Section 17 in Collection of Income and the Incurring of Expenditure Rules
17. Definition of trustee for purpose of rules 2 to 16.
(1)Where the institution has an executive officer appointed under a scheme or under section 45 or section 74 who is authorised to make collections or incur expenditure, such executive officer shall be deemed to be the 'trustee' for purposes of rules 2 to 6.(2)Where the institution has no such executive officer duly authorised, but has more than one trustee-(a)the Chairman of the trustees shall be deemed to be the trustee for purposes of rules 2 to 8; and(b)any trustee authorised by the trustees to sanction expenditure shall be deemed to be the trustee for purpose of rules 11 to 16.
