Section 21 in The Rajasthan Public Trust Rules, 1962
21. Manner of Public notice for proposed inquiry.
(1) The Assistance Commissioner shall give a public notice of the inquiry proposed to be made under Subsection (1) of Section 18 in Form 7 to:(a)the parties to the inquiry.(b)the trustees of the Trust.(2)A copy of such notice shall be published by affixure on the notice board of the office of the Assistant Commissioner and in the locality on a conspicuous place where the trust property in question is situate. Such publication be deemed to be sufficient intimation to persons having any interest in the trust property.(3)Where the trust property is situate in a city or more than one district, a copy of the notice shall also be published in a newspaper having circulation in the locality or in the Rajasthan Gazette.
