Section 27(1) in Maharashtra Public Trust Rules, 1951
(1)Every application to the Charity Commissioner by persons having interest for his consent to file a suit of the nature specified in section 50, shall set out concisely the material facts and contain inter alia the following particulars:-(a)Names, occupation and addresses of the applicants;(b)Name and description of the trust and its office address;(c)Number of the trust on the Register of Public Trusts, if registered;(d)Approximate value of the trust properties;(e)Approximate annual income of the trust;(f)Name and addresses of the trustees and managers;(g)Objects of the trust;(h)Nature of the applicant's interest in the trust;(i)Cause of action and substance of evidence in support of it and nature of the relief sought in the proposed suit;(j)List of documents relied on;(k)How the applicants propose to meet the costs of the suits;(l)Particulars of applications, if any, under section 92 of the Civil Procedure code, 1908, [or as the case may be, under section 51 of the Act] [Inserted by Notification No. 24718/P, dated 14th September, 1964.] in regard to the trust made earlier by the applicants or to their knowledge by other persons, and the result thereof.
