6. Official Trustee to be corporation sole, to have perpetual succession and official seal, and to sue and be sued in his corporate name
.The Official Trustee shall be a corporation sole by the name of the Official Trustee of the [State] [Substituted by A.O.1950.]for which he is appointed and, as such Official Trustee shall have perpetual succession and an official seal, and may sue and be sued in his corporate name.
