Section 56S in The Maharashtra Public Trusts Act, 1950
56S. Power to make regulations.––
(1)The committee may, with the approval of the State Government make regulation not inconsistent with this Act or the rules made thereunder for carrying out its functions under this Act.(2)In particular but without prejudice to the generality of the foregoing provision, such regulations may provide for all or any of the following matters, namely:—(i)despatch of day-to-day proceedings and routine business of the committee under section 56J;(ii)the manner in which any person who is not a member of a committee, or sub-committee may be associated with such committee or sub-committee as the case may be, under section 56K;(iii)terms and conditions of service of the servants of a committee under section 56M.
