Section 59 in Bihar Hindu Religious Trusts Act, 1950
59. Trustees to furnish particulars of Religious Trusts.
(1)(a)Within six months from the date of the publication in the Official Gazette of the name of the President and members of the first Board, the trustee of every religious trust existing on the said date shall furnish to the Board a statement in the prescribed form containing the prescribed particulars in respect of the trust of which he is the trustee.(b)In the case of a religious trust created after the date of the said publication, such statement shall be furnished to the Board by the trustee of such trust within six months from the date on which the trust is created:[Provided that the State Government may, from time to time, extend by notification, the period mentioned in clauses (a) and (b).] [Inserted proviso by Act 27 of 1958.](2)Every such statement shall be verified by the trustee in the manner laid down in the Code of Civil Procedure, 1908 (5 of 1908) for the verification of pleadings and shall be accompanied by a true copy of the deed or instrument creating the trust or where there is no such deed or instruments, by a statement in the prescribed form setting forth the objects of the trust and verified in like manner.
