Section 25(d) in Maharashtra Public Trust Rules, 1951
(d)if he holds that the trustee or any other person has been guilty of gross negligence, a breach of trust, [misappropriation] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or misconduct which has resulted in loss to the public trust, report the matter to the Charity Commissioner and forward to him the papers of the inquiry.
