(2)While exercising the power, under sub-section (1) the Court shall, among other powers, have power to make an order for;-(a)removing any trustee;(b)appointing a new trustee;(c)declaring what portion of the trust property or of the interest therein shall be allocated to any particular object of the trust;(d)providing a scheme of management of the trust property;(e)directing how the funds of a public trust whose original object has failed, shall be spent, having due regard to the original intention of the author of the trust or the object for which the trust was created;(f)issuing any directions as the nature of the case may require.
