BOMBAY PUBLIC TRUSTS ACT, 1950


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Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE, EXTENT, OPERATION AND APPLICATION View Judgements
  2 DEFINITIONS View Judgements
  3 CHARITY COMMISSIONER View Judgements
  3a 1[JOINT CHARITY COMMISSIONERS View Judgements
  4 2[QUALIFICATIONS FOR APPOINTMENT OF CHARITY COMMISSIONER 4[AND JOINT CHARITY COMMISSIONER, View Judgements
  5 DEPUTY AND ASSISTANT CHARITY COMMISSIONERS View Judgements
  6 SUBORDINATE OFFICER View Judgements
  6a 4[CHARITY COMMISSIONER AND OTHER OFFICERS TO BE SERVANTS OF STATE GOVERNMENT View Judgements
  6b COST OF PAY, PENSION, ETC. OF CHARITY COMMISSIONER ETC., TO BE PAID TO GOVERNMENT OUT OF THE PUBLIC TRUSTS ADMINISTRATION FUND. View Judgements
  7 ASSESSORS View Judgements
  8a DELEGATIONS View Judgements
  9 CHARITABLE PURPOSES View Judgements
  10 PUBLIC TRUST NOT TO BE VOID ON GROUND OF UNCERTAINTY. View Judgements
  11 PUBLIC TRUST NOT VOID ON GROUND THAT IT IS VOID FOR NONCHARITABLE OR NON-RELIGIOUS PURPOSE. View Judgements
  12 PUBLIC TRUST NOT VOID ON GROUND OF ABSENCE OF OBLIGATION.- View Judgements
  13 PUBLIC TRUST NOT VOID ON FAILURE OF SPECIFIC OBJECT OR SOCIETY, ETC. CEASING TO EXIST.- View Judgements
  14 REGIONS AND SUB-REGIONS View Judgements
  15 PUBLIC TRUSTS REGISTRATION OFFICE View Judgements
  15a 1[POWER TO SET UP OFFICES IN DISTRICT View Judgements
  16 DEPUTY OR ASSISTANT CHARITY COMMISSIONER TO BE IN CHARGE OF PUBLIC TRUSTS REGISTRATION OFFICE. View Judgements
  17 BOOKS, INDICES AND REGISTER View Judgements
  18 REGISTRATION OF PUBLIC TRUSTS View Judgements
  19 INQUIRY FOR REGISTRATION View Judgements
  20 FINDING OF DEPUTY OR ASSISTANT CHARITY COMMISSIONERS View Judgements
  21 ENTRIES IN REGISTER View Judgements
  22 CHANGE View Judgements
  22a 3[FURTHER INQUIRY BY DEPUTY OR ASSISTANT CHARITY COMMISSIONER View Judgements
  22b 1[REGISTRATION OF TRUST PROPERTY IN THE NAME OF PUBLIC TRUST, WHICH HAS ALREADY BEEN REGISTERED ETC View Judgements
  23 PROCEDURE WHERE TRUST PROPERTY IS SITUATE IN SEVERAL REGIONS OR SUB-REGIONS View Judgements
  24 STAY OF INQUIRY View Judgements
  25 INQUIRY REGARDING PUBLIC TRUST NOT TO BE HELD BY MORE THAN DEPUTY OR ASSISTANT CHARITY COMMISSIONER View Judgements
  26 2[ENTRIES IN REGISTER TO BE MADE OR AMENDED IN CERTAIN CASES View Judgements
  27 [STAMPING OF SCRIPS] View Judgements
  28 PUBLIC TRUST PREVIOUSLY REGISTERED UNDER ENACTMENTS SPECIFIED IN SCHEDULE View Judgements
  28a 1[COPY OF ENTRIES RELATING TO IMMOVABLE PROPERTY TO BE SENT TO SUB-REGISTRAR View Judgements
  28b [DUTY OF CERTAIN OFFICERS AND AUTHORITIES TO MAINTAIN REGISTERS OF TRUST PROPERTY] View Judgements
  29 PUBLIC TRUST CREATED BY WILL View Judgements
