Section 56H in The Maharashtra Public Trusts Act, 1950
56H. Power of Government to appoint new member.––
The State Government may appoint a new member when a member of committee—(a)resigns or dies;(b)is for a continuous period of six months absent from India without leave of the Charity Commissioner;(c)leaves India for the purpose of residing abroad;(d)desires to be discharged;(e)refuses to act; or(f)is removed by the State Government.
