Section 38 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
38. Registration Committee.
- The following shall be the powers and functions of the Registration Committee:-(1)To take necessary steps for the speedy registration of all trust properties in the State;(2)to consider and pass on all matters connected with registration of trusts;(3)to prepare and maintain a register of all kinds of trusts in the State of Bihar containing information relating to their origin, extent, nature, income, if any, and objects and beneficiaries; and(4)to prepare and maintain a Register containing copies of documents of all trusts.
