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State of Rajasthan - Section
Section 25 in The Rajasthan Charitable Endowments Rules, 1961
25. Audit fees.
- The secretary of the trust fund shall pay such fee as may be prescribed by the State Government for the audit of the Examiner, Local Fund Accounts or by a member of his staff.Appendix(Here give the forms mentioned in the foregoing mles.)Appendix (A)Form No. 1(Rules 8 and 11)Register of Securities held under Act VI of 1890| S. No. | Date of receipt | Name or brief description of CharitableEndowment. | From whom received. |
| 1 | 2 | 3 | 4 |
| Number and date of forwarding letter | Nature of securities e.g.Government Securities 3½ per cent Loan of 1865, Guaranteed Railway Debenture, etc.,etc. | Distinguishing Number of each security | Nominal value of each security |
| 5 | 6 | 7 | 8 |
| Total value of each separate endowment | Ledger folio | Initials of the Treasurer or Assistant In charge | Remarks |
| 9 | 10 | 11 | 12 |
| 1 | Name of endowment. |
| 2 | Particulars of vesting order. |
| 3 | When vested in Treasurer |
| 4 | Names of Administrators. |
| 5 | To whom interest is to be sent. |