Section 7(3) in The Jammu and Kashmir Charitable Endowments Act, 1989
(3)Such a scheme may provide for the following :-(a)powers and functions of the Treasurer with respect to such charitable trusts ;(b)appointment of Treasurer of Charitable Endowments as a trustee ;(c)removal of any existing trustee ;(d)appointment of new trustees ; and(e)appoint, by name or office, a person or persons to administer the property.
