Section 31F(1) in Maharashtra Public Trust Rules, 1951
(1)Upon an application in writing by or on behalf of any person interested in the endowments vested in, or transferred for management to, any committee, the Secretary may permit the person so interested or his agent to inspect proceedings and other records of the committee and copies thereof may be supplied to him on payment of [such reasonable fees] [Substituted by Notification No. 29306/P, dated 25th October 1966.] and subject to such conditions as may be determined by the committee.
