Section 71 in Bihar Hindu Religious Trusts Act, 1950
71. Objects to which Trust Fund may be applied.
- The Trust Fund shall be applicable to the following object, and in the following order.-(a)To the re-payment of debates incurred by the Board for the purpose of this Act;(b)to the payment of the salaries and allowances of the President, the Superintendent and of the establishments employed by the Board for the purposes of this Act and to the payment of any Gratuities and Provident Fund contributions to the Superintendent and to the members of such establishments;(c)to the payment of the travelling and other allowances of the members;(d)to the payment of the travelling and other allowances of the members of the Committees and of the members of Regional Trust Committees;(e)to the expenses incurred in the assessment and recovery of the fee mentioned in Section 70;(f)to the payment of the cost of audit of the Trust Fund and of the cost of audit of the accounts of any religious trust made under Chapter XI;(g)to the expenses of any suit or proceeding to which the Board is a party;(h)to the payment of land revenue, cess, rent, rates, or taxes due to the Government or to a local authority from a religious trust under subsection (1) of Section 36;(i)to any object which may be declared by the Board at a meeting specially convened for the purpose, by a resolution in favour of which not less than two-thirds of the members present at such meeting shall have voted to be an object to which the Trust Fund may be applicable in consonance with the Hindu Law; and(j)to the payment of any other expense incurred by the Board in carrying out the provisions of this Act, [which shall include the expenditure on maintenance, renovation or development of any pauranic or historical mandir/math in the State and on the publication of relevant brochures or book or on the production of C.D.s. or documentary films on the religious trusts.] [Inserted vide Section 25 by Amendment Act 1 of 2007.]
