Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 25(2)] [Section 25] [Entire Act] State of Karnataka - Subsection Section 25(2)(b) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (b)The procedure for appointment of members to the Committee of Management, verification of antecedents and other matters shall be such as may be prescribed.