Section 55 in Bye-Laws for the State Board of Religious Trusts
55.
The following notices, decisions and order of the Board shall be published in any paper published in the State of Bihar for the information of the public in general and persons interested in particular:-(a)all appointments, suspensions, dismissal or removal of officers and servants of the Board;(b)appointments, suspensions, removal or retirement of trustees of registered trust;(c)suspension of trusts, associations, or committees; and(d)the appointment of committees under the Act.
