Section 7 in Rajasthan Official Trustees Rules, 1956
7. Composition of fees.
- Where, in the opinion of the Official Trustee, the income of any trust is not liable to serious fluctuations he may, from time to time, agree with the person or persons to such income to accept (in lieu of the income-fee payable in pursuance of Schedule I) a fixed half-yearly fee of such amount as shall appear to the Official Trustee approximately equal to the average income fee which, but for such agreement, would be payable in respect of such income. A report of such cases shall be submitted to the State Government in January every year.
