Section 7 in Bihar Hindu Religious Trusts Act, 1950
7. President and members of the first Board and their term of office.
(1)All the members of the first Board shall be appointed by the State Government.(2)The State Government shall appoint one from amongst the members to be the President of the first Board.(3)The term of office of the members of the first Board shall, save as otherwise provided in this Act, be five years from the date of the publication of their names in the Official Gazette under Section 12 and shall include any further period which may elapse between the expiration of the said five years and the date of the first meeting of the second Board at which a quorum is present.
