Section 18(5) in The Maharashtra Public Trusts Act, 1950
(5)Such application shall inter alia contain the following particulars:—(ai)the designation by which the public trust is or shall be known (hereinafter referred to as the name of the public trust),(i)the names and addresses of the trustees and the manager,(ii)the mode of succession to the office of the trustee,(iii)the list of the moveable and immovable trust property and such descriptions and particulars as may be sufficient for the identification thereof,(iv)the approximate value of moveable and immovable property,(v)the gross average annual income of the trust property estimated on the income of three years immediately preceding the date on which the application is made or of the period which has elapsed since the creation of the trust, whichever period is shorter,(vi)the amount of the average annual expenditure in connection with such public trust estimated on the expenditure incurred within the period to which the particulars under clause (v) relate,(vii)the address to which any communication to the trustee or manager in connection with the public trust may be sent,(viii)such other particulars which may be prescribed:Provided that the rules may provide that in the case of any or all public trusts it shall not be necessary to give the particulars of the trust property of such value and such kind as may be specified therein.
