Section 5 in The Rajasthan Charitable Endowments Rules, 1961
5. Jurisdiction of Government to deal with trusts.
- Charitable endowments, the objects of which do not extend beyond a single State and are not objects to which the executive authority of the Central Government extends, are within the purview of the State Government and other charitable endowments fall within the purview of the Central Government. The State Government has no jurisdiction in regard to endowments extending beyond a State. Every scheme of charitable endowments should, therefore, first, be examined from the point of view whether or not the State Government has jurisdiction to deal with it.
