Section 2(a) in Bihar Hindu Religious Trusts Act, 1950
(a)"Board" means, in the case of religious trusts other than Jain Religious Trusts, the Bihar State Board of Religious Trust, in case of Swetambar Jain Religious Trusts, the Bihar State Board of Swetambar Jain Religious Trusts and, in the case of Digambar Jain Religious Trusts, the Bihar State Board of Digambar Jain Religious Trusts established under Section 5;
