(1)In every region or sub-region there shall be a Public Trusts Registration Office:Provided that for two or more regions or sub-regions, there may be one Public Trusts Registration Office:Provided further that for one region or sub-region there may be one or more Joint Public Trusts Registration Offices.(2)To facilitate the administrative work of the regions or sub-regions, the State Government may, having regard to the quantum of work and the number of trusts, set up offices in all the districts under any region or sub-region.
