Section 32 in Bihar Hindu Religious Trusts Act, 1950
32. Power of Board to settle schemes for proper administration of religious trusts.
(1)The Board may, of its own motion or on application made to it in this behalf by two or more persons interested in any trust,-(a)settle a scheme for such religious trust after making such enquiry as it thinks fit and giving notice to the trustee of such trust and to such other person as may appear to the Board to be interested therein;(b)in like manner and subject to the like conditions, modify any scheme settled under this Section or under any other law or substitute another scheme in its stand:Provided that any scheme so settled, modified or substituted shall be in accordance with the law governing the trust and shall not be contrary to the wishes of the founder so far as such wishes can be ascertained,[and it may contain provisions for:-(a)constituting a committee consisting of not more than eleven persons for the purpose of assisting in the whole or any part of the administration of the religious trust,(b)determining the powers and duties of such committee; and(c)any other relevant matter incidental to the framing and functioning of such scheme.](2)A scheme settled, modified or substituted instead of another scheme under this Section shall unless otherwise ordered by the District Judge on an application, if any, made under sub-Section (3), come into force on a day to be appointed by the Board in this behalf and shall be published in the Official Gazette.(3)The trustee of, or any other person interested in, such trust may within three months from the date of the publication in the Official Gazette of the scheme so settled, modified or substituted instead of another scheme, as the case may be make an application to the District Judge for varying, modifying or setting aside the scheme; but subject to the result of such application, the order of the Board under sub-sections (1) and (2) shall be final and binding upon the trustee of the religious trust and upon every other person interested in such religious trust.(4)An order passed by the District Judge on any application made under sub-section (3) shall be final.
