Section 4 in The Jammu and Kashmir Charitable Endowments Act, 1989
4. Orders vesting property in Treasurer.
(1)Where any property is held or is to be applied in trust for a charitable purpose, the Government, if it thinks fit may on application made as hereinafter mentioned, and subject to other provisions of this section, order by notification in the Government Gazette that the property be vested in the Treasurer of Charitable Endowment on such terms as to the application of the property or the income thereof as may be agreed to between the Government and the person or persons making the application and the property shall thereupon, so vest accordingly.(2)When any property has vested under this section in a Treasurer of Charitable Endowment, he is entitled to all documents of title relating thereto.(3)An order under this section vesting property in a Treasurer of Charitable Endowment shall not require or be deemed to require him to administer the property or impose or be deemed to impose upon him the duty of a trustee with respect to the administration thereof.
