Section 36B(6) in The Maharashtra Public Trusts Act, 1950
(6)Every year within three months from the date of balancing the accounts, the trustee or any person authorized by him shall scrutinize such register, and shall bring it up-to-date by showing alterations, omissions or additions to the same, and such changes shall be reported to the Deputy or Assistant Charity Commissioner in the manner provided in section 22.
