41A. [ Power of Charity Commissioner to issue directions to trustees and other persons. [Section 41-A was inserted by Gujarat 31 of 1962, Section 5.]
(1)Subject to the provisions of this Act, the Charity Commissioner may, from time to time, issue directions to any trustee of a public trust or any person connected therewith to ensure that such trust is properly administered and the income thereof is properly accounted for or duly appropriated and applied to the objects and for the purposes of the trust.(2)It shall be the duty of every such trustee and person to comply with a direction issued to him under sub-section (1).]
