- The trustee may be discharged from his office only as follows:(a)by the extinction of the trust;(b)by the completion of his duties under the trust;(c)by such means as may be prescribed by the instrument of trust;(d)by appointment under this Act of a new trustee in his place;(e)by consent of himself and the beneficiary, or, where there are more beneficiaries than one, all the beneficiaries being competent to contract; or(f)by the Court to which a petition for his discharge is presented under this Act.