  30 NOTICE OF PARTICULARS OF IMMOVABLE PROPERTY 4[* *] ENTERED IN REGISTER View Judgements
  31 BAR TO HEAR OR DECIDE SUITS.- View Judgements
  31a 2[TRUSTEES OF CERTAIN TRUSTS TO SUBMIT BUDGET TO CHARITY COMMISSIONER View Judgements
  32 section 32 View Judgements
  33 section 33 View Judgements
  34 AUDITOR’S DUTY TO PREPARE BALANCE SHEET AND TO REPORT IRREGULARITIES ETC View Judgements
  35 INVESTMENT OF PUBLIC TRUST MONEY View Judgements
  36 ALIENATION OF IMMOVABLE PROPERTY OF PUBLIC TRUST View Judgements
  36a 1[POWERS AND DUTIES OF AND RESTRICTIONS ON TRUSTEES View Judgements
  36b REGISTER OF MOVEABLE AND IMMOVABLE PROPERTIES View Judgements
  37 POWER OF INSPECTION AND SUPERVISION View Judgements
  38 EXPLANATION ON REPORT OF AUDITOR 4[ON OR COMPLAINT] View Judgements
  39 5[REPORT TO CHARITY COMMISSIONER View Judgements
  40 3[POWER OF CHARITY COMMISSIONER TO ISSUE ORDERS ON REPORT RECEIVED UNDER SECTION 39 OR TO REMAND MATTER, ETC View Judgements
  41 ORDER OF SURCHARGE View Judgements
  41a 2[POWER OF COMMISSIONER TO ISSUE DIRECTIONS FOR PROPER ADMINISTRATION OF THE TRUST] View Judgements
  41aa POWER OF CHARITY COMMISSIONER AND STATE GOVERNMENT TO ISSUE DIRECTIONS IN RESPECT OF HOSPITALS, ETC TO EARMARK CERTAIN BEDS ETC. FOR POORER PATIENTS TO BE TREATED FREE OF CHARGE OR AT CONCESSIONAL RATES View Judgements
  41b POWER TO INSTITUTE INQUIRIES View Judgements
  41c PERSONS (OTHER THAN PUBLIC TRUSTS) COLLECTING MONEYS ETC FOR RELIGIOUS OR CHARITABLE PURPOSE TO INFORM CHARITY COMMISSIONER OF SUCH COLLECTIONS FORTHWITH ETC View Judgements
  41d SUSPENSION, REMOVAL AND DISMISSAL OF TRUSTEES View Judgements
  41e POWER TO ACT FOR PROTECTION OF CHARITIES View Judgements
  42 CHARITY COMMISSIONER TO BE CORPORATION SOLE View Judgements
  43 2[MAHARASHTRA CHARITY COMMISSIONER TO BE TREASURER OF CHARITABLE ENDOWMENTS UNDER ACT VI OF 189O.3 View Judgements
  44 [COMMISSIONER CAN ACT AS TRUSTEE OF PUBLIC TRUSTS.] View Judgements
  45 [COMMISSIONER MAY WITH CONSENT BE APPOINTED TRUSTEE OF SETTLEMENT BY GRANTOR.] View Judgements
  46 [COMMISSIONER CAN ACT AS TRUSTEE OF PUBLIC TRUSTS.] View Judgements
  47 1[POWER OF CHARITY COMMISSIONER TO APPOINT, SUSPEND, REMOVE OR DISCHARGE TRUSTEES AND INVEST PROPERTY TO NEW TRUSTEES View Judgements
  47aa [OF CHARITY COMMISSIONER TO APPLY TO COURT FOR APPOINTMENT OF NEW TRUSTEE WHERE TRUSTEE CONVICTED UNDER ACT.] View Judgements
  47a [TO COURT TO VEST PROPERTY IN NEW TRUSTEE.] View Judgements
  47b [NOT TO APPOINT CHARITY COMMISSIONER AS TRUSTEE OF RELIGIOUS TRUST AND CHARITY COMMISSIONER NOT TO ACCEPT SUCH TRUST IF MANAGEMENT OF RELIGIOUS AFFAIRS IS INVOLVED.] View Judgements
  48 [OF ADMINISTRATIVE CHARGES View Judgements
