Section 39(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(3)[(a) For the purpose of ascertaining the person who is recognised in accordance with law as being charged for the time being with the duty of the maintenance of an institution for educational or charitable purpose, or of any place of religious worship or for the performance of any religious service and to whom the annuity in perpetuity is payable under clause (7) of the Second Schedule to the Act, the Jagir Commissioner or the Collector, as the case may be, shall seek information from the Devasthan Commissioner and other sources and shall notify the name of such person or persons for general information by a notice to be affixed on the Notice Board of the concerned Tehsil, and the Municipal Board or Gram-Panchayat, as the case may be as well as on some conspicuous place at such institution or such place inviting the objections, if any, within a time to be specified in such notice.(b)The Jagir Commissioner or the Collector as the case may be, may, whether any objections have been received or not, hold such inquiry as he may deem necessary for the purpose and shall verify and ascertain the name or names of the person to whom annuity in perpetuity is payable under clause (7) of the Second Schedule to the Act.(c)A copy of the order passed by the Jagir Commissioner or the Collector under clause (b) shall be sent by him to the Devasthan Commissioner.]
