61. State Government to direct crediting of funds constituted under Act in Schedule to Public Trusts Administration Fund constituted under this Chapter.
- On the application of this Act to any public trust or class of public trusts which may have been registered under any of the Acts specified in [Schedule A] [Substituted for the words 'the Schedule' by Bombay 14 of 1951, Section 17.] [or Schedule AA] [These words were inserted by Bombay 6. of 1960, Section 31(a).] [the State Government may direct that the Charity Commissioner shall recover any arrears due under any such Act and] [These words were substituted for the words 'the State Government may direct', by Bombay 6. of 1960, Section 31 (c).] that the amount of any fund or for the administration of public trusts constituted under the said Act for the region or sub-region in which public trust or class of public trusts was registered or any portion thereof [including the arrears recovered by the Charity Commissioner] [These words were inserted by Bombay 6. of 1960, Section 31(c).] shall be credited to the Public Trusts Administration Fund constituted under this Chapter.
