Section 40 in Bihar Hindu Religious Trusts Act, 1950
40. Regional Trust Committee.
(1)The Board may establish a Regional Trust Committee for such area as it considers necessary.(2)Every such committee shall consist of such number of members appointed by the Board as the Board may, from time to time determine;[xxx] ['Proviso to sub-section (2) of Section 40' deleted vide Section 15 by Amendment Act 1 of 2007.](3)All the members of every such committee shall be Hindu and shall ordinarily be residents of the area for which such committee is established:Provided that no person shall be eligible for appointment as a member of such committee if he is subject to any of the disqualifications referred to in Section 9.(4)The members of such committee shall elect one of their number as President. The quorum of the meeting to elect the President shall be at least one-half of the total number of members of such committee.(5)The Board shall appoint one of the members of each such committee to be the Secretary thereof.(6)The members of such committee shall hold office for three years from the date of their appointment.(7)Casual vacancies arising in such committee may be filled by the Board if it thinks fit, and for such period as the vacancy lasts.
