Section 38 in Bihar Hindu Religious Trusts Act, 1950
38. Exercise by President of powers of Board.
- If any necessity arises for immediate action by the Board and a meeting of the Board cannot be arranged in time to take such action, the President may exercise any power that could be exercised under this Act by the Board, but shall at the next meeting of the Board make a report in writing of the action taken by him under this Section, and the reasons for taking such action, for confirmation of the action taken [and no such action of the President, if it is approved by the Board in the next meeting, shall be void merely on the ground that the President had no such power on behalf of the Board.] [These words added in Section 38 vide Section 14 of Amendment Act 1 of 2007.]
