Section 83 in Bihar Hindu Religious Trusts Act, 1950
83. Power of Board to make bye-laws.
- The Board may make bye-laws not inconsistent with this Act and the Rules made thereunder for any matter necessary for carrying into effect the objects of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the Board may make bye-laws with respect to-(a)the preservation of order and the conduct of proceedings of the Board:(b)the functions and procedure of Committees;(c)the fee to be levied on applications under this Act before it or any of its Committees or before the President or the Superintendent or any of the officers or servants of the Board and on applications for copies of proceedings or other records of the Board, the form and manner of making such applications and the conditions subject to which copies of such proceeding and records may be granted;(d)the fee to be paid for inspecting the register of religious trusts;(e)the form of the register of religious trusts to be prepared and maintained by the Board;(f)the books and accounts to be kept in the office of religious trust;(g)the accounts, reports and returns to be submitted by trustees;(h)the manner in which the accounts of religious trusts shall be audited and published, the time and place of such audit, the forms and contents of the auditor's reports and the scale of remuneration to be paid to auditors;(i)the custody and investment of the funds of any trust, the condition subject to which a trustee shall deposit trust money in his hands under clause (i) of sub-section (2) of Section 28 and the conditions subject to which a trustee can withdraw such money;(j)the number, designation, grades, salaries, allowances and other conditions of service including the powers and duties of the officers and servant of the Board;(k)the allocation of duties to the President and members;(l)the security, if any to be furnished by officers and servants of the Board;(m)the persons by whom receipts may be granted for the money received;(n)the custody of the common seal;(o)the manner in which the decisions of the Board may be ascertained otherwise than at meetings;(p)the form of, and particulars to be contained in, the budget referred to in Section 60;(q)the number of members of which a Regional Trust Committee shall consist, the manner in which the business of a Regional Trust Committee shall be conducted, the staff required for such Committee, the conditions of service of such staff and the travelling and other allowances to be paid to members of such Committees for attending meetings and undertaking journeys in connection with the affairs of such Committee; and(r)the publication of the notices, decisions and orders of the Board.(3)Such bye-laws shall be made after previous publication and shall not take effect until they are approved and confirmed by the State Government:Provided that if the State Government do not approve and confirm such bye-laws within four months from the date of receipt thereof by the State Government, the said bye-laws shall be deemed to have been approved and confirmed on the expiry of the said four months.
