Section 63A(1) in Maharashtra Public Trust Rules, 1951
(1)The Charity Commissioner may, in his discretion, apply or cause to be applied or disbursed the surplus money other than those mentioned in rules 63 and 64, in excess of the amount required for payment of the amount determined by the State Government under section 6B, for the office expenditure or other incidental expenses of his office and offices subordinate to him up to the maximum limit of rupees twenty lacs;
