Section 28(1) in Bihar Hindu Religious Trusts Act, 1950
(1)The general superintendence of all religious trusts in the State shall be vested in the Board.The Board shall do all things reasonable and necessary to ensure that such trusts are properly supervised and administered and that the income thereof is duly appropriated and applied to the objects of such trusts and in accordance with the purposes for which such trusts were founded or for which they exist, so far as the objects and purposes can be ascertained.
