Section 12 in Rajasthan Non-Government Educational Institutions Act, 1989
12. Annual statement of properties
. On or before the 1st day of May each year, the secretary of the Managing Committee of an aided institution shall furnish to such officer, as may be authorised by the Director of Education in this behalf, a statement containing a list of all immovable properties belonging to or possessed by such institution or in which it has any other interest, with such particulars as may be prescribed.
