Section 1 in Bye-Laws for the State Board of Religious Trusts
1. Definitions.
- In these bye-laws.(a)"the Act" means the Bihar Hindu Religious Trusts Act, 1950;(b)"Appendix" means all appendices annexed to these bye-laws;(c)"Board" means the Bihar State Board of Religious Trusts;(d)"Chairman" means a person elected by the members of a Committee appointed under Section 22 as its Chairman;(e)"Form" means a Form set out in the appendices to these bye-laws;(f)"President" means a President of the Bihar State Board of Religious Trusts and in the case of a Regional Trusts Committee the President of that Committee;(g)"Presiding Officer" means a person presiding at a meeting of the Board or a Committee appointed under Section 22 or a Regional Trusts Committee established under Section 40;(h)"Rule" means a Rule framed by the State Government under Section 82 of the Act; and(i)"Section" means a section of the Act.
