Section 10 in The Bombay Public Trusts (Corporations) Order, 1959.
10. Special provision relating to certain proceedings pending before Charity Commissioner, etc.
(1)Such proceedings pending before the Charity Commissioner or any Deputy or Assistant Charity Commissioner, immediately before the appointed day, as are certified by the Charity Commissioner, Bombay, having regard to the situation of the property of the trust and other circumstances,-(a)to be proceedings which ought to be disposed of by the Charity Commissioner for the Karnataka area or any Deputy or Assistant Charity Commissioner under him shall, as soon as may be, after such certification, be transferred to that Charity Commissioner for disposal;(b)to be proceedings which are relatable to public trusts in the Abu area, shall abate.(2)All other proceedings pending, immediately before the appointed day, before the Charity Commissioner or any Deputy or Assistant Charity Commissioner shall be continued and disposed of by the Charity Commissioner, Bombay or such Deputy or Assistant Charity Commissioner as he may direct.
