Section 3A(1) in The Maharashtra Public Trusts Act, 1950
(1)The State Government may, by notification in the Official Gazette, appoint one or more officers to be called Joint Charity Commissioners, who shall subject to the control of the Charity Commissioner and such general or special orders as the State Government may pass, exercise all or any of the powers and perform all or any of the duties and functions, of the Charity Commissioner.
