(1)On receipt of an application under Section 4 or upon, an application made by any person having interest in a public trust or on his own motion the Registrar shall make an inquiry in the prescribed manner for the purpose of ascertaining,-(i)whether the 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 situated within his jurisdiction;(iv)the names and the addresses of the trustees 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 the expenditure of such trust; and(viii)the correctness or otherwise of any other particulars furnished under sub-section (3) of Section 4.(2)The Registrar shall give in the prescribed manner public notice of the enquiry proposed to be made under sub-section (1) and invite all persons interested in the public trust under inquiry to prefer objections, if any, in respect of such trust.
