Section 3 in The Bihar Swetambar Jain Religious Trusts Rules, 1955
3.
In these Rules, unless there is anything repugnant in the subject or context:-(a)"the Act" means the Bihar Hindu Religious Trusts Act, 1950;(b)"Section" means a Section of the Act;(c)"Signature" includes thumb-mark in case of illiterate persons provided that the thumb-mark is duly attested by a literate person;(d)"Form" means a form appended to these Rules;(e)"Board" means the Bihar State Board of Swetambar Jain Religious(f)"President" means the President of the Bihar State Board of Swetambar Jain Religious Trusts;(g)"Returning Officer" includes any other officer to whom the Returning Officer" has delegated in writing all or any of his functions under these Rules.
