Section 5A in Maharashtra Public Trust Rules, 1951
5A. [ Rules for Digitization of Trusts Records. [Inserted by Notification No. BPT-1117/C.R. 59/Desk XV, dated 15.5.2019.]
(1)All the existing trusts records in all the offices under the control of the Charity Commissioner, Maharashtra State shall be converted into electronic record.(2)Entries in the Schedule-I of the record of every trust registered after the commencement of the Bombay Public Trusts (Second Amendment) Rules, 2019 shall be made electronically within seven days of its registration under the Maharashtra Public Trusts Act (XXIX of 1950) and the concerned Assistant or Deputy Charity Commissioner shall be responsible for making such compliance.(3)Entries of Schedule-I of the electronic record of the trusts which have been registered before the commencement of these rules shall be made with the help of staff or outsourced service provider by the Assistant or Deputy Charity Commissioner as expeditiously as possible. The Charity Commissioner shall declare the procedure for taking such electronic record entries of Schedule-I on the Official Website of the Charity Commissioner and whenever necessary make modifications in the said procedure and shall publish the same on the said Official Website.(4)Trustees may submit change reports, applications for registration of trusts under the Maharashtra Public Trusts Act, 1950 (XXIX of 1950) and applications for seeking permission of collecting donations under section 41 C of the said Act online on the Official Website of the Charity Commissioner. The procedure shall be specified for taking cognizance of such online applications and may also make necessary modifications in the said procedure. The procedure and the modification thereof shall be published on the Official Website of the Charity Commissioner.(5)The scheme of entering of data and preserving records of the trusts in electronic form on the Official Website of the Charity Commissioner as well of accepting the said online applications or proposals shall be implemented by the concerned Assistant or Deputy Charity Commissioner under whose jurisdiction the public trusts are situated and with the help of the employees and officers under the control of the Assistant or the Deputy Charity Commissioner. Employees or officers found guilty of non-implementing such scheme shall be liable for the disciplinary action, as per the rules applicable therefor.]
