Section 2 in Bihar Hindu Religious Trusts Act, 1950
2. Definition.
- In this Act, unless there is anything repugnant in the subject or context-(a)"Board" means, in the case of religious trusts other than Jain Religious Trusts, the Bihar State Board of Religious Trust, in case of Swetambar Jain Religious Trusts, the Bihar State Board of Swetambar Jain Religious Trusts and, in the case of Digambar Jain Religious Trusts, the Bihar State Board of Digambar Jain Religious Trusts established under Section 5;(b)"Committee" means a committee appointed by the Board under Section 22;(c)"District Judge" includes a Subordinate Judge specially empowered by the State Government to discharge the functions of a District Judge under this Act;(d)"Founder" means a person who creates a religious trust;(e)"Hindu" means a person professing any religion of Hindu origin and includes a Jain and a Buddhist, but does not include a Sikh,(f)"Member" means a member of the Board;(g)"Person interested in a religious trust" means any person who is entitled to receive any pecuniary or other benefit from a religious trusts and includes,-(i)any person who has a right to worship or to perform any rite, or to attend at the performance of any worship or rite, in any religious institution connected with such trust or to participate in any religious or charitable administration under such trust.(ii)the Founder and any descendant of the founder; and(iii)the trustee.(h)"Prescribed" means prescribed by Rules made by the State Government under this Act;(i)"President" means the person appointed to be the President of the Board under Section 7 or Section 8;(j)"qualified accountant" means any person or class of persons declared by the State Government by notification to be qualified accountant for the purpose of this Act,(k)"Regional Trust Committee" means a Regional Trust Committee established by the Board under Section 40;(l)"Religious trust" means [and shall be deemed always to mean] [Words 'and shall be deemed always to mean' inserted vide Section 2 by Amendment Act 1 of 2007.] any express or constructive trust created or existing for any purpose recognised by Hindu Law to be religious, pious or charitable, but shall not include a trust created according to the Sikh religion or purely for the benefit of the Sikh community and a private endowment created for the worship of a family idol in which public are not interested [and where public offerings and donations are not received] [Words 'and where public offerings and donations are not received' inserted vide Section 2 by Amendment Act 1 of 2007.],(m)"Superintendent" means the person appointed to be the Superintendent of Religious Trusts under Section 23;(n)"Trustee" means any person, by whatever designation known, appointed to administer a religious trust either verbally or under any deed or instrument or in accordance with the usage of such trust or by the District Judge or any other competent authority, and includes any person appointed by a trustee to perform the duties of a trustee and any member of a Committee or any other person for the time being managing or administering any trust property as such;(o)[ "Trust Fund" means the Bihar State Board of Religious Trust Fund, the Bihar State Board of Swetambar Jain Religious Trust Fund or the Bihar State Board of Digambar Jain Religious Trust Fund, as the case may be, formed under Section 69;] [Substituted by Section 2 of Bihar Act 27 of 1953.](p)"Trust property" means the property appertaining to a Religious Trust.
