Section 17 in Maharashtra Public Trust Rules, 1951
17. Maintenance of accounts under section 32.
(1)Every trustee of a public trust shall keep regular accounts of all receipts and move able and immovable property and of all encumbrances created on the trust property and of all payments and alienation's made on behalf of the public trust of which he is in the trustee. The accounts shall contain all such particulars as in the opinion of the Charity Commissioner will facilitate preparation of the balance sheet and income and expenditure account in the form of Schedules VIII and IX and the preparation of a statement of income chargeable to contribution in the form of Schedule IXC hereto:Provided that where the trustees of public trust are entitled to file statements in the form of Schedule IXA and IXB hereto, by virtue of any exemption granted under clause (b) of subsection (4) of Section 33, the accounts may contain particulars which shall facilitate the preparation of statements in the aforesaid form of Schedules IXA and IXB.(2)[* * *] [Deleted by Notification No. MISC.1002/170(29)XV, dated 17.12.2005.]
