Section 3 in Functioning of the Board of Trustees Rules
3.
The meetings of the Board of Trustees shall be held at the place where the religious institution is situated and in the premises of the religious institution itself or in the premises of its office. Where the religious institution is a specific endowment having no office premises, the meeting shall be held at the places fixed by the Commissioner, [Joint Commissioner, the Deputy Commissioner] [Added by G.O. Ms. No. 275, C.T. & R.E., dated the 16th July 1997.] or the Assistant Commissioner, as the case may be.
