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State of Gujarat - Section

Section 43 in Gujarat Public Trusts Act, 2011

43. Report to Charity Commissioner.

- On considering the report referred to in section 41, and the accounts and explanation, if any, furnished by the trustees connected with the public trust, the Deputy or Assistant Charity Commissioner shall record his findings on the question whether or not a trustee or the person connected with the trust has been guilty of gross negligence, breach of trust, misappropriation or misconduct which has resulted in loss to the trust, and make a report thereof to the Charity Commissioner.