Section 47(1) in The Maharashtra Public Trusts Act, 1950
(1)Any person interested in a public trust may apply to the Charity Commissioner for the appointment of a new trustee, where there is no trustee for such trust or the trust cannot be administered until the vacancy is filled, or for the suspension, removal or discharge of a trustee, when a trustee of such trust,—(a)disclaims or dies;(b)is for a continuous period of six months absent from India without the leave of the Charity Commissioner or the Deputy or Assistant Charity Commissioner or the officer authorised by the State Government in this behalf;(c)leaves India for the purpose of residing abroad;(d)is declared as insolvent;(e)desires to be discharged from the trust;(f)refuses to act as a trustee ;(g)becomes in the opinion of the Charity Commissioner unfit or physically incapable to act in the trust or accepts a position which is inconsistent with his position as trustee;(h)in any of the cases mentioned in Chapter III, is not available to administer the trust; or(i)is convicted of an offence punishable under this Act or an offence involving moral turpitude.
