Section 23 in Bye-Laws for the State Board of Religious Trusts
23. Property Committee.
- The following shall be the powers and functions of the Property Committee:-(i)To see that shops, houses, flats, lands, etc., are leased to the best advantage of the trusts.(ii)To consider all schemes for improving the values of trusts properties by all legitimate means and implement such schemes whenever it can be done without infringement of the conditions of the trusts, with the concurrence of the Finance Committee.(iii)To ensure the proper upkeep of plans and title-deeds of lands and buildings belonging to the trusts.(iv)To sanction or cancel the lease of trust properties.(v)To see that proper and effective steps are taken to guard against or, where necessary, remove encroachment on the properties of trusts.(vi)To sanction the filing of cases in Court in connection with trust properties and subject to the budget provisions sanction the expenditure for the same.(vii)Subject to the provision in the budget, to sanction expenditure in defending cases connected with trust property when filed against the Board.(viii)To consider whether properties are being used to the best advantage to the trust concerned and to submit a report to the Board.(ix)To consider such other matters as may be referred to it by the Board or any other committee.(x)To take whatever steps are necessary to trace out lost trust property and suggest means for the restoration or recovery of such property.(xi)To take steps for the repairs and construction of buildings of trusts.
