Section 25AAA(1) in Maharashtra Public Trust Rules, 1951
(1)Every application to the Charity Commissioner under sub-section (1) of section 41 F shall set out concisely, the material facts about the breach of the order under any of the sections mentioned in Chapter VI of the Act and shall contain, inter alia, the following particulars, that is to say:-(a)the name, occupation and address of the applicant and the person who has committed breach of the order,(b)the name and description and number of the trust in respect of which the breach of order has been committed,(c)the nature of the applicantÂ’s interest in the trust,(d)the cause of action and the nature of relief sought for in the application,(e)the list of documents relied on.
