Section 50A(2) in The Bombay Public Trusts Act, 1950
(2)Where the Charity Commissioner is of opinion that in the interest of the proper management or administration, two or more public trusts may be amalgamated by framing a common scheme for the same, he may, after-(a)publishing a notice in the Official Gazette and also in at least two newspapers (one in English, and the other in the language of the region) with a wide circulation in the region in which the trust is registered, and(b)giving the trustees of such trusts and also other interested persons due opportunity to be heard, frame a common scheme for the same.
