(1)If the present working trustee of a public trust -(a)disclaims or dies,(b)is for a continuous period of six months absent from India without the leave of the Commissioner or an Assistant Commissioner or other officer authorised by the State Government in this behalf or leaves India for the purpose of residing abroad.(c)is declared an insolvent,(d)desires to be discharged from the trust,(e)refuses to act as a trustee,(f)becomes unfit or physically incapable to act in the trust or accepts a position which is inconsistent with the trust, or(g)is not available to administer the trust,such working trustee or any person having interest in the public trust, as the case may be, may apply to the Assistant Commissioner having jurisdiction for permission to apply to the Court for the appointment of a new working trustee.
