Section 176(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)Under section 92 of that Code, a suit relating to a breach of a trust created for public purposes of a charitable or religious nature, or asking for the direction of the Court for the administration of such a trust, may be instituted by the Advocate-General or by two or more persons interested in the trust who have obtained his consent in writing.
