Section 56RR(1) in The Maharashtra Public Trusts Act, 1950
(1)Notwithstanding anything contained in this Chapter or any other provisions of this Act or in any judgment, decree, order or scheme of any Court, Charity Commissioner or any other authority, where a committee of management has been appointed by the State Government under section 56E in respect of any endowment or endowments, and the State Government is of opinion that for better management and administration of the endowments, the management of the said endowments should be taken over temporarily by the State Government and then should be governed by a scheme or schemes framed by the Charity Commissioner or should be handed over again to the committee as reconstituted, the State Government may, by notification in the Official Gazette,—(a)terminate the appointment of all the existing members of the committee (including the Chairman and the Treasurer), even before the expiry of their term of office of five years, on and from such date as may be specified in the notification, whereupon they shall be deemed to have vacated their office on that date;(b)appoint a Government officer, from time to time, as the Administrator of the Committee, for such period not exceeding three years as may be specified in the notification, which may be extended by like notification, from time to time, so, however, that the total period shall not exceed five years:Provided that, if during the said period, the committee is reconstituted, the Administrator shall cease to hold his office from the day the committee is reconstituted or as and when any scheme is framed by the Charity Commissioner in respect of any endowment, the Administrator shall cease to function in respect of that endowment from the day of scheme comes into operation.
