Section 15(1) in Bihar Hindu Religious Trusts Act, 1950
(1)The Board shall have an office at Patna, [or at such other place as the State Government may in consultation with the Board by notification, determine] [Inserted by Act 7 of 1953.], and shall meet for the transaction of business at least once in every three months and as often as it is necessary to meet for the transaction of business.
