6D. Certain applications to be rejected only under direction of State Government. - Notwithstanding anything to the contrary contained in this Act, no application made under any of the provisions of this Act for having any property placed under the management of the Court shall be rejected under the direction of the [State] Government.]
[7. Power of the Court to take charge of the property or person of wards. - When the Court takes charge under section 6 of the property of a sole proprietor, or of all joint proprietors, or of the trust property of a sole trustee or of all joint trustees, the Court shall have power to take charge of-(a)all the property of any such sole proprietor or joint proprietors as are mentioned in clause (a),(b),(c),(f) or (g) of sub-section (1) of section 6;(b)such part, as the [State] Government thinks fit, of the immovable property, and so much of the movable property as may be specified in the application, of a proprietor mentioned in clause (d) of subsection (1) of section 6 ;(c)all the property held by such sole trustee or by such joint trusees, and mentioned in the application made under clause (e) of subsection (1) of section 6;(d)the person of any proprietor referred to in clause (a), (b), (c) or (f) of subsection (1) of section 6 who is resident within its jurisdiction;(e)the property and the person of any minor member of the family of any proprietor referred to in clause (a), (b), (c) or (f) of sub-section (1) of section 6 who is resident within its jurisdiction and has an immediate or reversionary interest in the property of any such proprietor; and(f)the property of any minor member of the family of any proprietor referred to in clause (g) of sub-section (1) of section 6, who is resident within its jurisdiction and has an immediate or reversionary interest in the property of such proprietor.][7A. Powers of manager in relation to trust property. - Subject to the provisions of this Act, when the Court has taken charge of the trust property of a trustee then, notwithstanding anything contained in the Indian Trusts Act, 1882, or any other law relating to trusts, the manager or any officer authorised in this behalf by the Court shall, subject to the direction and control of the Court exercise such powers and perform such duties in respect of such property as could have been exercised and performed by the trustee.No proceedings shall be taken in any Civil, Criminal or Revenue Court against a trustee, the trust property held by whom lies been taken under the charge of the Court, on the ground that the rights and obligations of a trustee are not exercised or performed by him or that the trust property has been placed under the management of the Court.
