Section 36B(4) in The Maharashtra Public Trusts Act, 1950
(4)Such register shall be signed by all the trustees or by any person duly authorized by trustees in this behalf after verifying its correctness, and shall be made available to the auditor for the purpose of auditing if the accounts are required to be audited under the provisions of this Act. Where the accounts are not required to be audited, the trustees shall file a copy of such register duly signed and verified, with the Deputy or Assistant Charity Commissioner of the region.
