Section 10(1) in The Jammu and Kashmir Charitable Endowments Act, 1989
(1)A Treasurer of Charitable Endowment shall always be a sole trustee, and shall not, as such Treasurer take or hold any property otherwise than under the provisions of this Act, or subject to those provisions transfer any property vested in him except in obedience with a direction in that behalf issuing from the authority by whose order the property become vested in him.
