Section 27 in Maharashtra Public Trust Rules, 1951
27. Application under section 51.
(1)Every application to the Charity Commissioner by persons having interest for his consent to file a suit of the nature specified in section 50, shall set out concisely the material facts and contain inter alia the following particulars:-(a)Names, occupation and addresses of the applicants;(b)Name and description of the trust and its office address;(c)Number of the trust on the Register of Public Trusts, if registered;(d)Approximate value of the trust properties;(e)Approximate annual income of the trust;(f)Name and addresses of the trustees and managers;(g)Objects of the trust;(h)Nature of the applicant's interest in the trust;(i)Cause of action and substance of evidence in support of it and nature of the relief sought in the proposed suit;(j)List of documents relied on;(k)How the applicants propose to meet the costs of the suits;(l)Particulars of applications, if any, under section 92 of the Civil Procedure code, 1908, [or as the case may be, under section 51 of the Act] [Inserted by Notification No. 24718/P, dated 14th September, 1964.] in regard to the trust made earlier by the applicants or to their knowledge by other persons, and the result thereof.(2)The application shall, as far as possible, be accompanied by copies of all the relevant documents.(3)The Charity Commissioner, after hearing the applicants and making such inquiry (if any) if deems fit, may either summarily dismiss the application or grant the consent applied for ;Provided that no such consent shall be given unless the trustees have been given an opportunity of being heard.(4)[* * *] [Deleted by Notification No. 13337/P, dated 2nd June 1972.](5)In case the Charity Commissioner grants consent to the filing of the suit, his consent shall be endorsed on the Plaint before the same is filed in Court.(6)There shall be maintained in the office of the Charity Commissioner a register of applications made to the Charity Commissioner under section 51 in the form of Schedule XI hereto.
