amount disposed of	How disposed of	Initials of the Treasurer or Assistant incharge

Form 4[See Rule 13]

S. No.	Particular vesting order	Name of endowment	Administrators of properties	Property held
No.	Date	Description	Value	Annual income, if known
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

Title deeds held	Initials of Treasurer or Assistant incharge	Remarks
Description	Date of receipt	Where deposited	Date of return	To whom returned	Authority for return
(9)	(10)	(11)	(12)	(13)	(14)	(15)	(16)

Form 5[See Rule 17]List and Abstract Account or Properties Held under Act VI of 1890

Part I – List of Properties their than Securities

S. No.	Particulars of vesting order	Name of endowment	Administrators of properties	Property held	Remarks
No.	Date	Description	Value	Annual income, if known
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)

Part II – List and Abstract Account of Securities

Case No.	Name of Endowment	Person in whose behalf held	Particulars of securities	Total of securities	Cash Receipts	Cash expenditure payments	Balance in cash	Remarks
Interest or dividend realised	Other cash receipts	Total cash receipts
1	2	3	4	5	6	7	8	9	10	11

"Certified that the particulars of securities shown above have been compared with the statement of securities in the custody of the Reserve Bank of India, Bombay and have been found to agree both as to number and value.Form 6[See Rule 12]Treasurer's Stock Register of................. percent loan of...........

No. of case in form No.	S. No.	Date of entry	To what Fund of Trust the investment belongs	To whom interest is to be remitted
(1)	(2)	(3)	(4)	(5)

Amount of investment	Amount of half-yearly interest	Pair of columns for noting interest payment bycheque or demand draft	Remarks
(6)	(7)	(8)	(9)

Form 7[See Rule 14]

Receipts	Payments	Initials of Treasurer or Assistant incharge
No. and date of Bank Draft	Total amount credited to the P.D. account ofTreasurer Charitable Endowments	Particulars of Receipts	No. and date of draft issued	To whom remitted	Amount remitted
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Form 8[See Rule 14]Office of the Treasurer of Charitable Endowments, Madhya PradeshNo.......... Dated the 20....ToThe.............................................Fund..............................You are hereby requested to obtain payment of the cheque/draft ......, enclosed for Rs ........., from the treasury/State Bank of India being the interest on the investment of Rs in percent. Government securities of for the half-year ending/year ended ...........20..., as detailed below/on the reverse.Rs. PaiseGross interest:Less Bank Commission :Less Income-tax:..............................Net amount....................................Treasurer of Charitable Endowments, Madhya PradeshN.B - If there are more than one administrator, all administrators should sign while encashing the Cheque/draft.

Name of Fund	Details of investment	Gross interest	Commission deducted	Less Income tax	Net amount payable	Ledger folio
(1)	(2)	(3)	(4)	(5)	(6)	(7)
		Rs. P.	Rs. P.	Rs. P.	Rs. P.

Form-9[See Rule 17]Not PrintedNotificationsNotification No. F. 31-39-87-II-A-(3), dated 13-10-1988; Pub. in M.P. Rajpatra Part I, dated 9-12-88, p. 2818-2822. - Whereas a trust for charitable purposes known as the Post War Services Reconstruction Fund Trust was constituted vide former Madhya Pradesh Government Development and Resettlement Department Notification No. 537-1069-XXI-MP of 51, dated the 16th April, 1962;And Whereas, another Trust for Charitable purposes, known as the Special Fund for Reconstruction and Rehabilitation of Ex-servicemen, was constituted by Home (General) Department Notification No. 1176-7829-II-A (3), dated the 26th March, 1980;And, Whereas, the persons acting in the administration of both the Trusts aforesaid have resolved for the Rehabilitation of the aforesaid two Trusts ana constitution the Amalgamated Special Fund for Reconstruction and Rehabilitation of Ex-servicemen, Madhya Pradesh;And, Whereas, on the application of the persons acting in the administration of the aforesaid two Trusts and with the concurrence of the persons making the application and the Government of India and the Government of Madhya Pradesh, it has been decided to amalgamate the aforesaid two Trusts and to constitute them into Amalgamated Special Fund for Reconstruction and Rehabilitation of Ex-servicemen, Madhya Pradesh and to settle a new scheme for Administration of property of the Trust so amalgamated and constituted;And, Whereas, notification has been issued for constituting the Amalgamated Special Fund for Reconstruction and Rehabilitation of Ex-servicemen, Madhya Pradesh by amalgamating the aforesaid two Trusts in pursuance of the decision of the State government as well as that of the Government of India in this behalf;And, whereas, on an application made in this behalf and with the concurrence of the persons making the application ana the Government of India for the purpose, the State Government have, in pursuance of the provisions of sub-section (2) of Section 5 of the Charitable (Formulated) Endowments Act, 1890 (VI of 1890) formulated in supersession of the respective schemes for administration of the aforesaid two Trusts before their amalgamation, a Scheme for the administration of the properties of the aforesaid Amalgamated Special Fund for Reconstruction and Rehabilitation of Ex-servicemen, Madhya Pradesh;Now therefore, the Governor of Madhya Pradesh, in exercise of the powers conferred on him under Section 5 of the aforesaid Act, is pleased to settle the Scheme appended to this Notification as "Schedule" for the administration and management of the Amalgamated Special Fund for Reconstruction and Rehabilitation of Ex-servicemen in Madhya Pradesh, and is further pleased to appoint this 13th October day of 1988 as the date from which the said scheme shall come into operation.

