Section 36 in Maharashtra Public Trust Rules, 1951
36. Additional duties and powers of the Charity Commissioner.
- In addition to the duties and powers enumerated in section 69, the Charity Commissioner shall perform duties and exercise powers set down below:(i)[ the power to call for any record or proceedings from any Joint, Deputy or Assistant Charity Commissioner, [Substituted by Notification No. BPT.1180/366(78)-VI, dated 9th October 1980.](ii)the power to stay any proceedings before the Joint, Deputy or Assistant Charity Commissioner or the execution of any order passed by any Joint, Deputy or Assistant Charity Commissioner;(iii)the power at any stage to transfer any proceedings pending before any Joint, Deputy or Assistant Charity Commissioner to another Joint, Deputy or Assistant Charity Commissioner, as the case may be, or take over himself for disposal ;(iv)the power to transfer a public trust registered in one Public Trusts Registration Office or Joint Public Trusts Registration Office to the register of another Public Trusts Registration Office or Joint Public Trust Registration Office;(v)to transfer any inquiry from one Inspector to another to assign any inquiry to any Inspector.]
