50A. [ Power of Charity Commissioner to frame, amalgamate or modify schemes. [This section was inserted by Bombay 6 of 1960, Section 27.]
(1)Notwithstanding anything contained in section 50, where the Charity Commissioner has reason to believe that, in the interest of the proper management or administration of a public trust, a scheme should be settled for it, or where two or more persons having interest in a public trust make an application to him in writing in the prescribed manner that, in the interest of the proper management or administration of a public trust, a scheme should be settled for it, the Charity Commissioner may, if after giving the trustees of such trust due opportunity to be heard, he is satisfied that it is necessary or expedient so to do, frame scheme for the management or and administration of such public trust.(2)Where the Charity Commissioner is of opinion that in the interest of the proper management or administration, two or more public trusts may be amalgamated by framing a common scheme for the same, he may, after-(a)publishing a notice in the Official Gazette and also in at least two newspapers (one in English, and the other in the language of the region) with a wide circulation in the region in which the trust is registered, and(b)giving the trustees of such trusts and also other interested persons due opportunity to be heard, frame a common scheme for the same.(2A)[ A scheme under this section may provide for the number of trustees, the mode of appointment of trustee including the appointment of the first trustees, vesting of the trust property in the trustees so appointed, mode of filling any vacancy of a trustee the remuneration of a trustee, or manager of the public trust and where necessary, a clarification of the objects of the public trust.].(3)The Charity Commissioner may, at any time, after hearing the trustees, modify the scheme framed by him under sub-section (1) or sub-section (2).(4)The scheme framed under sub-section (1) or sub-section (2) or modified under sub-section (3) shall subject to the decision of the competent court under section 72, have effect as a scheme settled or altered, as the case may be, under a decree of a Court under section 50.]
