Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Rajasthan - Section

Section 8 in The Rajasthan Charitable Endowments Rules, 1961

8. Accounts of securities for money.

- On the receipt of any securities for money or on their purchase by himself, the Treasurer will record their receipt in a register in Form No. 1 (see Appendix A). He will also keep a separate account for each endowment in-Form No. 2 (see Appendix B) in which he will record all receipts including any amounts sent for investment, and all disbursements. In the cash account, the Treasurer will record only his own transactions (such as the payment of money to the administrators) and not the transactions of the administrators of the endowment fund.Note. - Separate stock registers in Form No. 8 (see Appendix H) should be maintained for each kind of security to enable the treasurer to keep a proper watch over the realisation of the half yearly interest from the Reserve Bank.