Section 5(1) in The Charitable Endowments Act, 1890
(1)On application made as hereinafter mentioned, and with the concurrence of the person or persons making the application, the [appropriate Government] [Substituted by A.O.1937,for " Local Government" .], if it thinks fit, may settle a scheme for the administration of any property which has been or is to be vested in the Treasurer of Charitable Endowments, and may in such scheme appoint, by name or office, a person or persons, not being or including such Treasurer, to administer the property.
