Section 2(2) in Maharashtra Public Trust Rules, 1951
(2)If it pertains to the exemption of any public trust or class of trusts from all or any of the provisions of the Act, subject to conditions, if any, as may be specified in this behalf,(a)in such newspaper or newspapers as may be determined by the State Government for the purpose,(b)by affixing a copy thereof on the notice board at the office of -(i)the Charity Commissioner, and(ii)the Deputy and Assistant Charity Commissioner concerned.
