It shall be competent for the Board to hold and administer trust funds for purposes of a religious, charitable [educational or industrial nature] [Substituted for the words 'or educational nature' by Punjab Act 11 of 1944, Section 43.] whether such funds are derived from allotments duly made by a committee out of the surplus funds or income of a gurdwara under its management or from donations, or contributions or endowments made direct to the Board for such purposes.[127-A. Collection of dues payable to notified Sikh Gurdwaras left in Pakistan. - (1) Notwithstanding anything contained in any other law for the time being in force or in this Act or in any administrative scheme, rules or bye-laws framed under the Act, the Board shall be the sole authority to receive, collect, realize and take possession from the Government Treasuries, Banks, Courts, Post Offices, wheresoever situated or from Custodian, Evacuee Property, [Punjab] [Section 127-A added by East Punjab Act 32 of 1949, Section 7.], or any person, member or office-bearer of any local committee or Gurdwara Management Committee of any notified Sikh Gurdwara [in the territory in Pakistan known as Punjab] [Substituted for the words, "The West Punjab" by the Adaptation of Laws (Third Amendment) Order of 1951.] in possession of or against whom any kind of property or sums or dues recoverable by or payable to any notified Sikh Gurdwara left in the territory now known as Pakistan are still outstanding.](2)The payment made to the Board in pursuance of sub-section (1) shall constitute a valid discharge of the liabilities of the person or persons aforesaid.(3)This section shall have retrospective effect as from the 15th day of August, 1947.][127-B. (1) Notwithstanding any other provision of this Act, any sum of money belonging to any notified Sikh Gurdwara left in the territory now known as Pakistan and deposited with or received by the Board in pursuance of the provisions of Section 127-A on behalf of such Gurdwara shall be spent by the Board in the first place for the discharge of obligations legally incurred in connection with such Gurdwara, for the payment of allowances or salaries of the dependents, officers and servants connected with it and for its maintenance and improvement.(2)When after providing for the purposes specified in sub-section (1), there remains or appears likely to remain any surplus sum, or any portion of the deposit is not required for such purposes, it may be used for such religious, charitable, educational or industrial purposes under the control and management of the Board or by appointment of special committees or trusts elected by a majority of 3/4 of the Members of the Board in a general meeting as the Board, in a general meeting, may determine] [New Section 127-B inserted by Punjab Act 27 of 1953, section 3.].
