Section 24 in Bihar Hindu Religious Trusts Act, 1950
24. Qualifications, salary and allowances of Superintendent.
(1)No person shall be eligible for appointment as Superintendent unless he is a Hindu. [and has got a legal or administrative experience of at least 15 years.] [Words 'and has got a legal or administrative experience of at least 15 years' Inserted vide Section 7 by Amendment Act 1 of 2007.](2)The salary, allowances and other conditions of service of the Superintendent shall be such as may be fixed by the Board subject to the approval of the State Government:Provided that the salary, allowances and other conditions of service of first Superintendent shall be such as may be fixed by the Board subject to the approval of the State Government.
