Section 8 in Bihar Hindu Religious Trusts Act, 1950
8. President and members of the second and every subsequent Board and their term of office.
- [(1) The members of the Board including the President shall be appointed by the State Government by notification in the Official Gazette from the following categories of persons in such manner that at least one person [but not more than two] [Substituted by Act 21 of 1992.] from each of the said categories shall be appointed.(a)Hindu members of State Legislature and/or Hindu members of Parliament representing the State;(b)Persons, who are or have been a member of the Bihar Civil Service (Executive or Judicial Branch) or a member of the Bihar Superior Judicial Service or the Indian Administrative Service;(c)The Sadhus of the State having interest in Hindu Religious Trusts;(d)Person having interests in management, control and experience of managing Hindu Religious Trusts of repute and known for their commitments for the Hindu Religions;(e)Advocates of the State known for their experience in dealing with Hindu Religious Trusts Laws.](f)[ Sanskrit scholars, well-versed with scriptures. [Clauses (f) and (g) Inserted by Amendment Act 1 of 2007.](g)Persons from the Scheduled Castes, associated with Religious Trusts.](2)Of the members of the second and every subsequent Bihar State Board of Swetamber Jain Religious Trusts-(a)two persons shall be appointed by the State Government;(b)four persons shall be elected in the prescribed manner by the trustees of the Swetamber Jain Religious Trusts registered under this Act; and(c)five persons shall be elected in the prescribed manner by the members of Swetamber Jain community residing in the State of Bihar who are enrolled as electorate in the electoral roll of any constituency of the Legislative Assembly of the State of Bihar for the time being in force.(3)Of the members of the second and every subsequent Bihar State Board of Digamber Jain Religious Trusts-(a)two persons shall be appointed by the State Government;(b)four persons shall be elected in the prescribed manner by the trustees of the Digamber Jain Religious Trusts registered under this Act; and(c)[ five persons shall be elected in the prescribed manner by the members of Digamber Jain community residing in the State of Bihar, who are enrolled as electorate in the electoral roll of any constituency of the Legislative Assembly of the State of Bihar for the time being in force.] [Substituted by Act 62 of 1952.](4)The State Government shall appoint one from amongst the members appointed under clause (a) of sub-section (2) or (3), as the case may be, to be the President of the second and every subsequent Board.(5)The term of office of members of the second and every subsequent Board shall, save as otherwise provided in this Act, be five years from the date of the publication of their names in the Official Gazette under Section 12 and shall include any further period which may elapse between the expiration of the said five years and the date of the first meeting of the next succeeding Board at which a quorum is present.
