Section 37(2) in Maharashtra Public Trust Rules, 1951
(2)Such appeal [or application] [Inserted by Notification No. 13337/P, dated 2nd June 1972.] shall be sent to the Charity Commissioner either by registered post or presented in person or by a pleader and shall be accompanied.(a)by a certified copy of the finding or order appealed from [or against which an application under section 70A is made] [Inserted by Notification No. 13337/P, dated 2nd June 1972.]; and(b)by as many copies of the memorandum of appeal [or application] [Inserted by Notification No. 13337/P, dated 2nd June 1972.] as are required for service upon the parties whose rights or interest will be affected by an order that may be passed in such appeal [or application] [Inserted by Notification No. 13337/P, dated 2nd June 1972.].
