Section 56N(2) in The Maharashtra Public Trusts Act, 1950
(2)In particular, but without prejudice to the generality of the foregoing provision, a committee shall—(a)maintain a record containing information relating to the origin, income, object and the beneficiaries of every such endowment;(b)prepare a budget estimating its income and expenditure;(c)make regular payment of salaries and allowances and other sums payable to the Secretary, officers and servants of a committee from the Management Fund;(d)keep separate accounts for each such endowment;(e)ensure that the income and property of the endowment are applied to the objects and for the purposes for which such endowment was created, intended or is to be administered;(f)take measures for the recovery of lost properties of any such endowment;(g)institute and defend any suits and proceedings in a court of law relating to such endowment;(h)supply such returns, statistics, accounts and other information with respect to such endowment as the State Government may from time to time require;(i)inspect or cause the inspection of the properties of such endowment; and(j)generally do all such acts as may be necessary for the proper control, maintenance and administration of such endowment.
