Section 7(1) in The Rajasthan Charitable Endowments Rules, 1961
(1)When a copy of vesting order is received by the Treasurer, he shall make a note of it in Form No. 7 (see Appendix 6) with a consecutive cases number and at once place himself in communication with the persons who appear there from to be holders of the documents of title relating to the property of the securities mentioned in the order, and request them to forward the title deeds or securities in a registered cover insured for Rs. 100. The Government securities should accompany a covering list in duplicate Form No. 13 (see Appendix M). These Government Promissory Note do not require to be endorsed, as the vesting orders operate to transfer the securities to the Treasurer.
