5. And it is hereby enacted, that it shall be competent to the Collector or Controlling Officer to refuse to confirm the nomination by the sharers of any individual, if he shall have reason to think, that from age or personal disqualification the duties of the Office will not be properly performed by him, or if from character and past conduct the person nominated be considered unworthy of trust, provided that the grounds of such refusal shall be recorded in writing and that an appeal from such decision, shall lie to the Governor in Council, whose order thereon shall be final.
