Section 10(3) in The Charitable Endowments Act, 1890
(3)When a Treasurer of Charitable Endowments is divested, by a direction of [the appropriate Government] [ Substituted by A.O. 1937, for " the Local Government or the Governor-General in Council" .] under this section, of any property, it shall vest in the person or persons acting in the administration thereof and be held by him or them on the same trusts as those on which it was held by such Treasurer.
