(1)The provisions contained in this chapter shall apply to every public trust -(a)which vests in the State Government, or(b)which is maintained at the expenses of the State Government, or(c)which is managed directly by the State Government, or(d)which is under the superintendence of the Court of Wards, or(e)of which the gross annual income is [one lac] [Substituted for ten thousand by Rajasthan Public Trusts (Amendment) Act, 2007 (came into force on and from 09.05.2007).] rupees or more:(2)The State Government shall, as soon as may be after the commencement of thischapter, publish in the Official Gazette a list of the public trusts to which this chapter applies and may be like notification and in like manner add to or vary such list.(3)[ Notwithstanding anything contained in this section or Section 53 or any other provision of this Act, if the State Government is satisfied that it is necessary so to do for the purposes of maintenance of public order, it may, by notification in the Official Gazette, suspend the application of this Chapter to any public trust for which the procedure for constitution of committee of management under this Chapter has been commenced or is yet to be commenced for such period as may be specified in such notification.] [Inserted new sub-section (3) by Ibid.]
