• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating
  • Home
  • Deeds & Drafts / Deed-of-appointment-of-new-trustees

Deeds & Drafts

Deed of appointment of new trustees

________________________________________________________________________________________________________(Sole Surviving Trustee) (hereinafter referred to as .the Settlor.)

And

_____________________________________________________________________________________________(hereinafter referred to as .the Original Trustees.) it is inter alia provided that subject to the vesting of certain funds and the investments thereof in the Treasurer of Charitable Endowments, West Bengal, all properties, moveable and immovable, of the girls. school at......... under the name of............. shall at all times remain vested in the Original Trustees and/or the New Trustee or Trustees appointed under the provisions thereof.

 

AND WHEREAS it is by the said Indenture of Trust inter alia further provided that there shall at no time be more than five and less than three Trustees thereof and that each of the Original Trustees shall by deed only be at liberty to appoint a New Trustee to succeed him in his place and stead and that in the event of a Trustee dying or retiring without having appointed a successor to him the continuing Trustees or the sole surviving Trustee shall on such death or retirement fill up the vacancy.

AND WHEREAS save and except the sole surviving trustee who is continuing in office all other the Original Trustees have died without having at all appointed a successor in their respective places.

AND WHEREAS it is necessary that three New Trustees should be appointed to fill up the vacancies caused by the death of the Original Trustees ____________________________________________________________________ .

AND WHEREAS the moveable and immovable properties belonging to the said girls. school consist of the hereditaments mentioned and described in the first schedule hereunder written and the furniture, appliances, and all other thearticles and things specified in the second schedule hereunder written.

 

NOW THIS INDENTURE WITNESSETH that he the said F as the sole surviving Trustee of the said Indenture of Trust dated........... and in exercise of the power on him thereby conferred and of all other powers on him thereunto enabling hereby appoints the said _________________________________________________________________ to be the New Trustees thereof in the place of the said deceased. Original Trustees __________________________ to act jointly with the said ___________ to perform the trusts of the said Indenture of Trust.

 

AND IT IS HEREBY DECLARED that the estate and interest in the hereditaments mentioned and described in the first schedule hereunder written and in the furniture, appliances, and all other the articles and things specified in the second schedule hereunder written shall henceforth vest in the said F. and the said X.Y. and Z as joint tenants as such Trustees as aforesaid for the purposes of the trusts, uses powers and provisions of the said Indenture of Trust

dated......... (or the sole surviving Trustee and the said New Trustees shall henceforth stand vested with and possessed of the hereditaments mentioned and described in the first schedule hereunder written and the furniture,

appliances and all other the articles and things specified in the second schedule hereunder written as joint tenants upon the trusts and uses and subject to the powers, provisions and limitations expressed and declared of and concerning the same or such of them as are still subsisting and capable of taking effect). AND the said X., Y. and Z hereby respectively consent to be and to act as such New Trustees as aforesaid.

 

THE FIRST SCHEDULE ABOVE REFERRED TO:

(Describe the landed property)

 

THE SECOND SCHEDULE ABOVE REFERRED TO:

(Specify the furniture etc.)

 

IN WITNESS etc.

 

 

 


86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.