Schedule

Amalgamated Special Fund for Reconstruction and Rehabilitation of Ex-servicemen.The Government of Madhya Pradesh with the concurrence of the Central Managing Committee of the special Fund for Reconstruction and Rehabilitation of Ex-servicemen hereby makes the following scheme of the management of Amalgamated Special Fund for Reconstruction and Rehabilitation of Ex-servicemen.

1. Short title, extent and commencement. - (i) This scheme is titled as the Madhya Pradesh Amalgamated Special Fund for Reconstruction and Rehabilitation of Ex-servicemen 1988;

(ii)It extends to whole of Madhya Pradesh.

2. Definitions. - In this scheme, unless the context otherwise requires,-

(a)"fund" means the Amalgamated Special Fund for Reconstruction and Rehabilitation of Ex-servicemen. 'State Fund' means the portion of the Fund which is set apart for expenditure on scheme of a State and is managed by the State Managing Committee.

(b)"Ex-service Officer" means a Commissioned Officer who served as such in the Armed Forces, other than a Junior Commissioned Officer in the Army or Master Chief Petty Officer/Chief Petty Officer/Petty Officer in the Navy or Master Warrant Officer/Warrant Officer in the Air Force.

(c)"Dependent" means the wife, non-earning sons below the age of 25 years unmarried or widowed daughters non-earning brothers below the age of 25 years non-earning unmarried sisters and non-earning parents of the Ex-servicemen actually dependent on the Ex-servicemen, provided that in the case of non-earning son or brother the age of 23 years may be relaxed upto the authorised duration of the course in case such a son, daughter, brother/sister is pursuing a post-graduate or technical course which can not be completed upto 25 years of age or as amended, from time to time, by the Government of India.

3. Objects of the Fund. - The objects of the Amalgamated Special Fund are-

(i)to award stipends to Ex-servicemen for technical, managerial, vocational or agricultural training at recognised training institutions;

(ii)to sanction grants to Co-operative Societies or other associations of Ex-servicemen for schemes and projects of resettlement that is to say, horticulture, animal husbandry, industry, transport and the like;

(iii)to sanction scholarships or grants to dependents of Ex-servicemen below officer's rank and dependents of deceased service officers for higher studies in India beyond high school or higher secondary stage in technical, vocational or agricultural education at Government recognised institutes, the sanction of such scholarships being subject to satisfactory performance in such courses of studies by the recipients;

(iv)to sanction expenditure on special measures of a collective nature for the maintenance of old and destitute Ex-servicemen or widows of Ex-servicemen;

(v)to do all other things to promote measures for the benefit of Ex-servicemen and their dependents;

(vi)Scholarships and stipends for general education may be given to the dependents of ex-servicemen only to the extent of supplementing those provided by the Central/State Governments. These may be confined only to the extent previously admitted from PWSR Fund;

(vii)provisions of amenities buildings, libraries in connection with SS & A Boards or in the heavy recruiting areas;

(viii)special measures for the health of soldiers' families e.g. provision of maternity benefits appointment of health visitors etc.

4. Assets of the Fund. - The Fund will be constituted with,-

(i)the assets of the PWSR Fund and Special Fund merged together on the date the scheme becomes effective. The assets of the Fund will include in addition to the above;

(ii)further contribution to the Fund from any source; namely, the State Government, public donors, Central Government, National Defence Fund etc.; and also the income from the assets of the Fund.

5. Management. - The management and administration shall be decided in and shall rest with the State Managing Committee.

State Managing Committee

(a)Subject to the general policy and directions of the Central Managing Committee which will inter alia specify the types of schemes which will qualify for grants from the Fund, State Managing Committee shall be constituted for the management and administration of the State Fund. A State Managing Committee shall consist of :-

Chairman

(i)Governor of Madhya Pradesh.

