47B. [ Court not to appoint Charity Commissioner as trustee of religious trust and Charity Commissioner not to accept such trust if management of religious affairs is involved. [Section 47B was inserted by Bombay 59 of 1954, Section 4.]
- Nothing in section 44, [47 or 47AA]-(a)shall empower any Court to appoint the Charity Commissioner to be a trustee of any public trust for a religious purposes, or(b)shall entitle the Charity Commissioner to accept any trust, if such acceptance requires the Charity Commissioner to manage the affairs of any religious denomination or any section thereof in the matter of religion:Provided that if the author of the public trust for a religious purpose so intends, or the person or the authority in whom or which the property of such public trust vest deems it expedient in public interest, the Court may appoint the Charity Commissioner the sole trustee of such public trust or the Charity Commissioner may accept such trust.]
