Section 4 in Bihar Hindu Religious Trusts Rules, 1952
4.
(1)The election of members of the Bihar State Board of Religious Trusts under clauses (b) and (c) of sub-section (1) of Section 8 shall be by the method of postal voting and by means of single transferable vote.(2)(a)The electoral roll in respect of the election of the members under clause (b) of sub-section (1) of Section 8 shall be prepared in Hindi in Devanagri script by the President on the basis of the Register of Trusts maintained by him under Section 34.(b)The electoral roll prepared under clause (a) shall contain the following particulars:-(i)the name of each elector,(ii)the postal address of each elector.(iii)the name of the father or spiritual Guru of each elector;(iv)the name of each of the trusts of which the elector is a trustee.(c)The electoral roll in respect of the member under clause (c) of sub-section (1) of Section 8 shall be prepared in Hindi in Devanagri script by the President after ascertaining the names with addresses of the Hindu members of the State Legislature and the Hindu members of Parliament from this State from their respective Secretaries.(d)The electoral roll shall be hung up at a conspicuous place in the office of the Board.(e)Any objection regarding any mistake in the electoral roll may be filed in writing before the President within fifteen days of the date on which the roll is so hung up, and if no objection is filed within this period electoral roll shall become final; any objection filed after this period shall be rejected.(f)The President shall hold a summary enquiry into the objection, if any, filed under clause (e) and shall record his decision which shall be final. The electoral roll shall if necessary, be amended in accordance with the decision of the President and the roll shall thereafter become final.(g)The President shall, as soon as may be, send at least two copies of the final electoral roll to the Returning Officer.
