Section 92 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
92. Public charities.
(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.(2)Save as provided by the Religious Endowments Act, no suit claiming any of the reliefs specified in sub-section (1) shall be instituted in respect of any such trust as is therein referred to except in conformity with the provisions of that sub-section.(3)[ The Court may alter the original purposes of an express or constructive trust created for public purposes of a charitable or religious nature and allow the property or income of such trust or any portion thereof to be applied cypress in one or more of the following circumstances, namely:-(a)where the original purposes of the trust, in whole or in part,-(i)have been, as far as may be, fulfilled; or(ii)cannot be carried out at all, or cannot be carried out according to the directions given in the instrument creating the trust, or where there is no such instrument, according to the spirit of the trust; or(b)where the original purposes of the trust provide a use for a party only of the property available by virtue of the trust; or(c)where the property available by virtue of trust and other property applicable for similar purposes can be more effectively used in conjunction with, and to that end can suitably be made applicable to any other purpose, regard being had it to the spirit of the trust and its applicability to common purposes; or(d)where the original purposes, in whole or in part, were laid down by reference to an area which then was, but has since ceased to be, a unit for such purposes; or(e)where the original purposes, in whole or in part, have, since they were laid down,-(i)been adequately provided for by other means, or(ii)ceased, as being useless or harmful to the community, or(iii)ceased to be, in law, charitable, or(iv)ceased in any other way to provide a suitable and effective method of using the property available by virtue of the trust, regard being had to the spirit of the trust.]
