(1)Any person interested in a public trust or the Charity Commissioner, may apply to the tribunal for the appointment of a new trustee, where there is no trustee for such trust or the trust cannot be administered until the vacancy is filled or for the suspension, removal or discharge of a trustee, when a trustee of such trust -(a)disclaims or dies;(b)is for a continuous period of six months absent from India without the leave of the Charity Commissioner or the Deputy or Assistant Charity Commissioner in this behalf;(c)leaves India for the purpose of residing abroad;(d)is declared an insolvent;(e)desires to be discharged from the trust;(f)refuses to act as a trustee;(g)becomes, in the opinion of the tribunal, unfit or physically incapable to act in the trust or accepts a position which is inconsistent with his position as trustee;(h)in any of the cases mentioned in Chapter III, is not available to administer the trust; or(i)is convicted of an offence punishable under this Act or an offence involving moral turpitude.
