69. Duties, functions and powers of Charity Commissioner.
- For the purposes of this Act, the following shall be the duties to be performed and powers to be exercised by the Charity Commissioner, namely:-(a)the general superintendence of the administration and carrying out the purposes of this Act under section 3;(b)power to entertain and dispose of appeals from the finding of a Deputy or Assistant Charity Commissioner under sections 20, 22 or 28;(c)power to determine which of the Deputy or Assitant Charity Commissioner shall proceed with an inquiry relating to the registration of any public trust under section 25;(d)power to direct a special audit of the accounts of a public trust under section 33;(e)power to require an auditor to forward to him a copy of a balance sheet and income and expenditure account under section 34;(f)power to permit a trustee to invest money of a public trust in any manner other than in public securities under section 36;(g)power to sanction a sale, mortgage, exchange, gift or lease or immoveable property belonging to a public trust under section 36;(h)power to enter on and inspect any trust property, to call for and inspect any proceedings of a trustee, and to call for any return, statement, [books of accounts, document or] [These words were substituted for the words 'account or' by Gujarat 31 of 1962, Section 7.] report from trustees or any person connected with a public trust under section 37;(i)power to hold an inquiry in regard to any loss caused to a public trust under section 40 and to order a surcharge under section 41;(j)[power to the Charity Commissioner, Bombay, to act] [These words were substituted for the words 'power to act' by the Bombay Charity Commissioner (Regional Reorganisation) Order, 1960, Schedule] as the Treasurer of Charitable Endowments under the Charitable Endowments Act, 1890, under section 43;(k)power to act as a trustee of a public trust;(l)power to file a suit under section 50;(ll)[ power to frame, or modify scheme under section 50A] [This clause was inserted by Bombay 6 of 1960, Section 36.];(m)power to give or refuse consent to the institutions of a suit under section 51;(n)power to give notice to trustees for the cy pres application of a suit under section 51;(o)power to publish the lists of assessors under section 62;(P)to exercise such other powers and perform such other duties and functions as may be prescribed.
