Section 15 in Maharashtra Public Trust Rules, 1951
15. Registers of decisions of Charity Commissioner and of Courts.
- [(1) There shall be maintained in the office of the Charity Commissioner a register in the form of Schedule-VI hereto, of his decisions and of Courts relating to public trusts communicated to the Charity Commissioner under section 26.] [Substituted by Notification No. 13337/P, dated 2nd June 1972.](2)Also, there shall be maintained in each Public Trusts Registration Office or Joint Public Trusts Registration Office a register in the form of Schedule VII hereto of such decisions forwarded by the Charity Commissioner for effecting the necessary changes in the Register of Public Trusts.
