(3)In appointing a trustee under sub-section (2), the tribunal shall have regard -(a)to the wishes of the author of that trust;(b)to the wishes of the person, if any, empowered to appoint a new trustee;(c)to the question whether appointment will promote or impede the execution of the trust;(d)to the interest of the public or the section of the public who have interest in the trust; and(e)to the custom and usage of the trust.
