Section 25AA in Maharashtra Public Trust Rules, 1951
25AA. [ Application under section 41D, 41E and 47. [Renumbered by Notification No. BPT. 1186(95)-VI, dated 29th October, 1986.]
(1)Every application to the Charity Commissioner under sections 41D. 41E and 47 shall set out concisely the material facts about the public trust, and shall contain inter alia the following particulars, that is to say,-(a)the name, occupation and address of the applicant and opponent or respondent, as the case may be.(b)the name and description and number of the trust and its office address,(c)the name and addresses of the trustees and managers,(d)the object of the trusts,(e)the nature of applicant's interest in the trust,(f)the cause of action and the nature of relief sought for in the application,(g)the list of documents relied on.(2)The application shall, as far as possible, be accompanied by a copy of all the relevant documents and a certified copy of entries in Schedules I in so far as they relate to the public trust.(3)The application shall be verified in the manner provided in sub-rule (4) of rule 6.(4)There shall be maintained in the office of the Charity Commissioner a register of applications made to the Charity Commissioner under sections 41D, 41E and 47 in the form of Schedule XAB hereto.]
