Section 37 in Maharashtra Public Trust Rules, 1951
37. Manner of filing appeal under section 70 [and application under section 70 A.] [Inserted by Notification No. 13337/P, dated 2nd June 1972.]
(1)Every appeal to the Charity Commissioner against the finding or order of a Deputy or Assistant Charity Commissioner [and an application under section 70 A] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] shall be preferred in the form of a memorandum signed [by the appellant, or, as the case may be, the applicant] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or his pleader. The memorandum shall set forth, concisely and under distinct heads, the grounds of objections to the findings or order appealed from without any argument or narration and such grounds shall be numbered consecutively.(2)Such appeal [or application] [Inserted by Notification No. 13337/P, dated 2nd June 1972.] shall be sent to the Charity Commissioner either by registered post or presented in person or by a pleader and shall be accompanied.(a)by a certified copy of the finding or order appealed from [or against which an application under section 70A is made] [Inserted by Notification No. 13337/P, dated 2nd June 1972.]; and(b)by as many copies of the memorandum of appeal [or application] [Inserted by Notification No. 13337/P, dated 2nd June 1972.] as are required for service upon the parties whose rights or interest will be affected by an order that may be passed in such appeal [or application] [Inserted by Notification No. 13337/P, dated 2nd June 1972.].(3)[* * *] [Deleted by Notification No. 13337/P, dated 2nd June 1972.](4)The Charity Commissioner, after the appeal has been heard, shall pronounce his decision either at once or on some future day of which due notice shall be given to the parties or their pleaders. In the case of an application, the Charity Commissioner shall deal with it as provided in section 70 A.(5)[Deleted.](6)There shall be maintained in the Office of the Charity Commissioner a register of appeals filed to the Charity Commissioner under section 70 in the form the of Schedule XVII hereto.
