Section 3(2) in Rajasthan Official Trustees Rules, 1956
(2)The Official Trustee may, if he thinks fit, accept a trust which involves the management or carrying on of the business, subject to the following conditions, namely :-(a)that he is satisfied that the management or carrying on of the business involves no risk of loss; and(b)that his intervention is with a view to the sale, disposition, or winding up of the business: and(c)that his management or carrying on of the business shall not, save with the sanction of the State Government, last longer than one year.