  49 OF PROPERTY BY CHARITY COMMISSIONER View Judgements
  50 1[SUIT BY OR AGAINST OR RELATING TO PUBLIC TRUSTS OR TRUSTEES OR OTHERS View Judgements
  50a 1[POWER OF CHARITY COMMISSONER TO FRAME; AMALGAMATE OR MODIFY SCHEMES View Judgements
  51 CONSENT OF CHARITY COMMISSIONER FOR INSTITUTION OF SUIT View Judgements
  52 NON-APPLICATION OF SECTIONS 92 AND 93 OF THE CIVIL PROCEDURE CODE TO PUBLIC TRUSTS View Judgements
  52a 1[SUIT AGAINST ASSIGNEE FOR VALUABLE CONSIDERATION NOT BARRED BY TIME View Judgements
  53 BEQUEST UNDER WILL FOR BENEFIT OF PUBLIC TRUST View Judgements
  54 DHARMADA View Judgements
  55 CY PRES View Judgements
  56 COURT’S POWER TO HEAR APPLICATION View Judgements
  56a 1[POWERS OF TRUSTEE TO APPLY FOR DIRECTIONS View Judgements
  56b PROCEEDINGS INVOLVING QUESTION AFFECTING PUBLIC CHARITABLE OR RELIGIOUS PURPOSE View Judgements
  56c PROVISIONS OF CHAPTER VU-A TO APPLY TO CERTAIN ENDOWMENTS View Judgements
  56d VESTING, OR TRANSFER OF MANAGEMENT OF CERTAIN ENDOWMENTS View Judgements
  56e COMMITTEES OF MANAGEMENT View Judgements
  56f TERM OF OFFICE OF MEMBERS OF COMMITTEE View Judgements
  56g DISQUALIFICATION OF MEMBERSHIP View Judgements
  56h POWER OF GOVERNMENT TO APPOINT NEW MEMBER View Judgements
  56i CHAIRMAN AND TREASURER OF COMMITTEE View Judgements
  56j MEETING OF AND PROCEDURE FOR COMMITTEE View Judgements
  56k POWER OF COMMITTEE TO APPOINT SUB-COMMITTEES View Judgements
  56l SECRETARY AND OTHER OFFICERS OF COMMITTEE View Judgements
  56m TERMS AND CONDITIONS OF SERVICE OF SECRETARY AND OTHER SERVANTS View Judgements
  56n GENERAL DUTIES OF COMMITTEES View Judgements
  56o ACT OF COMMITTEE NOT INVALID BY REASON OF VACANCY OR DEFECT View Judgements
  56p POWER OF STATE GOVERNMENT TO ISSUE DIRECTIONS View Judgements
  56q POWER OF CHARITY COMMISSIONER TO REQUIRE DUTIES OF COMMITTEE TO BE PERFORMED AND TO DIRECT EXPENSES IN RESPECT THEREOF TO BE PAID FROM FUND OF COMMITTEE, ETC View Judgements
  56qq 1[MANAGEMENT FUND View Judgements
  56r POWER TO SUPERSEDE A COMMITTEE View Judgements
  56rr 1[POWER OF REMOVAL OF MEMBERS OF COMMITTEE AND APPOINTMENT OF ADMINISTRATOR TEMPORARILY View Judgements
  56s POWER TO MAKE REGULATIONS.- View Judgements
  56t NON-APPLICATION OF CERTAIN PROVISIONS OF THIS ACT TO ENDOWMENTS View Judgements
  57 PUBLIC TRUST ADMINISTRATION FUND View Judgements
  58 3[CONTRIBUTION BY PUBLIC TRUSTS TO PUBLIC TRUSTS ADMINSTRATION FUND View Judgements
  59 PENALTIES AS RECOVERY OF CONTRIBUTION View Judgements
  60 APPLICATION OF PUBLIC TRUSTS ADMINISTRATION FUND View Judgements
  61 section 61 View Judgements
  62 section 62 View Judgements
  63 section 63 View Judgements
  64 section 64 View Judgements
  65 section 65 View Judgements
