(1)If the Charity Commissioner decides that any person connected with the trust is liable to pay to the public trust any amount for the loss caused to the trust, the Charity Commissioner may direct that the amount shall be surcharged on such person,(2)Subject to the provisions of section 97, the order of the Charity Commissioner under sub-section (1) shall be final and conclusive,(3)The decision of the Charity Commissioner under sub-section (1) shall be deemed to be a decree of the court.
