Section 16 in The Rajasthan Charitable Endowments Rules, 1961
16. Custody of securities and title deeds relating to landed properties.
- All securities vested in the Treasurer should be converted by him into Stock Certificates to be obtained in his official designation enfaced for payment of interest at his headquarters and kept in his own custody.Securities (such as debentures, etc.) that are not available in the form of stock may be kept in the custody of the State Bank of Jaipur, whose usual commission for drawal and remittance of interest may be deducted from the amount of interest to the trust concerned.The post office cash certificates should be transferred from the name of the holder to that of Treasurer, and also from the post office of their issue to that of the post office of his head-quarters and kept in his safe custody.The title deeds and other documentary proof showing the title of the donor on the vested landed properties, together with Government Pleader's Certificate of scrutiny as required in Rule 4, should also be kept in the custody of the Treasurer.
