Section 25 in The Maharashtra Public Trusts Act, 1950
25. Inquiry regarding public trust not to be held by more than one Deputy or Assistant Charity Commissioner.––
(1)If an inquiry under section 19 or 22 in regard to any public trust is pending before more than one Charity Commissioner, whether Deputy or Assistant, the Charity Commissioner shall, on the application of any of the persons having interest in such public trust or of any Deputy or AssistantCharity Commissioner before whom such inquiry is pending or his own motion, determine which of such Deputy or Assistant Charity Commissioner shall proceed with the inquiry in regard to such trust.(2)The determination of the Charity Commissioner under subsection (1) shall be final and conclusive; and upon such determination, no Deputy or Assistant Charity Commissioner other than the Deputy or Assistant Charity Commissioner specified by the Charity Commissioner shall proceed with the inquiry in regard to the public trust under section 19 or 22, as the case may be.
