Section 3 in Bihar Hindu Religious Trusts Rules, 1952
3.
In these Rules,-(a)"Act" means the Bihar Hindu Religious Trusts Act, 1950;(b)"Section", means a Section of the Act;(c)"Signature" includes thumb-mark in case of illiterate person provided that the thumb-mark is duly attested by a literate person;(d)"Form" means a Form appended to these Rules;(e)"Board" means the Bihar State Board of Religious Trusts;(f)"President" means the President of the Bihar State Board of Religious Trusts;(g)"Returning Officer" includes any other officer to whom the Returning Officer has delegated in writing all or any of his functions under these Rules.
