Section 17 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
17.
The powers and duties of the Board specified below shall be exercised and performed by the President-(a)to prepare and maintain a complete record of all religious trusts in the State;(b)to prepare and maintain a register containing copies of all documents creating any religious trust;(c)to take measures for the recovery of lost property of any religious trust;(d)to authorise the Superintendent or any member, officer or servant of the Board to inspect the property and the office of any religious trust;(e)to call for information, reports, returns and other documents from trustees;(f)to give directions for the proper administration of a religious trust in accordance with the law governing such trust and the wishes of the founder in so far as wishes can be ascertained and are not repugnant to such law;(g)to direct the deposit of the endowment money of a religious trust in the hands of a trustee in the State Bank of India or any Bank approved by the State Government;(h)to control and administer the Trust Fund subject to the general supervision of the State Government;(i)to keep correct and regular accounts of the receipt and disbursements of the Board and submit the same for audit;(j)to furnish to the State Government any statement, report, return or other document and any information which the State Government may require;(k)to institute an enquiry relating to the administration of any religious trust;(l)to direct the trustee of a religious trust to institute in a court of law any suit or proceeding in respect of the trust or any matter connected therewith;(m)to defend any suit or proceeding instituted with respect to religious trusts;(n)to direct the trustee of a religious trust to apply to the appropriate officer or authority to enter in a record of right or municipal record, if any, the right, title or interest of such trust in any immovable property;(o)to realise out of income of any religious trust the costs incurred by the Board in any suit or proceedings instituted under clauses (o), (p) or (q) of Section 28(2);(p)to permit a trustee to retire from office;(q)to extend, for sufficient reason, the time within which any act or thing is required or ordered to be done before the Board under any of the provisions of the Act;(r)to settle schemes for proper administration of religious trusts;(s)to appoint temporary trustees;(t)to prepare and maintain a register of all religious trusts in the State;(u)to grant copies of proceedings and records and any other documents on payment of fees;(v)to make certain payments on behalf of the religious trusts and to recover the same from the property of the trusts concerned;(w)to make application to the District Judge in case of failure of performance of any religious, pious or charitable act the performance of which is charged on any property;(x)to make an application to the District Judge to compel the trustees to discharge obligations or for the appointment of a receiver;(y)to permit any person interested in a religious trust to make an application to the District Judge for removal of a trustee or the appointment of trustee;(z)to make an application to the District Judge where the object of any trust is vague or uncertain;(zi)to apply to the Court for addition of the Board as a party to any suit or proceeding instituted in respect of any religious trust or property by a trustee or any other person;(zii)to accord approval to compromise, arrangement, etc., in any suit or proceeding;(ziii)to summon and enforce attendance of witnesses and compel production of documents;(ziv)to give opinion, advice, or direction to a trustee of a religious trust on any question affecting the management or administration of the property of such trust.
