Section 25 in Maharashtra Public Trust Rules, 1951
25. Manner of holding inquiry under section 39.
- If the Deputy or Assistant Charity Commissioner finds that there is a prima-facie case for an inquiry under section 39, he shall -(a)fix a date for the inquiry and cause a notice to be served on the trustee or any other person concerned to appear on the date fixed; and(b)on the date fixed for such hearing, or any subsequent dates to which the hearing may be adjourned, allow them an opportunity to represent their case and to adduce evidence, and make any further inquiries as he may consider necessary; and(c)on completion of the inquiry, record his findings and the reasons therefor; and(d)if he holds that the trustee or any other person has been guilty of gross negligence, a breach of trust, [misappropriation] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or misconduct which has resulted in loss to the public trust, report the matter to the Charity Commissioner and forward to him the papers of the inquiry.
