Section 47(3) in The Maharashtra Public Trusts Act, 1950
(3)In appointing a trustee under sub-section (2), the Charity Commissioner shall have regard—(a)to the wishes of the author of that trust;(b)to the wishes of the persons, if any, empowered to appoint a new trustee;(c)to the question whether the appointment will promote or impede the execution of the trust;(d)to the interest of the public or the section of the public who have interest in the trust; and(e)to the custom and usage of the trust.
