Section 13 in Maharashtra Public Trust Rules, 1951
13. Changes in the Register of Public Trusts.
(1)Any change or proposed change in any of the particulars recorded in the Register of Public Trusts shall, under subsection (1) of section 22, be reported to the Deputy Charity Commissioner or Assistant Charity Commissioner by the trustee of the trust concerned in the form of Schedule III hereto and such report shall be verified in the manner provided in sub-rule (4) of rule 6] [Added by Notification No. 47/E, dated 2nd January, 1961. ].(1A)[ The memorandum referred to in subsection (1A) of section 22 shall be in the form of Schedule IIIA hereto, and shall be verified in the manner provided in sub-rule (4) of rule 6.] [Added by Notification No. 13337/P, dated 2nd June 1972.](2)[* * *] [Deleted by Notification No. 13337/P, dated 2nd June 1972.](2A)[ Change Report in the form of Schedule-III shall be accompanied by the following documents,-(a)Copy of notice or agenda of the meeting of the trustees for the proposed change.(b)Copy of resolution passed by the board of trustees proposing the change.(c)In case of sole trustee, the letter of addition or deletion signed by the said sole trustee.(d)Consent letters of incoming trustees with their details (e. full address, identity proof, mobile number, phone number, email address etc).(e)Affidavit as contemplated in sub-rule (4) of rule 6 of the outgoing trustees:Provided that, the Deputy or Assistant Charity Commissioner may exempt filing of such affidavit in an appropriate case such as when the trustee, despite due diligence, is not found.(f)Trust Deed, constitution and Scheme of the Trust.(g)Any other document deemed necessary by the Charity Commissioner, as declared by order published in the Official Gazette and on the Official Website of the Charity Commissioner.(2B)Memorandum of Change in the form of Schedule-III A shall be accompanied by the copy of registered Conveyance Deed and any other relevant documents transferring property to the trust or by the trust.] [Inserted by Notification No. BPT-1117/C.R. 59/Desk XV, dated 15.5.2019.](3)Amendments in the entries in the Register of Public Trusts shall be made by scoring out in red ink the original entry or entries, and the addition or alteration initialled by the Deputy or Assistant Charity Commissioner.(4)The Deputy or Assistant Charity Commissioner may of his motion correct clerical or accidental mistakes in any of the entries in the Register of Public Trusts.
