(1)Subject to the provisions of the rules and the previous sanction of the Charity Commissioner, a trust may by resolution passed by two-thirds majority of the trustees present and voting at a special meeting of the trust held for the purpose, decide-(a)to amalgamate with another trust;(b)to transfer its assets and liabilities, in whole or in part, to any other trust;(c)to divide itself into two or more trusts; or(d)to change its objects.(2)Where the amalgamation, transfer or division referred to in subsection (1) involves a transfer of the liabilities of society to any other trust, the Charity Commissioner shall not sanction the resolution of the trust unless he is satisfied that such amalgamation, transfer or division is in the better interest of such trust.
