Section 18 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
18.
The following notices, decisions and orders of the Board shall be published in any paper published in the State for the information of the public in general and person interested in particular:-(a)all appointments, suspensions, dismissal or removal of officers and servants of the Board;(b)appointments, suspensions, removals or retirements of trustees of registered trusts;(c)supersession of trusts, associations or Committee; and(d)the appointment of Committees under the Act.
