Section 10(2) in The Charitable Endowments Act, 1890
(2)Such a direction may require the treasurer to sell or otherwise dispose of any property vested in him, and, with the sanction of the authority issuing the direction, to invest the proceeds of the sale or other disposal of the property in any such security for money as is [specified in the direction] [ Substituted by A.O. 1937, for [mentioned in section 4, sub-section (3), clause (a),(b),(c),(d) or (e)" .], or in the purchase of immovable property.
