(2)While exercising the powers under Sub-section (1), the Court shall, besides other powers, have power to make an order for -(a)removing any trustee;(b)appointing a new trustee;(c)declaring what portion of the trust property or of the interest therein shall be allocated to any particular object of the trust;(d)providing a scheme of management of the trust property;(e)directing how the funds of a public trust whose original object has failed shall be spent, having due regard to the object for which the trust was created;(f)issuing such other direction as the nature of the case may require.
