6. Mode of applying for vesting orders and schemes
(1)The application referred to in the two last foregoing sections must be made,(a)if the property is already held in trust for a charitable purpose, then by the person acting in the administration of the trust, or, where there are more persons than one so acting, then by those persons or a majority of them; and(b)if the property is to be applied in trust for such a purpose, then by the person or persons proposing so to apply it.(2)[ For the purposes of this section the executor or administrator of a deceased trustee of property held in trust for a charitable purpose shall be deemed to be a person acting in the administration of the trust.] [ A new sub-Section (3), application only to Bengal, has been added by the Bengal Wakf Act, 1934 (Bengal Act 13 of 1934), Section 80.]
