Section 19 in Rajasthan Official Trustees Rules, 1956
19. Payment of moneys into treasury and accounting thereof.
(1)All moneys, received by, or tendered to, the Official Trustee in respect of any trust shall, without undue delay, be paid in full into the treasury and shall be included in the public account of the State.(2)Moneys received, or payments made, by the treasury on account of any trust shall be accounted for in a personal ledger account which shall be opened at the treasury in the name of the Official Trustee.
