Section 3 in The Charitable Endowments Act, 1890

3. Appointment and incorporation of Treasurer of Charitable Endowments. 4[

(1) The Central Government may appoint an officer of the Government by the name of his office to be Treasurer of Charitable Endowments for India, and the Government of any State may appoint an officer of the Government by the name of his office to be Treasurer of Charitable Endowments for the State.]

(2) Such Treasurer shall, for the purposes of taking, holding and transferring moveable or immoveable property under the authority of this Act, be a corporation sole by the name of the Treasurer of

1. This Act has been declared to be in force in the Sonthal Parganas by the Sonthal Parganas Settlement Regulation (3 of 1872 ). s. 3; in the Khondmals District by the Khondmals Laws Regulation, 1936 (4 of 1936 ), s. 3 and Sch.; and in the Angul District by the Angul Laws Regulation, 1936 (5 of 1936 ), s. 3 and Sch. It has also been extended to Berar by the Berar Laws Act, 1941 (4 of 1941 ). The Act has been extended to:- (i) Dadra and Nagar Haveli (w. e. f. 1. 7. 1965 ) by Reg. 6 of 1963 s. 2 and Sch. I. (ii) Goa, Daman and Diu by Reg. 11 of 1963, s. 3 and Sch. (iii) Laccadive, Minicoy and Amindivi Islands (w. e. f. 1. 10. 1967 ) vide Reg. 8 of 1965, s. 3 and Sch. ceased to be in force in the State of Madras Act 22 of 1959 (when notified) The Act has been amended to:- Bengal Wakf Act, 1934 (Ben. 13 of 1934 ). Mysore by Mysore Act, 1973. This Act shall not apply to any Wakf to which the Wakf Act, 1954 (29 of 1954 ) applies.

2. Subs. by Act 3 of 1951, s. 3 and Sch., for" except Part B States".

3. The words" inclusive of British Baluchistan" omitted by the A. O. 1948.

4. Subs. by the A. O. 1937, for the original sub- section.

Charitable Endowments for 1[ [ India or, as the case may be, the State], and, as such Treasurer, shall have perpetual succession and a corporate seal, and may sue and be sued in his corporate name.