The Charitable Endowments Act, 1890

[Act No. 6 of 1890]

[7th March, 1890.]

Contents:
Title	The Charitable Endowments Act, 1890
Sections:	Particulars:
1.	Short title, extent and commencement
2.	Definition
3.	Appointment and incorporation of treasurer of Charitable Endowments
3A.	Definition of appropriate Government, etc
4.	Orders vesting property in treasurer
5.	Schemes for administration of property vested in the treasurer
6.	Mode of applying for vesting orders and schemes
7.	[Omitted.]
8.	Bare trusteeship of treasurer
9.	Annual publication of list of properties vested in treasurer
10.	Limitation of functions and powers of treasurer
11.	Provision for continuance of office of treasurer in certain contingencies
12.	Transfer of property from one treasurer to another
13.	Power to make rules
14.	Indemnity to Government and treasurer
15.	Saving with respect to Advocate General and Official Trustee
16.	[Omitted.]