Section 178(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)In the case of an application under section 92 the enquiry may as far as possible be directed towards the following issues :-(i)Does a trust exist for public purposes of charitable or religious nature ?(ii)Has there been a breach of such trust ?(iii)Have the applicants an interest in such trust ?(iv)Are they fit and proper persons to be entrusted with the conduct of the suit ?
