(1)The Charity Commissioner shall, make an order cancelling the registration of a trust if it transfers the whole of its assets and liabilities to another trust or amalgamates with another trust, or divides itself into two or more trusts, or if its affairs are wound up or it has not commenced charitable activities within a reasonable time of its registration or has ceased to function.(2)An order made under sub-section (1) shall be published in the Official Gazette.(3)The trust shall, from the date of such order of cancellation, be deemed to be dissolved and shall cease to exist as a public trust.
