- (1.) One Soorajmull Jalan prior to his death on 15th August, 1938, transferred a sum of Rs.5 Lac to Mohanlal Jalan, Banshidhar Jalan, Baijnath Jalan, Chiranjilal Bajoria, Nandlal Bhuwalka and Onkarmal Shroff with the direction to hold the said sum in trust. All the aforesaid persons executed a deed of trust in the name of "SETH SOORAJMULL JALAN TRUST" in respect of the said sum. The maximum and the minimum number of trustees are six and five respectively.
(2.) The trust shall be known as "Seth Soorajmull Jalan Trust". There shall be not less than five and not more than six trustees appointed in the manner stated in clause 3 of the Deed. The first trustees were named in clause 4 of the Deed. Under Clause 5 of the said deed the said Trustees were to hold the sum of Rs.5 lacs together with all accretions and accumulated income thereof for the objects mentioned in Clause 6.
(3.) In Clause 7 it was declared that the building to be constructed out of the trust fund shall be used for the purpose mentioned in the said clause. In Clause 8 it was declared that the Trustees would invest a sum of Rs.2 lacs for maintenance of the institutions mentioned in the said deed.;