Section 34 in Maharashtra Public Trust Rules, 1951
34. [ Additional powers of Deputy and Assistant Charity Commissioners. [Substituted by Notification No. 13337/P, dated 2nd June 1972.]
- In addition to the duties and powers enumerated in section 68 and provided in these rules, the Deputy Charity Commissioner and Assistant Charity Commissioner may exercise also the following powers, that is to say :(1)the power to transfer any proceeding or enquiry from one Inspector to another irrespective of his normal jurisdictions(2)the power to direct any Inspector or any member of the subordinate staff to serve processes in urgent cases where notice is to be served immediately or notice is to be affixed on any property under rule 7A.]
