Section 6(1) in The Charitable Endowments Act, 1890
(1)The application referred to in the two last foregoing sections must be made,(a)if the property is already held in trust for a charitable purpose, then by the person acting in the administration of the trust, or, where there are more persons than one so acting, then by those persons or a majority of them; and(b)if the property is to be applied in trust for such a purpose, then by the person or persons proposing so to apply it.
