(1)The Trust shall consider every official representation made under section 36 and, if satisfied as to the truth thereof and as to the sufficiency of its resources, shall decide whether an improvement scheme to carry such representation into effect should be framed forthwith or not, and shall forthwith intimate its decision to [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.].(2)If the Trust decides that it is not necessary or expedient to frame such an improvement scheme forthwith, it shall inform [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.] of the reasons for its decision.(3)If the Trust fails, for a period of twelve months after the receipt of any official representation made under section 36, to intimate its decision thereon to [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.], or if the Trust intimated to [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.] its decision that it is not necessary or expedient to frame an improvement scheme forthwith or decides to frame a scheme of a type other than that recommended by [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.], may, if it thinks fit, refer the matter to the [State] [Substituted for 'provincial' by A. O., 1950.] Government.(4)The [State] [Substituted for 'provincial' by A. O., 1950.] Government shall consider every reference made to it under sub-section (3), and(a)if it considers that the Trust ought, in all the circumstances, to have passed a decision within the period mentioned in sub-section (3), shall direct the Trust to pass a decision within such further period as the [State] [Substituted for 'provincial' by A. O., 1950.] Government may think reasonable, or(b)if it considers that it is, in all the circumstances, expedient that a scheme should forthwith be framed, shall direct the Trust to proceed forthwith to frame a scheme. Such direction may prescribe the type of scheme to be framed.(5)The Trust shall comply with every direction given by the [State] [Substituted for 'provincial' by A. O., 1950.] Government under sub-section (4).
