Section 25AA(1) in Maharashtra Public Trust Rules, 1951
(1)Every application to the Charity Commissioner under sections 41D. 41E and 47 shall set out concisely the material facts about the public trust, and shall contain inter alia the following particulars, that is to say,-(a)the name, occupation and address of the applicant and opponent or respondent, as the case may be.(b)the name and description and number of the trust and its office address,(c)the name and addresses of the trustees and managers,(d)the object of the trusts,(e)the nature of applicant's interest in the trust,(f)the cause of action and the nature of relief sought for in the application,(g)the list of documents relied on.
