Section 70A(2) in The Maharashtra Public Trusts Act, 1950
(2)Nothing in sub-section (1) shall entitle the Charity Commissioner to call for and examine the record of any case—(a)during the period in which an appeal under section 70 can lie against any finding recorded by the Assistant or Deputy Charity Commissioner in such case, or(b)in which an order has been passed either in an appeal made under section 70 or 71 or on an application under section 72.
