Section 92(1) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(1)In the case of any alleged breach of any express or constructive trust created for public purposes of a charitable or religious nature, or where the direction of the Court is deemed necessary for the administration of any such trust, [the Advocate General or two or more persons having an interest in the trust and having obtained the leave of the Court] [Substituted by Act No. XI of 1983, Section 26 w.e.f. 15-8-1983.] may institute a suit, whether contentious or not, in the principal Civil Court of original jurisdiction or in any other Court empowered in that behalf by [the Government] [Substituted for "His Highness" by Act No. X of 1996.] within the local limits of whose jurisdiction the whole or any part of the subject-matter of the trust is situate, to obtain a decree-(a)removing any trustee;(b)appointing a new trustee;(c)vesting any property in a trustee;(d)directing accounts and inquiries;(e)declaring what proportion of the trust property or of the interest therein shall be allocated to any particular object of the trust;(f)authorizing the whole or any part of the trust-property to be let, sold, mortgaged or exchanged;(g)settling a scheme;(h)granting such further or other relief as the nature of the case may require.
