9. And it is hereby further enacted, that whenever any such Hereditary Officer shall be convicted of fraud or malversation, or of any criminal offence in the conduct of the duties of the Office by any Sessions Court, it shall be lawful for the said Governor in Council, to direct the confiscation of the wuttun, either wholly or in part, and after such confiscation, the duties of the Office shall be performed by such person as the Governor in Council shall appoint, and the surplus proceeds of the wuttun shall be disposed of for the benefit of the parties previously, entitied thereto or otherwise in such manner as the said Governor in Council may direct.
