Section 5A(2) in Maharashtra Public Trust Rules, 1951
(2)Entries in the Schedule-I of the record of every trust registered after the commencement of the Bombay Public Trusts (Second Amendment) Rules, 2019 shall be made electronically within seven days of its registration under the Maharashtra Public Trusts Act (XXIX of 1950) and the concerned Assistant or Deputy Charity Commissioner shall be responsible for making such compliance.
