- [In every Public Trusts Registration Office or Joint Public Trusts Registration Office there shall be maintained a Register of Public Trusts in the form of Schedule I hereto in respect of public trusts registered or deemed to be registered under the Act:Provided that the Charity Commissioner may, in the case of any Public Trusts Registration Office or Joint Public Trusts Registration Office, direct the maintenance of such a register separately for different classes of public trusts or areas within the region or subdivision.] [Substituted by Notification No. 10773/P, dated 26th April, 1971.](2)[* * *] [Deleted by Notification No. 13337/P, dated 2nd June 1972.].
