Section 18 in Bihar Hindu Religious Trusts Rules, 1952
18.
The powers exercisable by the President under any of these Rules shall during the period of supersession of the Board under clause (b) of sub-section (1) of Section 80 be exercised by such person or persons as may be directed by the State Government to exercise and perform the powers and duties of the Board during such period.Form I(Vide Rules, 7 and 13 of the Bihar Hindu Religious Trusts Rules, 1952.)
