Section 22A in Maharashtra Public Trust Rules, 1951
22A. [ Inspection of certain documents of trust of persons having interest. [Added by Notification No. 13337/P, dated 2nd June 1972.]
- In any investigation or inquiry into the affairs of any public trust, the officer making such investigation or holding inquiry not below the rank of Assistant Charity Commissioner on an application by any person having interest may direct the trustees of such trust to give inspection to such person having interest or any person duly authorized by him in this behalf of the books of accounts, minute books, other papers and documents of the trust in connection with its administration as may be necessary for the purpose of such investigation or inquiry on such terms as to costs as such officer may deem fit, and also to allow him to take out at his own cost notes or copies of such documents.] [Added by Notification No. 13337/P, dated 2nd June 1972.]
