Section 37 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
37. Property Committee.
- The following shall be the powers and function of the Property Committee;-(1)to see that shops, houses, flats, lands, etc., are leased to the best advantage of the trusts;(2)to consider all schemes for improving the values of trust properties by all legitimate means and with the concurrence of the Finance Committee, implement such schemes whenever it can be done without infringement of the conditions of the trust;(3)to ensure the proper up keep of plans and title-deeds of lands and buildings belonging to the trusts;(4)to sanction or cancel the lease of trust properties;(5)to see that proper and effective steps are taken to guard against or, where necessary, remove encroachment on the properties of trusts;(6)to sanction the filing of cases in Courts in connection with trust properties and subject to the budget provision sanction the expenditure for the same;(7)subject to the provision in the budget, to sanction expenditure in defending cases connected with trust property when filed against the Board;(8)to consider whether properties are being used to the best advantage of the trust concerned and to submit a report to the Board;(9)to consider such other matters as may be referred to it by Board or any committee;(10)to take whatever steps are necessary to trace out lost trust property and suggest means for the restoration or recovery of such property; and(11)to take steps for the repair and construction of building of trust.
