Section 33 in Bihar Hindu Religious Trusts Act, 1950
33. Power to appoint temporary trustee.
(1)Where there is a vacancy in the office of trustee of a religious trust and there is no one competent to be appointed as trustee under the terms of the deed of such trust or where there is a bona fide dispute as to the right of any person to act as trustee and in the opinion of the Board there is likelihood of a breach of the peace or serious interference with the management of the property of such trust, [or where there is a vacancy caused by the order of the Board passed under clause (h) of sub-section (2) of Section 28 of this Act] [Words 'not exceeding one year' Inserted vide Section 12 by Amendment Act 1 of 2007.] the Board may subject to any order of a competent Court appoint any person to act as trustee of the said trust for such period [not exceeding one year] [Words 'not exceeding one year' Inserted vide Section 12 by Amendment Act 1 of 2007.] and upon such conditions as it thinks fit.(2)In appointing a person as trustee under sub-section (1), the Board shall if possible select a person of the Section to which the last trustee belonged.(3)[ During the period of one year if the dispute over the bona fide trustee is not decided by a competent authority, the Board shall settle a scheme for the trust under Section 32 of the Act, subject to any subsequent order of a competent court.] ['Sub-section (3)' Inserted by Amendment Act 1 of 2007.]
