Section 37(1) in Maharashtra Public Trust Rules, 1951
(1)Every appeal to the Charity Commissioner against the finding or order of a Deputy or Assistant Charity Commissioner [and an application under section 70 A] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] shall be preferred in the form of a memorandum signed [by the appellant, or, as the case may be, the applicant] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or his pleader. The memorandum shall set forth, concisely and under distinct heads, the grounds of objections to the findings or order appealed from without any argument or narration and such grounds shall be numbered consecutively.
