Section 22(3A) in The Maharashtra Public Trusts Act, 1950
(3A)The Deputy or Assistant Charity Commissioner may, after such detailed and impartial inquiry and following such procedure as may be prescribed, de-register the trust on the following grounds:—(a)when its purpose is completely fulfilled; or(b)when its purpose becomes unlawful; or(c)when the fulfillment of its purpose becomes impossible by destruction of the trust-property or otherwise; or(d)when the trust, being revocable, is expressly revoked; or(e)when the trustees are found not doing any act for fulfilling object of the trust:Provided that, no trust shall be de-registered under clause (e) unless its trustees have committed default in reporting the change under sub-section (1), in submission of the audited accounts as prescribed by sub-section (2) of section 33 or sub-section (1A) of section 34 or in making any other compliance prescribed by or under this Act for a period of five years from the last date of reporting the change, submission of the accounts or making the compliance, as prescribed by or under this Act or the rules made thereunder, as the case may be.
