Section 1 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
1. Definition.
- In these Bye-laws, unless the context otherwise requires-(a)"The Act" means the Bihar Hindu Religious Trusts Act, 1950;(b)"Appendix" means an appendix annexed to these bye-laws;(c)"Board" means the Bihar State Board of Digamber Jain Religious Trusts;(d)"Form" means a Form set out in the Appendix to these bye-laws;(e)"President" means the President of the Board or a Regional Trust Committee, as the case may be;(f)"Presiding Officer" means a person presiding over the meeting of the Board or a Committee or a Regional Trust Committee, as the case may be;(g)"Rule" means a Rule made under Section 82;(h)"Section" means a Section of the Act; and(i)"Registered Trusts" means Trusts which have been entered in the Register maintained by the Board under bye-laws No. 22.
