118. Previous sanction of Charity Commissioner necessary for appearance.
(1)A legal practitioner shall not be entitled to appear before the Charity Commissioner, Joint Charity Commissioner, Deputy Charity Commissioner or, as the case may be, the Assistant Charity Commissioner on behalf of any public trust in any proceeding under this Act, save with the previous sanction of such officer.(2)No officer or servant appointed under the provisions of this Act shall, after ceasing to be such officer or servant -(i)associate himself in any manner whatsoever with any public trust;(ii)seek employment or office under any public trust;(iii)represent any public trust in any proceeding before the Charity Commissioner, Joint Charity Commissioner, Deputy Charity Commissioner or, as the case may be, the Assistant Charity Commissioner.
