Section 5 in Bihar Hindu Religious Trusts Act, 1950
5. Constitution and incorporation of the Board.
(1)As soon as possible after this Act comes into force, there shall be established [by the State Government] [Inserted by Section 2 of Bihar Act 16 of 1951.] for the State of Bihar a Board to be called the Bihar State Board of Religious Trusts to discharge in regard to religious trusts other than Jain Religious Trusts the functions assigned to the Board by this Act.(2)[ There shall also be established by the State Government a Board to be called the Bihar State Board of Swetamber Jain Religious Trusts and a Board to be called the Bihar State Board of Digambar Jain Religious Trusts to discharge respectively in regard to Swetamber Jain Religious Trusts and Digamber Jain Religious Trusts the functions assigned to the Board by this Act.] [Inserted by Act 10 of 1969.](3)The Board shall be body corporate by the name of the Bihar State Board of Religious Trusts or the Bihar State Board of Swetamber Jain Religious Trusts or the Bihar State Board of Digamber Jain Religious Trusts, as the case may be, and shall have perpetual succession and a common seal, with power to acquire and hold property, both movable and immovable, and to transfer any such property subject to the prescribed conditions and restrictions and shall by the said name sue and be sued.
