Section 32(1) in Bihar Hindu Religious Trusts Act, 1950
(1)The Board may, of its own motion or on application made to it in this behalf by two or more persons interested in any trust,-(a)settle a scheme for such religious trust after making such enquiry as it thinks fit and giving notice to the trustee of such trust and to such other person as may appear to the Board to be interested therein;(b)in like manner and subject to the like conditions, modify any scheme settled under this Section or under any other law or substitute another scheme in its stand:Provided that any scheme so settled, modified or substituted shall be in accordance with the law governing the trust and shall not be contrary to the wishes of the founder so far as such wishes can be ascertained,[and it may contain provisions for:-(a)constituting a committee consisting of not more than eleven persons for the purpose of assisting in the whole or any part of the administration of the religious trust,(b)determining the powers and duties of such committee; and(c)any other relevant matter incidental to the framing and functioning of such scheme.]
