Section 7 in The Charitable Endowments (Orissa) Rules, 1956
7. Accounts of trusts consisting of immovable property.
- In the case of property vested in the Treasurer other then 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 trust as the State Government may, from time to time, see fit to require.
