Section 58 in Bihar Hindu Religious Trusts Act, 1950
58. Trustees to carry out orders of Board.
- Every trustee shall carry out all directions, which may from time to time be issued to him by the Board under any of the provisions of this Act. ["and shall ensure complete transparency in the affairs of the trust by correctly and meticulously maintaining all accounts of income and expenditure.] [Certain words added vide Section 21 at the end of Section 58 by Act 27 of 1958.]
