(1)On receipt of such application the Court shall make or cause to be made such inquiry into the case as it deems fit and pass such orders thereon as it may consider appropriate.(2)While exercising the power, under sub-section (1) the Court shall, among other powers, have power to make an order for;-(a)removing any trustee;(b)appointing a new trustee;(c)declaring what portion of the trust property or of the interest therein shall be allocated to any particular object of the trust;(d)providing a scheme of management of the trust property;(e)directing how the funds of a public trust whose original object has failed, shall be spent, having due regard to the original intention of the author of the trust or the object for which the trust was created;(f)issuing any directions as the nature of the case may require.(3)Any order passed by the Court under sub-section (2) shall be deemed to be a decree of such Court and an appeal shall lie therefrom to the High Court.(4)No suit relating to a public trust under Section 92 of the Code of Civil Procedure, 1908 (V of 1908), shall be entertained by any Court on any matter in respect of which an application can be made under Section 26.
