(1)When the State Government finds on application of any interested party or on recommendation by the Charity Commissioner that a trust -(a)does not comply with the directions of the Charity Commissioner;(b)makes persistent default in observing the provisions of this Act;(c)carries on the activities other than the purposes for which it was created; or(d)fails to put the immovable properties to the use of the purposes of the trust for a period of ten years, the State Government may, after affording an opportunity of hearing to the trust, appoint, by notification published in the Official Gazette, any Gazetted Officer as the administrator of the said trust for a period of one year by publishing a notification in the Official Gazette.
