Section 27 in Bihar Hindu Religious Trusts Act, 1950
27. Gratuities and Provident Fund.
(1)The Board, at a meeting specially convened for the purpose, or by a resolution in favour of which not less than two third of the members present at such meeting shall have voted, may, subject to the approval of the State Government, make bye-laws for-(a)The granting of gratuities out of the trust fund; or(b)the creation and management of a Provident Fund, for compelling contribution thereto on the part of its officers and servants and for supplementing such contribution out of the Trust Fund.(2)The Board may, from time to time in accordance with such bye-laws, grant gratuities out of the Trust Fund, and allowances out of such Provident Fund, to any of its officers or servants, as it thinks fit.Explanation.-In this Section, the expression 'officers and servants' includes the Superintendent, but does not include the President.
