Section 11 in The Bihar Swetambar Jain Religious Trusts Rules, 1955
11.
The general notice under sub-section (2) of Section 43 shall be published in at least one issue of an English and a Hindi newspaper printed and published in the State of Bihar or having its circulation in the State. If the District Judge thinks desirable, he may order its publication in other newspapers having circulation in Bihar also.The notice shall also be published on the notice board of District Judge concerned.
