Section 13(2A) in Maharashtra Public Trust Rules, 1951
(2A)[ Change Report in the form of Schedule-III shall be accompanied by the following documents,-(a)Copy of notice or agenda of the meeting of the trustees for the proposed change.(b)Copy of resolution passed by the board of trustees proposing the change.(c)In case of sole trustee, the letter of addition or deletion signed by the said sole trustee.(d)Consent letters of incoming trustees with their details (e. full address, identity proof, mobile number, phone number, email address etc).(e)Affidavit as contemplated in sub-rule (4) of rule 6 of the outgoing trustees:Provided that, the Deputy or Assistant Charity Commissioner may exempt filing of such affidavit in an appropriate case such as when the trustee, despite due diligence, is not found.(f)Trust Deed, constitution and Scheme of the Trust.(g)Any other document deemed necessary by the Charity Commissioner, as declared by order published in the Official Gazette and on the Official Website of the Charity Commissioner.
