Section 68 in The Maharashtra Public Trusts Act, 1950
68. Duties, functions and powers of Deputy or Assistant Charity Commissioner.––
For the purposes of this Act, the following shall be the duties and functions to be performed and powers to be exercised by the Deputy or Assistant Charity Commissioner for the region or sub-region for which he is appointed, namely:—(a)to keep and maintain such books, entries and other documents as may be prescribed under section 17;(b)to hold an inquiry under section 19 or 22 for any of the purposes mentioned in the said section;(c)to record entries in the register kept under section 17 and to make amendments in the said entries or the cancellation of the entries under section 22;(cc)to send a memorandum under section 28/A;(d)to enter on and inspect any trust property, to call for and inspect any proceedings of a trustee and to call for any return, statement, account or report from trustees or any person connected with a public trust under section 37;(e)to permit inspection of any statement, notice, intimation, account, audit note or any other document;(f)* * *(g)to exercise such other powers and to perform such duties and functions as may be prescribed.
