Section 43(2) in The Maharashtra Public Trusts Act, 1950
(2)Notwithstanding anything contained in the Charitable Endowments Act, 1890, the Charity Commissioner shall have the following powers :—(a)power to modify or substitute the scheme for the administration of any charitable endowment framed under the Charitable Endowments Act, 1890, after hearing the State Government and the Administrator under section 50A;(b)power to exercise powers under section 37; and(c)power to change the administrator after hearing and in consultation with the State Government if the endowment is not being properly administered.
