Section 12A(2) in Maharashtra Public Trust Rules, 1951
(2)The Deputy or Assistant Charity Commissioner shall, if trust deserves the de-registration under sub-rule(1), make inquiry of the trust to be de-registered in manner specified in rule 7 and also by issuing notices to the trustees on record and notice in accordance with rule 7-A, to the concerned persons, to verify weather the trust is liable for de-registration on the grounds mentioned in sub-section (3-A) of section 22 and then pass appropriate order under fit.
