(1)Subject to the provisions of the rules and the previous sanction of the Charity Commissioner, a trust may by resolution passed by two-thirds majority of the trustees present and voting at a special meeting of the trust held for the purpose, decide-(a)to amalgamate with another trust;(b)to transfer its assets and liabilities, in whole or in part, to any other trust;(c)to divide itself into two or more trusts; or(d)to change its objects.
