APPOINTMENT OF A FRESH TRUSTEE
THIS TRUST DEED is made
Between
Mr.___________ s/o Mr. _____________r/o _________________,
Mr.______________ s/o Mr. _____________r/o _________________
And
Mr.______________ s/o Mr. _____________r/o _________________
Hereinafter referred to as "the continuing trustees" of the one part
AND
Mr.______________ s/o Mr. _____________r/o _________________ (hereinafter referred to as "the fresh trustee") of the other part.
WHEREAS
1. A deed of trust (hereinafter referred to as "the trust deed") was executed on ________ between Mr.___________ s/o Mr. ___________ r/o _________________ (the author of the trust) and between Mr._____________ s/o Mr. _____________ r/o ___________________ and the continuing trustees whereby the said Mr.______________ and the continuing trustees were selected as trustees for the purposes stated in the trust deed.
2. The Clause ___ of the trust deed lays that if vacancy falls among the said trustees, the remaining trustees shall be empowered to select a fresh trustee for filling the vacancy.
3. The said Mr. _________________ expired on ________________/resigned with effect from ______________ thence causing a vacancy amongst the trustees.
4. The continuing trustees, due to power conferred in them under clause___ of the trust deed proposed to select Mr._____________ as the trustee in lieu of the said Mr.________________
NOW THIS DEED WITNESSETH AS FOLLOWS:
That the continuing trustees, due to powers conferred in them under trust deed, hereby appoint the fresh trustee as trustee of said trust, for all purposes in lieu of Mr. ____________, conjointly with the continuing trustees in the trust deed AND declare that after it the continuing trustees and fresh trustee shall be holding trust property as trustees per trust deed and act on all powers and perform all the obligations of trustees as given in the trust deed as if the fresh trustee was appointed originally as trustee under trust deed.
IN WITNESS WHERE OF, the parties hereunto have signed this deed
Date:
Place;
Witness:
1.
2.
Mr.____________
Mr.____________
Mr.____________
(The Continuing Trustees)
Mr.____________
(The fresh Trustee)
