Section 12A in Maharashtra Public Trust Rules, 1951
12A. [ Procedure to be followed for de-registration of trust under section 22. [Rules 12A and 12B inserted by Notification No. BPT.1116/C.R.31/Desk-XV, dated 30th May, 2018.]
(1)Every Deputy and Assistant Charity Commissioner shall assertain on the basis of the record of the trust before it, that the trust deserves the de-registration as contemplated in sub-section(3-A) of section 22.(2)The Deputy or Assistant Charity Commissioner shall, if trust deserves the de-registration under sub-rule(1), make inquiry of the trust to be de-registered in manner specified in rule 7 and also by issuing notices to the trustees on record and notice in accordance with rule 7-A, to the concerned persons, to verify weather the trust is liable for de-registration on the grounds mentioned in sub-section (3-A) of section 22 and then pass appropriate order under fit.(3)If the Deputy or Assistant Charity Commissioner, in the course of such inquiry , finds that the trust has movable or immovable properties, he can take over the management of such properties and record its details in form given in Schedule II-C appended to the rules.(4)The Deputy or Assistant Charity Commissioner shall, after taking over the possession of the trust property and after hearing objections, if any, pass further orders for disposal of such property after ascertaining value of such property,(5)The Deputy or Assistant Charity Commissioner may, after passing an order under sub-rule(4) for the sale of the property, sell it by holding auction after inviting offers by publishing a notice in the two newspapers having a wide circulation in the area where the property is situated, on such terms and conditions as he may deem fit.(6)The Deputy or Assistant Charity Commissioner shall, after sale of the property of the trust to be de-registered, deposit the sale proceeds in the Public Trusts Administration Fund.]
