Section 48 in Bihar Hindu Religious Trusts Act, 1950
48. Power of District Judge to remove trustee or appoint trustee.
(1)The Board, or with the previous sanction of the Board, any person interested in a religious trust may make an application to the District Judge for an order-(a)removing the trustee of such religious trust, if such trustee.-(i)acts in a manner prejudicial to the interest of the said trust; or(ii)defaults on three or more occasions in the payment of any amount payable under any law for the time being in force in respect of the property or income of the said trust or any other statutory charge on such property or income; or(iii)defaults on three or more occasions in the payment of any sum payable to any beneficiary under the said trust or in discharging any other duty imposed upon him under it; or(iv)is guilty of a breach of trust;(b)appointing a new trustee;(c)vesting any property in a trustee;(d)directing accounts and inquiries; or(e)granting such further or other relief as the nature of the case may require.(2)The order of the District Judge under sub-section (1) shall be final.
