Section 41D(1) in The Maharashtra Public Trusts Act, 1950
(1)The Charity Commissioner may, either on application of a trustee or any person interested in the trust, or on receipt of a report under section 41B or suo motu may suspend, remove or dismiss any trustee of a public trust, if he,—(a)makes persistent default in the submission of accounts report or return;(b)wilfully disobeys any lawful orders issued by the Charity Commissioner under the provisions of this Act or rules made thereunder by the State Government;(c)continuously neglects his duty or commits any malfeasance or misfeasance, or breach of trust in respect of the trust;(d)misappropriates or deals improperly with the properties of the trust of which he is a trustee; or(e)accepts any position in relation to the trust which is inconsistent with his position as a trustee;(f)if convicted of an offence involving moral turpitude.
