Section 3 in The Charitable and Religious Trusts Act, 1920
3. Power to apply to the Court in respect of trusts of a charitable or religious nature
.Save as hereinafter provided in this Act, any person having an interest in any express or constructive trust created or existing for a public purpose of a charitable or religious nature may apply by petition to the Court within the local limits of whose jurisdiction any substantial part of the subject-matter of the trust is situate to obtain an order embodying all or any of the following directions, namely:(1)directing the trustee to furnish the petitioner through the Court with particulars as to the nature and objects of the trust, and of the value, condition, management and application of the subject-matter of the trust, and of the income belonging thereto, or as to any of these matters, and(2)directing that the accounts of the trust shall be examined and audited:Provided that no person shall apply for any such direction in respect of accounts relating to a period more than three years prior to the date of the petition.
