(1)Subject to the provisions of this Act and on direction of the State Government, the Charity Commissioner may, from time to time, issue directions to any trustee of a public trust or any person connected therewith to ensure that such trust is properly administered and the income thereof is properly accounted for or duly appropriated and applied to the objects and for the purposes of the trust and also where he finds that any property of the trust is in danger of being wasted, damaged, alienated or wrongfully sold, removed or disposed of.
