- When a trust-(i)makes persistent default in submitting its accounts continuously for a period of ten years;(ii)fails to make contribution to the Public Trust Administration Fund for a period of ten years;(iii)persistently fails to comply with the directions of the Charity Commissioner;(iv)fails to carry out the purposes for which it was created;(v)fails to put the immovable properties to the use of the purposes of the trust for a period of ten years,the Charity Commissioner may, after affording an opportunity of hearing to the trust, direct that -(a)such trust shall be merged with the trust having similar religious or charitable purposes;(b)such trust properties shall be forfeited to the State Government and shall, subject to the directions of the State Government, be utilized for the purposes for which such trust was created; or(c)such trust shall be de-registered.
