Section 65(1) in The Bombay Public Trusts Act, 1950
(1)[The Charity Commissioner or Deputy] [These words were substituted for the words 'the Deputy' by Bombay 6 of 1960, Section 33 (a).] or Assistant Charity Commissioner shall choose, such number of assessors not less than three and not more than five as he deems fit to aid and assist him. In any inquiry relating to a public trust which is for the benefit of the members belonging to a particular religious denomination, the assessors chosen shall, as far as may be practicable, belonging to the said religious denomination.
