.When any question arises, either in connection with the matters hereinbefore referred to, or otherwise, as to whether any person is a member of any such body as aforesaid, or as to the validity of any appointment under this Act, any person interested in such question may apply by petition to the High Court for its opinion on such question. A copy of such petition shall be served upon, and the hearing thereof may be attended by, such other persons interested in the question as the Court thinks fit.Any opinion given by the Court on an application under this section shall be deemed to have the force of a declaratory decree.The costs of every application under this section shall be in the discretion of the Court.The Schedule(See section 3)Memorandum of the appointment of the new trustees of the (describe the church, chapel, or other buildings and property) situate at a meeting duly convened and held for that purpose (in the vestry of the said )on the day of 20 , A.B. of Chairman.Names and descriptions of all the trustees on the constitution or last appointment of trustees, made the day of (here insert the same)Names and descriptions of all the trustees in whom the said (chapel and property) now become legally vested.First.Old continuing trustees:(here insert the same.)Second.New trustees now chosen and appointed:(here insert the same.)Dated this day of 20Signed by the said A.B. as Chairman of the Said Meeting, at and in the presence of the Said Meeting on the day and year aforesaid in the presence ofA.B. ,Chairman of the said MeetingC.D.E.F.