First Vice-Chairman

(ii)Chief Secretary or a Senior Officer of the State Government or Administration of the status of Secretary deputed by him as his representative.

Second Vice-Chairman

(iii)G O C of MP II & O Area.

Members

(iv)Two Ex-service Officers residing in Madhya Pradesh nominated by the Chiefs of Staff Committee.

(v)Persons not exceeding two in number, having interest in the welfare of ex-servicemen nominated by the State Government.

The State Managing Committee shall have powers to Co-opt any other person as member but such Co-opted member will have no right to vote.

(b)The Secretary to the Madhya Pradesh Rajya Sainik Board shall be the Secretary to the State Managing Committee. Any other officer may be appointed as the Secretary with the prior approval of the Central Government.

(c)Change in the composition of the State Managing Committee may be made with the prior approval of the Central Government.

7. Tenure. - (a) When a person becomes a member of the State Managing Committee by virtue of the office or appointment he holds, his membership will terminate when the ceases to hold such office or appointment.

(b)Subject to clause (a), the tenure of nominated members shall be two years. A member shall be eligible for re-appointment.

8. Application of the Fund. - (a) Subject to the provisions of the Charitable Endowments Act, 1890, the State Managing Committee shall have the power to control and administer the Fund and to apply the same or any part thereof as they may consider necessary having regard to the objects of the Fund provided that,-

(i)Emergency Commissioned and Short Service Commissioned Officers who have been released or are due to be released from the Armed Forces and who apply for jobs under the Central or State Government Department or Public Sector Undertakings and are not exempted from payment of application; examination or other fees, will be allowed reimbursement thereof from the Fund on production of the relevant receipt for such payment; and

(ii)the Fund shall not be used to finance any scheme, the provision of which is normally the responsibility of the Central or State Government. Provided further that any such scheme may be financed from the Fund with the previous approval of the State Government.

(b)The State Managing Committee shall forward in February each year a statement giving a brief account of its activities during the year indicating the manner in which the funds have been spent on the objects of the Fund, the balance at the disposal of the Fund and the manner in which the assets of the Fund are proposed to be spent in the succeeding year.

9. Conduct of Business. - (a) State Managing Committee may meet for the conduct of business, adjourn and otherwise require its meetings and proceedings as may be determined by it. The Annual Meeting will be held every year in September on a date to be fixed by the Chairman. However, the Chairman shall have the power to convene a meeting whenever he considers it to be necessary.

(b)The quorum for a meeting of the Managing Committee shall be three members personally present at the meeting and a meeting of the Managing Committee at which a quorum is present shall be competent to exercise all or any of the functions of the Committee.

(c)The meeting shall be presided over by the Chairman or in his absence by the First Vice-Chairman. In case the Chairman and the First Vice-Chairman are not present in a meeting, it shall be presided over by the Second Vice-Chairman. If none of them is present, the members present in person shall before the commencement of the proceedings, elect the Chairman for the meeting.

(d)Every matter shall be determined by a majority of votes of the members present and voting. The Secretary, will be a member and shall have a right to vote. In case of equality of votes, the matter shall be decided according to the casting vote of the Chairman of the Committee or meeting as the case may be.

10. Notice of the Meetings. - (a) Not less than 15 days notice shall be given for any ordinary meeting of the Committee. An emergency meeting may be called at any time by the Chairman without notice.

(b)The time and place of the meeting of the committee shall be fixed by the Chairman.

11. Disposal of business. - The business of the Committee shall be dealt with at meeting convened for the purpose.

12. Record of Proceedings. - A record shall be maintained by the Secretary of the committee of the proceedings of the meeting, and at each meeting subsequent to the first meeting, the minutes of the previous meeting shall be read and approved by the Committee.

13. Power of Grants. - (a) The Committee shall fix the ceiling for each type of grant.

(b)The Chairman shall have full powers to sanction grants in all cases up to the limit fixed by the Committee within the budgetary allocation. Cases exceeding the limit and those involving policy shall be put up to the Chairman through Sub-Committee for decision, which will be got ratified at the next Managing Committee meeting.

14. Accounts and Audit. - Regular Accounts shall be kept of all moneys and properties belonging to the Fund shall be audited annually by the Director, Local Fund Account, Madhya Pradesh. The audit shall also certify that the expenditure of the fund has been correctly incurred in accordance with the objects of the fund and these rules.

15. Statement of Accounts. - An annual statement of accounts shall be placed before the committee, by the Secretary at the annual meeting each year. He shall maintain a cash book showing the particulars of payments effected through his office and receipts received by him.

16. Budget. - The total expenditure to be incurred from the fund shall be determined by the committee at a meeting which shall ordinarily be held in September of the year for the next financial year. In the light of actual expenditure incurred and likely commitments, revised estimate of the current financial year may be framed at a meeting of the Executive Sub-committee if necessary.

