(1)On receipt of an application under Section 17 or upon an application made by any person having interest in a public trust or on his own motion, the Assistant Commissioner shall make an inquiry in the prescribed manner for the purpose of ascertaining(i)whether a trust exists and whether such trust is a public trust;(ii)whether any property is the property of such trust;(iii)whether the whole or any substantial portion of the subject matter of the trust is situate within his jurisdiction;(iv)the names and addresses of the working trustee and the Manager of such trust;(v)the mode of succession to the office of the trustee of such trust;(vi)the origin, nature and object of such trust;(vii)the amount of gross average annual income and expenditure of such trust; and(viii)the correctness or otherwise of any other particulars furnished under Sub¬section (4) of Section 17.(2)The Assistant Commissioner shall give in the prescribed manner public notice of the inquiry proposed to be made under Sub-section (1) and invite all persons having interest in the public trust under inquiry to prefer within sixty days objections, if any, in respect of such trust.
