Section 17 in The Rajasthan Charitable Endowments Rules, 1961
17. Securities for money to be accepted.
- No securities for money shall be accepted for the purpose of vesting in the Treasurer under sub-section (1) of Section 4 of the Act, except the following:-(a)bonds, debentures and annuities charged by the law on the Consolidated fund of India;(b)promissory notes, debentures, stock and other securities of the Central Government;(c)stock or debentures of, or shares in, Railway or other companies, the interest thereon has been guaranteed by the Central Government;(d)debentures or other securities for money issued by or on behalf of any local authority in exercise of powers conferred by an Act of the Legislature established in India;(e)promissory notes, stock and other securities of the State Governments.
