Section 26 in Maharashtra Public Trust Rules, 1951
26. [ Application under section 50A(1). [Substituted by Notification No. 47/E, dated 2nd January, 1961.]
(1)Every application to the Charity Commissioner under subsection (1) of Section 50A shall set out concisely the material facts about the public trust and shall contain inter alia the following particulars, that is to say:-(a)names, occupation and addresses of the applicants,(b)name and description of the trust and its office address,(c)number of the trust on the Register of Public Trust,(d)approximate value of the trust properties,(e)approximate annual income of the trust,(f)names and addresses of the trustees and managers,(g)objects of the trust,(h)nature of the applicant's interest in the trust and(i)a statement explaining how the proposed scheme is necessary in the interest of the proper management or administration of the public trust.(2)The application shall be accompanied by a draft scheme and shall be signed and verified in the manner provided in sub-rule (4) of rule 6.(3)There shall be maintained in the office of the Charity Commissioner a register of such applications in the form of Schedule XA hereto.]
