(1)Within three months from the date on which this section comes into force in any area or from the date on which a public trust is created, whichever is later, the working trustee of every public trust shall, apply to the Registrar having jurisdiction for the registration of the public trust.(2)Such application shall be accompanied by such fees, if any, not exceeding five rupees as may be prescribed.(3)The application shall be in such form as may be prescribed and shall among other things contain the following particulars, namely,-(i)the origin, nature and object of the public trust;(ii)the place where the principal office or the principal place of business of the public trust is situate;(iii)the names and addresses of the working trustee and the manager;(iv)the mode of succession to the office of the trustees;(v)the list of the movable and immovable trust property in the [State] [Substituted by M.P. Act No. 23 of 1958.] and such description and particulars as may be sufficient for the identification thereof;(vi)the approximate value of the movable and immovable property;(vii)the income derived from movable and immovable property and from any other source, if any, based on the gross annual income during the three years immediately preceding the date on which the application is made or of the period which has lapsed since the creation of trust whichever period is shorter and in the case of a newly created public trust the estimated income from such sources;(viii)amount of the average annual expenditure in connection with such public trust estimated on the expenditure incurred within the period to which the particulars under clause (vi) relate;(ix)the address to which any communication to the working trustee or manager in connection with the public trust may be sent; and(x)such other particulars as may be prescribed :Provided that the rules may provide that in the case of any or all public trusts it shall not be necessary to give the particulars of the trust property of such value and such kind as may be specified therein.(4)No Registrar shall proceed with any application for the registration of a public trust in respect of which an application for registration has been filed previously before any other Registrar and the Registrar before whom the application was filed first shall decide which Registrar shall have jurisdiction to register the public trust.(5)Any appeal against the order of the Registrar under sub-section (4) may be filed within thirty days of the order before such officer as the State Government may, by notification, appoint, and subject to the decision in such appeal the order of the Registrar under sub-section (4) shall be final.(6)Every application made under sub-section (1) shall be signed and verified in accordance with the manner, laid down in the Code of Civil Procedure, 1908 (V of 1908), for signing and verifying plaints. It shall be accompanied by a copy of an instrument of trust if such instrument had been executed and in existence and where the trust property includes immovable property, about which record is kept, a copy of the entries relating to such property in such record of rights.
