JAGJEET SINGH GURUSHARAN SINGH Vs. ALKA SAHANI

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 19/05/2016 passed by the Joint Charity Commissioner, Mumbai, in Application No. 74/2015 which was filed under Sec. 47 and Sec. 41-A of the Bombay Public Trust Act, 1950 (Now The Maharashtra Public Trusts Act) whereby the learned Joint Charity Commissioner allowed the application and appointed 10 (Ten)Trustees-Administrators and 9 (Nine) Co-opted Administrators of the Trust by the name Vishwa Punarnirman Sangha, Nagpur.

(2.) Vishwa Punarnirman Sangha, Nagpur (WorldReconstruction Society) is a Trust (hereinafter referred to asSangha or Trust), registered under the provisions of the Societies Registration Act, 1860 and the Bombay Public Trusts Act (now Maharashtra Public Trusts Act)(for short "MPT Act") vide Registration No. E-1344(N). The aims and objects of the Sangha is stated in its MEMORANDAM OF ASSOCIATION, and the administration of the Sangha is governed by its ARTICLES OF ASSOCIATION. In furtherance of its aims and objects, the Sangha runs a School by the name Bharti Krishna Vidya Vihar, Telankhedi, Nagpur, having a strength of around 2500 students and around 150 staff members.

(3.) As per Clause 11 of the Memorandum of Association, the administration of the Sangha is being carried on by the Administrative Body constituted in accordance with the Articles of Association. It shall consists of (1) TRUSTEES Administrators and (2) Co-opted Administrators, ordinarily totaling 19 persons (representing both sexes) as laid down in the Articles of Association.