Section 65(4) in The Bombay Public Trusts Act, 1950
(4)If all the assessors are prevented from attending or absent themselves without sufficient cause, the inquiry shall be proceeded with the aid of fresh assessors:Provided that is [the Charity Commissioner or Deputy] [These words were substituted for the words 'the Deputy', by Bombay 6 of 1960, Section 33 (b) (i).] or Assistant Charity Commissioner holding the inquiry is satisfied that for sufficient and adequate reasons the inquiry need not be delayed, he shall complete the inquiry and [where the inquiry is held by the Deputy or Assistant Charity Commissioner, he] [These words were inserted, by Bombay 6 of 1960, Section 33 (b) (ii).] shall report the matter to the Charity Commissioner.
