Section 43(z) in Bye-Laws for the State Board of Religious Trusts
(z)to apply to the Court for addition for the Board as a party to any suit or proceeding instituted in respect of any religious trust or property by a trustee or any other person;(zi)to accord approval to compromise, arrangement, etc.; in any suit or proceeding, to authorise, summon and enforce attendance of witnesses and production of documents;(zii)to give opinion, advice or direction to a trustee of religious trust on any question affecting the management or administration of the property of such trust.
