Section 40(1) in The Maharashtra Public Trusts Act, 1950
(1)determine—(a)the amount of loss caused to a public trust;(b)whether such loss was due to any gross negligence, breach of trust, mis-appropriation or misconduct on the part of any person;(c)whether any of the trustees, or any person connected with the public trust was responsible for such loss;(d)the amount which any of the trustees or any person connected with the public trust is liable to apply to the public trust for such loss, or,
