- (l) Where a public trust is under the management of a board of trustees, the working trustee shall, when a vacancy occurs in the board, inform the Assistant Commissioner within twenty days of such vacancy and the time within and the manner in which he proposes to fill the same.(2)If the working trustee fails to give any such information or to fill the vacancy within the time specified by him, then a Commissioner may, by order passed in writing fill the vacancy, and any person having interest in the public trust who may be aggrieved the order of the Assistant Commissioner may apply to the Court for setting aside the order of the Assistant Commissioner within thirty days from the date of such order
