(1)Nothing in this Act will be deemed to prevent the transfer, by the Charity Commissioner, of any property vested in him by the trustee, to-(a)the original trustee (if any),(b)any other lawfully appointed trustee, or(c)any other person, if the Court so directs.(2)Upon such transfer, such property shall vest in such trustee and shall be held by him upon the same terms as those upon which it was held prior to the transfer and the Charity Commissioner shall be exempt from all liability as trustee of such property except in respect of acts done before such transfer:Provided that in the case of any transfer under this section, the Charity Commissioner shall be entitled to retain out of the property any fees and administrative charges leviable in accordance with the provisions of this Act.
