(1)The Charity Commissioner shall as and when so required by the State Government furnish the following returns to the State Government, namely -(i)the return showing details of contributions receivable by the Public Trusts Registration Offices under its administrative control during the quarter;(ii)the return showing details of actual contributions received by such Public Trusts Registration Offices during the quarter;(iii)the return showing break up details of change reports decided by the Deputy or Assistant Charity Commissioners during the quarter, the details of change reports pending at the end of the quarter and the reasons for such pendency;(iv)the return showing particulars of the prior permissions sought by the public trusts in the quarter for alienation of trust properties and the details of the decisions taken thereon during the quarter along with the details of the cases pending for granting prior permissions for alienation of trust properties and the reasons therefore;(v)the return showing the breach of, contravention of or non- observance of the provisions of this Act by the public trusts in the quarter and his recommendations thereon;(vi)the return showing the details of the schemes settled for the public trusts;(vii)the return showing the number of applications received for seeking permissions to file suits and the number of applications decided during the quarter.(2)The Charity Commissioner may also furnish all or any of the returns mentioned in sub-section (1) as and when he is of the opinion that circumstances exist for furnishing such return to the State Government.(3)The State Government shall consider the returns furnished by the Charity Commissioner under sub-section (1) or (2) and may issue necessary directions to the Charity Commissioner or take necessary corrective measures for effective implementation of this Act.
