- [The State Government] [Substituted for the words 'Each of the State Government of Bombay and Mysore' by Bombay 6 of 1960, section 6(a).] may, by notification in the Official Gazette, appoint an Officer to be called the Charity Commissioner, who shall exercise such powers and shall perform such duties and functions as are conferred by or under the provisions of this Act and shall, subject to such general or special orders as the State Government may pass, superintend the administration and carry out the provisions of this Act [throughout the State] [Substituted for the words 'throughout that part of State to which the Act extends' by Bombay 6 of 1960, Section 6(b).],[Provided that on and after the commencement of the Bombay Charity Commissioner (Regional Reorganisation) Order, 1960, made under the Bombay Statutory Corporations (Regional Reorganisation) Act, 1960, (Bombay XXI of 1960) the State Government of Bombay may, by notification in the Official Gazette, appoint separate officers to be called the Charity Commissioner, Bombay and Charity Commissioner, Gujarat, whose jurisdiction shall extend over the Maharashtra region and Gujarat region respectively, as defined in that Act. Where two separate Charity Commissioners are appointed, any reference in this Act to the Charity Commissioner shall unless the context otherwise requires, be construed as a reference to the Charity Commissioner having jurisdiction.] [Proviso added by the Bombay Charity Commissioner (Regional Reorganisation) Order, 1960.]
