Section 69(1) in Bihar Hindu Religious Trusts Act, 1950
(1)There shall be formed a separate Trust Fund for each of the Bihar State Board of Religious Trust, the Bihar State Board of Swetambar Jain Religious Trusts and the Bihar State Board of Digambar Jain Religious Trusts to be respectively known as the Bihar State Board of Religious Trust Fund, and the Bihar State Board of Swetambar Jain Religious Trust Fund, the Bihar State Board of Digambar Jain Religious Trust Fund, and there shall be placed to the credit of-(i)The Bihar State Board of Religious Trust Fund-(a)all sums received [from the Government, Banks, Corporation or any registered institution] by the Bihar State Board of Religious Trust as donations and grants;(b)all sums received by the Bihar State Board of Religious Trust as fines under Section 67;(c)all sums received by the Bihar State Board of Religious Trusts as fees under Section 70;(d)all receipts by the Bihar State Board of Religious Trusts in respect of fees for inspection and supplying copies of any documents;(e)all sums received or recovered by the Bihar State Board of Religious Trusts as cost awarded to it in suit or proceeding; and(f)all sums received or recovered by the Bihar State Board of Religious Trust on any other account except certified sums received or recovered by it under Section 64;(ii)the Bihar State Board of Swetambar Jain Religious Trust Fund-(a)all sums received by the Bihar State Board of Swetambar Jain Religious Trusts as donations and grants;(b)all sums received from trustees of Swetambar Jain Religious Trusts as fines under Section 67;(c)all sums received from trustees of Swetambar Jain Religious Trusts as fee under Section 70;(d)all receipts by the Bihar State Board of Swetambar Jain Religious Trusts in respect of fees for inspection and supplying copies of any documents;(e)all sums received or recovered by the Bihar State Board of Swetambar Jain Religious Trusts as costs awarded to it in any suit or proceeding;(f)all sums received or recovered by the Bihar State Board of Swetambar Jain Religious Trusts on any other account except certified sums received or recovered by it under Section 64; and(iii)The Bihar State Board of Digambar Jain Religious Trusts Fund-(a)all sums received by the Bihar State Board of Digambar Jain Religious Trusts as donations and grants;(b)all sums received from trustees of Digambar Jain Religious Trusts as fines under Section 67;(c)all sums received from trustees of Digamber Jain Religious Trust as fees under Section 70;(d)all receipts by the Bihar State Board of Digambar Jain Religious Trusts in respect of fees for inspection and supplying copies of any documents;(e)all sums received or recovered by the Bihar State Board of Digambar Jain Religious Trusts as costs awarded to it in any suit or proceeding; and(f)all sums received or recovered by the Bihar State Board of Digambar Jain Religious Trusts on any other account except a certified sums received or recovered by it under Section 64.
