Section 84(02) in The Bombay Public Trusts Act, 1950
(02)The honorarium or fees and allowances to be paid to chairman, treasurer and members of a committee under sub-section (2) of section 56-1 and the fund out of which such honorarium, or fees and allowances shall be paid;(o3)[ the interval at which a committee shall meet and the procedure it shall follow under section 56j] [This clause was inserted, by Bombay 6 of 1960, Section 39(c).];(o4)[ the terms and conditions as to service on which secretaries and officers of a committee are appointed under section 56M and the fund out of which their salary and allowances shall be paid;] [These clauses were inserted, by Bombay 6 of 1960, Section 39(d).](p)the date on which and the manner in which and the amount of contribution which every public ;trust shall pay annually under section 58 and the manner in which the custody and investment of, and the disbursement and payment from, such fund shall be made under section 60;(pi)[ exemption of any public trust or class of public trusts under sub-section (2) of section 58 and the conditions of exemption;] [Clause (pi) was inserted by Gujarat 36 of 1961, Section 3(1).](q)the date on which the Deputy or Assistant Charity Commissioner shall prepare a list of assessors under sub-section (1) and the persons who may be exempted to serve as assessors under sub-section (2) of section 62;(r)the allowances to be paid to assessors under sub-section (5) of sections 65;(s)the other powers, duties and functions to be exercised and performed by a Deputy or Assistant Charity Commissioner under section 68.(t)the other powers, duties and functions to be exercised and performed by the Charity Commissioner under 69;(u)the form of appeal and the fee to be paid for filing such appeal under section 71;(v)the custody and investment of the money to be credited to the Public Trust Administration Fund and the disbursement and payment therefrom;(w)any other matter which is to be or may be prescribed under this Act.
