Appointment of new trustee by chairman of meeting of creditors

THIS DEED OF APPOINTMENT is made the ________ day of _______.

BETWEEN

___________________________________________ [insert the name, address of chairman] (hereinafter called the appointor) of the one part

and

_________________________________________ [insert the name, address of chairman new trustee] (hereinafter called the new trustee) of the other part.

WHEREAS:

1. This appointment is supplemental to a deed of arrangement dated ________ and made between [debtor] of the first part [old trustee] of the second part and the persons whose names and seals are entered and affixed in the schedule thereto of the third part.
2. The said deed of arrangement was duly registered with the Registrar of Assurances, ___________ (insert the name of place) and entered in Book No. _________ Vol No. _______ Being No. ______ Pages. _______ to ______ for the year 20_____.
3. In pursuance of Clause ___________ of the said deed of arrangement a meeting of creditors duly convened was held on ______ under the chairmanship of the appointor and duly resolved that it was expedient to appoint a new trustee of the said deed of arrangement in place of the said [old trustee] by reason of [state reason] and for this purpose nominated the new trustee to be the new trustee of the said deed of arrangement in place of the said [old trustee].
4. To give effect to such resolutions and in pursuance of the said clause _________ of the said deed of arrangement the appointor has agreed to execute this deed.

NOW THIS DEED WITNESSETH that the appointor in exercise of the powers conferred upon him by the said deed of arrangement and by the Indian Trusts Act, 1882 and all other powers hereunto enabling him hereby appoints the new trustee to the trustee of the said deed of arrangement dated ________ in place of the said [old trustee].

IN WITNESS etc.