- On the receipt of an application under section 20, or, upon an application made by any person having interest in a public trust or on his own motion, the Deputy or Assistant Charily Commissioner shall make an inquiry in the prescribed manner for the purpose of ascertaining -(i)whether a trust exists and whether such trust is a public trust,(ii)whether any property is the property of such trust,(iii)whether such property is subject to any conditions or restrictions laid down or imposed by authority competent under any law for the time being in force or is freehold and unencumbered having clear marketable title as to ownership and possession,(iv)whether the whole or any substantial portion of the subject matter of the trust is situate within his jurisdiction,(v)the names and addresses of the trustees and manager of such trust,(vi)the mode of succession to the office of the trustees of such trust,(vii)the origin, nature and object of such trust,(viii)the amount of gross annual income and expenditure of such trust, and(ix)any other particulars as may be prescribed under subsection (6) of section 20.
