Section 37(1) in The Maharashtra Public Trusts Act, 1950
(1)The Charity Commissioner, the Deputy or Assistant Charity Commissioner or any officer authorized by the State Government by a general or special order shall have power—(a)to enter on and inspect or cause to be entered on and inspected any property, belonging to a public trust;(b)to call for and inspect any proceedings of the trustees of any public trust, and any book of accounts or document in the possession or under the control of the trustees or any person connected with the trust;(c)to call for any return, statement, account or report which he may think fit from the trustees or any person connected with a public trust;(d)to get the explanation of the trustee or any person connected with the public trust and reduce or cause to be reduced to writing any statement made by him:Provided that, in entering upon any property belonging to the public trust the officers making the entry shall give reasonable notice to the trustee and shall have due regard to the religious practices or usages of the trust.
