(1)All the property, whether movable or immovable, which at the commencement of this Act is held by the Trustees of the Indian Museum constituted by the [Indian Museum Act, 1876, (22 of 1876)] [Rep. by this Act, Section 17.], on trust for the purposes of the said Museum shall, together with any such property which may hereinafter be given bequeathed, transferred or acquired for the said purposes, in the Trustees of the Indian Museum constituted by this Act on trust for the purposes of the said Museum :Provided that the Trustees may expend the capital of any portion of such property which may consist of money on the maintenance; improvement and enlargement of the collections deposited in, presented to or purchased for, the said Museum or otherwise for the purposes of the same as they may think fit
