112. Compensatory costs for frivolous or vexatious proceedings before Charity Commissioner etc.
(1)If in an inquiry under the provisions of this Act, the Charity Commissioner, the Joint Charity Commissioner or the Deputy or Assistant Charity Commissioner is of the opinion that the application on which such inquiry was commenced was either frivolous or vexatious, the Charity Commissioner, the Joint Charity Commissioner or the Deputy or Assistant Charity Commissioner, as the case may be, at the request of person against whom such application was made (hereinafter referred to as 'the opponent') call upon the person making the application (hereinafter referred to as 'applicant') to show cause why the applicant should not pay compensation to the opponent and if the applicant is not present, direct the issue of summons to him to appear and show cause as aforesaid.(2)If the Charity Commissioner, the Joint Charity Commissioner or the Deputy or Assistant Charity Commissioner, as the case may be, is satisfied that the application was either frivolous or vexatious, he may, after recording reasons, order that compensation of such amount not exceeding five thousand rupees as he may determine be paid by the applicant to the opponent.
