Section 50A(2) in The Maharashtra Public Trusts Act, 1950
(2)Where the Charity Commissioner is of opinion that in the interest of the proper management or administration, two or more public trusts may be amalgamated by framing a common scheme for the same, he may, after—(a)publishing a notice in the Official Gazette and also if necessary in any newspaper which in the opinion of the Charity Commissioner is best calculated to bring to the notice of persons likely to be interested in the trust with a wide circulation in the region in which the trust is registered, and(b)giving the trustees of such trusts and all other interested persons due opportunity to be heard, frame a common scheme for the same.
