Section 11 in The Bombay Public Trusts (Corporations) Order, 1959.
11. Legal proceedings.
- Where immediately before the appointed day, the Charity Commissioner is a party to any legal proceedings in any Court or Tribunal in the State of Bombay, the State of Mysore or the State of Rajasthan, the Charity Commissioner, Bombay, the Charity Commissioner for Karnataka area or, as the case may be, the State of Rajasthan shall be deemed to be substituted after that day as a party to those proceedings, and any of them may be added as a party thereto, as the case may require, and the proceedings may continue accordingly.
