Section 22 in Bihar Hindu Religious Trusts Act, 1950
22. Appointment of Committees and function of such Committees.
(1)The Board may appoint Committees to assist it in the exercise of the powers, or the performance of the duties conferred or imposed upon it by or under this Act, and may determine the functions and procedure of such Committees.(2)Any person who is not a member of the Board may be appointed to be a member of any such Committee.Provided that the number of such persons on any such Committee shall not exceed one third of the total number of members of the Committee.
