Section 15 in Bihar Hindu Religious Trusts Act, 1950
15. Ordinary meetings of the Board.
(1)The Board shall have an office at Patna, [or at such other place as the State Government may in consultation with the Board by notification, determine] [Inserted by Act 7 of 1953.], and shall meet for the transaction of business at least once in every three months and as often as it is necessary to meet for the transaction of business.(2)Every meeting of the Board shall be convened by the President or by the Superintendent under the direction of the President, and at least ten days notice of the meeting shall be given to the members.(3)If there is no official business to be transacted at any quarterly meeting and if no notice of any business to be transacted at such meeting is received by the President from any member at least twenty days before the end of the quarter. The President shall instead of calling the meeting, notify the fact to each member at least one week before the end of the quarter.
