(6)Such application shall inter alia contain the following particulars:(i)the designation by which the public trust is or shall be known (hereinafter referred to as "the name of the public trust"),(ii)the names and addresses of the trustees and the managers,(iii)the mode of succession to the office of the trustees,(iv)the list of the movable and immovable trust property and such descriptions and particulars as may be sufficient for the identification thereof,(v)the approximate value of the movable property,(vi)the approximate value of the immovable property determined on the basis of the certificate of the approved valuer and the value shown in the jantri issued by the revenue authorities along with a declaration concerning the mode of acquisition of and the burden over such property,(vii)the estimated gross annual income of the public trust,(viii)the estimated gross annual expenditure of the public trust,(ix)the address to which any communication to trustee or manager in connection with the public trust may be sent,(x)the declaration whether any amount by way of contribution, donation or the like is expected by the trust from any place outside the State of Gujarat or India;(xi)such other particulars as may be prescribed:Provided that the rules may provide that in the case of all or any of the public trusts it shall not be necessary to give the particulars of the trust property of such value and such kind as may be specified therein.
