Section 63A in Maharashtra Public Trust Rules, 1951
63A. [ Application and disbursement of surplus money other than those mentioned in rules 63 and 64. [Inserted by Notification No. Bpt-1117/C.R. 79/Desk XV, dated 9.5.2019.]
(1)The Charity Commissioner may, in his discretion, apply or cause to be applied or disbursed the surplus money other than those mentioned in rules 63 and 64, in excess of the amount required for payment of the amount determined by the State Government under section 6B, for the office expenditure or other incidental expenses of his office and offices subordinate to him up to the maximum limit of rupees twenty lacs;(2)subject to the provisions of sub-rule (1), for the expenditure up to rupees forty lacs, the Principal Secretary and Remembrancer of Legal Affairs of Law and Judiciary Department, shall have the powers to accord sanction to the proposals relating thereto; and(3)subject to the provisions of sub-rules (1) and (2), for the expenditure of more than rupees forty lacs, the State Government, shall have the powers to accord sanction to the proposals.]
