- [(1) There shall be established a fund to be called Public Trusts Administration Fund. The Fund shall vest in the Charity Commissioner.] [Sub-section (1) was substituted for the original by Bombay 6 of 1960, Section 30.](2)The following sums shall be credited to the said Fund, namely:-(a)fees and administrative charges leviable under Sections 18 and 48;(b)contributions made under section 58;(c)the amount from the funds or the portion thereof credited under section 61;(d)any sum received from a private person;(e)any sum allotted by the State Government or any local authority, and(f)any other sum which may be directed to be credited by or under theprovisions of [this Act or the Inter State Corporation Act, 1957 (XXXVIII of 1957)] [These words and figures were substituted for the words `this Act' by the Bombay Public Trusts (Corporations) Order 1959.] [for the Bombay Statutory Corporations Regional (Reorganisation) Act, 1960 (Bombay XXI of I960)] [These words and figures were inserted by Bombay Charity Commissioner (Regional Reorganisation) Order, 1960. Schedule].
