Section 81 in Bihar Hindu Religious Trusts Act, 1950
81. Consequences of supersession.
- Where an order of supersession has been passed under clause (b) of sub-section (1) of Section 80, the following consequences shall ensue, namely:-(a)all the members of the Board shall,from a date to be specified in the order, vacate their offices as such members;(b)all the powers and duties which under the provisions of this Act are to be exercised and performed by the Board [or the President] [Inserted by Section 2 of Act 25 of 1956.] shall, during the period of supersession, be exercised and performed by such person or persons as the State Government may direct;(c)all property vested in the Board shall, during, the period of supersession, vest in the State Government; and(d)before the expiration of the period of supersession [appointments shall be made] [Substituted vide Section 28 for the words 'election shall be held and appointments made' by Amendment Act 1 of 2007.] for the purposes of reconstituting the Board.
