- In the following proceedings assessors shall be summoned to assist and advise the Charity Commissioner, Deputy or Assistant Charity Commissioner, as the case may be, namely:-(a)[ an inquiry under section 19 or an inquiry under section 22 relating to a public trust other than a society referred to in section 2(13);] [Clause (a) was substituted for the original by Bombay 28 of 1953, Section 14 (1).](b)[***] [Clause (b) was deleted, by Bombay 28 of 1953, Section 14 (2).](c)an inquiry regarding the loss caused to a public trust in consequence of the act or conduct of a trustee or any other person under section 40;(d)any other inquiry in which by rules or a general or special order made by the State Government in this behalf, the assessors are required to assist and advise the Charity Commissioner, the Deputy or Assistant Charity Commissioner or any other officer appointed under this Act;[Provided that in inquiries specified in clause (a) where no contest in involved the Deputy or Assistant Charity Commissioner may for reasons to be recorded in writing order that assessors shall not be so summoned.] [This proviso was added by Bombay 28 of 1953, Section 14 (3).]
