Section 56S(2) in The Maharashtra Public Trusts Act, 1950
(2)In particular but without prejudice to the generality of the foregoing provision, such regulations may provide for all or any of the following matters, namely:—(i)despatch of day-to-day proceedings and routine business of the committee under section 56J;(ii)the manner in which any person who is not a member of a committee, or sub-committee may be associated with such committee or sub-committee as the case may be, under section 56K;(iii)terms and conditions of service of the servants of a committee under section 56M.
