44. Power of Charity Commissioner on report under section 43.
- The Charity Commissioner shall, after considering the report under sub-section (3) of section 41, and after giving an opportunity of being heard to the person concerned and holding such inquiry as he thinks fit, -(1)determine -(a)the amount of loss caused to public trust;(b)whether such loss was due to any gross negligence, breach of trust, mis-application 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 pay to the public trust for such loss, or(2)remand the matter for further inquiry to the officer who made the report or to any other officer as he thinks fit or for reasons to be recorded in writing, compromise or may drop the matter if a suit is instituted far obtaining a decree for a direction for taking accounts under section 52;
