93. Direction by state Government in case of default.
(1)When the State Government finds on application of any interested party or on recommendation by the Charity Commissioner that a trust -(a)does not comply with the directions of the Charity Commissioner;(b)makes persistent default in observing the provisions of this Act;(c)carries on the activities other than the purposes for which it was created; or(d)fails to put the immovable properties to the use of the purposes of the trust for a period of ten years, the State Government may, after affording an opportunity of hearing to the trust, appoint, by notification published in the Official Gazette, any Gazetted Officer as the administrator of the said trust for a period of one year by publishing a notification in the Official Gazette.(2)The administrator so appointed shall, subject to the control of the Charity Commissioner and to such instructions as he may from time to time give, have powers to exercise all or any of the functions of the trust, and take all such actions as may be required in the Interest of the trust.(3)All acts done or purported to be done by the administrator during the period when the affairs of the trust are carried on by such administrator shall be binding on the trust.
