Section 38 in The Maharashtra Public Trusts Act, 1950
38. Explanation on report of auditor or on complaint.––
On receipt of a report of the auditor under section 34 or of a report, if any, made by an officer authorized under section 37 or on receipt of a complaint in respect of any trust the Deputy or Assistant Charity Commissioner to whom the report is submitted or complaint is made shall require the trustee or any other person concerned to submit an explanation thereon within such period as he thinks fit.