  66 PENALTY.- View Judgements
  67 OTHER OFFENCES View Judgements
  68 DUTIES, FUNCTIONS AND POWERS OF DEPUTY OR ASSISTANT CHARITY COMMISSIONER View Judgements
  69 DUTIES, FUNCTIONS AND POWERS OF CHARITY COMMISSIONER View Judgements
  70 APPEALS FROM FINDINGS OF DEPUTY OR ASSISTANT CHARITY COMMISSIONER View Judgements
  70a 3[CHARITY COMMISSIONER TO CALL FOR AN EXAMINE RECORDS AND PROCEEDINGS BEFORE DEPUTY OR ASSISTANT CHARITY COMMISSIONER View Judgements
  71 APPEAL TO 1[MAHARASHTRA REVENUE TRIBUNAL] View Judgements
  72 APPLICATION FROM CHARITY COMMISSIONER’S DECISION UNDER. SECTION 40 6(41] 1 AND 43(2)(A) AND (C)], 50A, [ OR 70A)ETC View Judgements
  73 OFFICERS HOLDING INQUIRIES TO HAVE POWERS OF CIVIL COURT View Judgements
  73a POWER OF INQUIRY OFFICER TO JOIN PERSONS AS PARTY TO PROCEEDINGS View Judgements
  74 INQUIRIES TO BE JUDICIAL INQUIRIES.- View Judgements
  74a 1[CHARITY COMMISSIONER, JOINT CHARITY COMMISSIONER, DEPUTY CHARITY COMMISSIONER, ETC. TO BE DEEMED TO BE CIVIL COURT WITHIN SECTIONS 480 AND 482 OF THE CRIMINAL PROCEDURE CODE.- View Judgements
  75 LIMITATION View Judgements
  76 CIVIL PROCEDURE CODE TO APPLY TO PROCEEDINGS 1[BEFORE COURT] UNDER THIS ACT View Judgements
  77 RECOVERY OF SUMS DUE UNDER SECTION 18, 5[20,41, 3* 79A, 79C OR 79CC] OR RULES View Judgements
  78 CHARITY COMMISSIONER AND OTHER OFFICERS 7[* * *] TO BE PUBLIC SERVANTS View Judgements
  79 DECISION OF PROPETEY AS PUBLIC TRUST PROPERTY View Judgements
  79aa 11[POWER TO FINALISE RECONSTRUCTED RECORD View Judgements
  79a 2[RECOVERY OF COSTS AND EXPENSES INCURRED ON LEGAL PROCEEDINGS BY CHARITY COMMISSIONER ETC View Judgements
  79b COSTS OF PROCEEDINGS BEFORE COURTS INCLUDING HIGH COURT View Judgements
  79c COSTS OF PROCEEDINGS BEFORE CHARITY COMMISSIONER, ETC View Judgements
  79cc 1[COMPENSATORY COSTS FOR FRIVOLOUS OR VEXATIOUS PROCEEDINGS BEFORE CHARITY COMMISSIONER, ETC View Judgements
  79d COURT-FEE TO BE PAID AS PRESCRIBED BY SCHEDULE ‘B’ View Judgements
  80 BAR OF JURISDICTION View Judgements
  81 INDEMNITY FROM SUITS AND PROCEEDINGS View Judgements
  82 TRIAL OF OFFENCES UNDER THIS ACT View Judgements
  83 PREVIOUS SANCTION OF CHARITY COMMISSIONER NECESSARY FOR PROSECUTION View Judgements
  84 RULES View Judgements
  85 REPEALS View Judgements
  86 1[FURTHER REPEALS AND SAVINGS CONSEQUENT ON COMMENCEMENT OF BOM. XXIX OF 1950 IN OTHER AREAS OF STATE View Judgements
  87 ACT NOT TO APPLY TO CERTAIN WAKF TO WHICH ACT XXIX OF 1954 APPLIES OR TO GURUDWARA GOVERNED BY HYDERABAD ACT XXX VII OF 1956.-NOTHING CONTAINED IN THIS ACT SHALL APPLY TO View Judgements
  88 PROVISIONS OF REMOVAL OF DIFFICULTIES View Judgements



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