Section 17(z) in Bye-Laws for the State Board of Digamber Jain Religious Trusts
(z)to make an application to the District Judge where the object of any trust is vague or uncertain;(zi)to apply to the Court for addition of the Board as a party to any suit or proceeding instituted in respect of any religious trust or property by a trustee or any other person;(zii)to accord approval to compromise, arrangement, etc., in any suit or proceeding;(ziii)to summon and enforce attendance of witnesses and compel production of documents;(ziv)to give opinion, advice, or direction to a trustee of a religious trust on any question affecting the management or administration of the property of such trust.
