68. Duties, functions and powers of Deputy or Assistant Charity Commissioner for which the purposes of this Act, the following shall be the duties and functions to be performed and powers to be exercised by the Deputy or Assistant Charity Commissioner for the region or sub-region for which he is appointed namely.
-(a)to keep and maintain such books, entries and other documents as may be prescribed under section;(b)to hold an inquiry under section 19 or 22 for any of the purposes mentioned in the said section;(c)to record entries in the register kept under section 17 and to make amendments in the said entries under section 22;(cc)[ to send a memorandum under section 28-A;] [This clause was inserted by Bombay 6 of 1960, Section 35.](d)to enter on and inspect any trust property, to call for and inspect any proceedings of a trustee and to call for any return statement, account or report from trustees or any person connected with a public trust under section 37;(e)to permit inspection of any statement, notice, intimation, account, audit note or any other document;(f)to prepare a list of assessors under section 62 and to choose and summon them under sections 63 to 65 for the purpose of inquiries under this Act;(g)to exercise such other powers and to perform such other duties and functions as may be prescribed.
