Section 7 in The Rajasthan Charitable Endowments Rules, 1961
7. Treasurer's action on receipt of vesting order.
(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.(2)All copies of vesting orders received by the Treasurer will be filed together and will be numbered in consecutive order of their receipt; when a sufficient number have been received they will be bound in volumes. A note will be made on each vesting order of any entries in the registers mentioned hereunder, relating to the property vesting in the Treasurer under the order.Note. - The receipt and disposal of securities for moneys vested in the Treasurer and of bank drafts, Remittance Transfer Receipts and the like received by him are watched through Form No. 6 (see Appendix F).
