Section 31F in Maharashtra Public Trust Rules, 1951
31F. Inspection of proceedings or other records in custody of committee and supplying copies thereof.
(1)Upon an application in writing by or on behalf of any person interested in the endowments vested in, or transferred for management to, any committee, the Secretary may permit the person so interested or his agent to inspect proceedings and other records of the committee and copies thereof may be supplied to him on payment of [such reasonable fees] [Substituted by Notification No. 29306/P, dated 25th October 1966.] and subject to such conditions as may be determined by the committee.(2)All copies issued under sub-rule (1) shall be certified by the secretary in the manner provided in section 76 of the Indian Evidence Act, 1872.
