Section 56E(1) in The Maharashtra Public Trusts Act, 1950
(1)Notwithstanding anything contained in sections 47 and 50 for the purpose of vesting or transferring the management of the endowment under the provisions of this Chapter, to a committee the State Government shall, by notification in the Official Gazette, appoint (under such name as may be specified in the notification) one or more committees for one or more districts as the State Government may think fit.