17. Expenditure incurred under orders of the Chairman shall be reported to the Committee at its meetings. In all cases in which grants-in-aid are given to institutions, the State Government shall be informed of the fact.

18. Contingent Expenditure. - The Secretary shall have power to sanction budgeted expenditure up to Rs. 5,000/- at a time in each case e.g. interest subsidy, maintenance of cost houses etc. He shall have also power to sanction stipend grants without any limit in left over cases after the stipend in the main lot are sanctioned by the Chairman.

19. Appointment of Sub-Committee. - The State Managing Committee may appoint an Executive Sub-Committee formed from amongst its members to which it may delegate such powers as it may deem fit.

20. Right to Transfer the Funds. - (a) The State Managing Committee shall have the right to transfer the respective Fund or any part thereof to any other society or association established for the promotion of objects similar to the objects of the Fund provided that prior approval of the State Government has been obtained in that regard.

(b)The Central Government may, if it deems necessary on account of the reorganisation of a State, distribute the Fund of that State to other States or Union Territories for management by the Managing Committee of such State or Union territories.

21. Remuneration of Members. - No remuneration or any allowance shall be paid to members of the Committee, Non-official members of the Committee shall, however, be paid T.A. for attending meeting of the Committee at the rate fixed by the State Government for such members of the Committee at State level out of the State Government budget as in the case of non-official members of the Rajya Sainik Board.

22. Deposit and Investment of Monies. - The State Managing Committee shall invest 75% of the monies of the Fund in Government of India Public Sector Undertakings as may be considered appropriate by it. It may keep the balance of the monies in one or more accounts at the State Bank of India or any of its subsidiaries or any other Nationalised Bank.

23. Operation of Accounts. - The Accounts of the amalgamated Fund shall be operated jointly by the Secretary of the Rajya Sainik Board, Madhya Pradesh who is the Secretary of the State Fund and another officer of the State Government to be nominated by the State Managing Committee.

24. Appointment of Staff. - The office of the Rajya Sainik Board, Madhya Pradesh shall provide the staff for the clerical work of the State Managing Committee.

25. Application of Grants. - All applications for grant of educational assistance/interest subsidy etc., shall be submitted in the forms attached to these rules to the District Sainik Welfare Officer of the District/Collector of the District who, after scrutiny, shall submit it to the Secretary of the Fund who will obtain orders of the Chairman, wherever necessary.

26. All payments will be made through the agency of the Collector/DSWOS through Cheques/Bank Drafts who in turn will disburse the same to the beneficiaries through crossed cheques or drafts only.

27. Periodical Reports. - Annual Reports showing the schemes financed from the Fund and the annual audited statement of accounts shall be rendered to the Central Government (Ministry of Defence) as well as to the State Government concerned after the close of the financial year but not latter than six months thereof.

Application Form for Stipends From the Amalgamated Special Fund for Re-construction and Re-habilitation of Ex-Servicemen, Madhya Pradesh for the Session...

1.	Name of Ex-serviceman	...................
	Regimental No. Rank & Unit	...................
2.	(i) Service from.........to	...................
	(ii) Cause & Character on discharge	...................
	(iii) Disability, if any, due to War Service	...................
3.	Address-
	(i) As shown in the discharge certificate	...................
	(ii) Present Address	...................
4.	Report regarding monthly income of the application from:-
	(i) Pay, D.A. etc.	...................
	(ii) Pension	...................
	(iii) Land	...................
	(iv) Business	...................
	(v) Income from the dependents, if any	...................
5.	(i) Student's name with age	...................
	(ii) Class in which reading	...................
	(iii) School/College in which reading (if private, whetherrecognised by the State Government)	...................
	(iv) Result of the School/College Examination (An attestedcopy of the mark list to be attached)	...................
	(v) Relationship the student bears to the applicant	...................
6.	Details of financial assistance given in the past
	(i) Year	...................
	(ii) Amount	...................
	(iii) Class	...................
	(iv) Memo No. & date of sanction from this office	...................
	(This information should be given by the DSWO)
7.	Certificate by the Headmaster/Principal/ Dean regarding:-
	(i) Education	...................
	(ii) Character	...................
	(iii) Whether any other stipend/Scholarship received	...................
8.	Signature and Seal of the Head of Institution	...................
	...................	...................
	Signature of Student	(Signature)
	...................	...................
	Signature of applicant
	No..........	Date...............................
	Forwarded	Recommended/Rejected
	D.S.W.O.	Collector
	District Sainik Welfare Officer	District............................

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State of Madhya Pradesh - Act