Section 28(2)(s) in Bihar Hindu Religious Trusts Act, 1950

[Cites 0, Cited by 1] [Section 28(2)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(2)(s) in Bihar Hindu Religious Trusts Act, 1950

(s)to permit a trustee to retire from his office and, in case the trustee has power to appoint his successor, to permit him to make the appointment in his life time; and [to appoint trustees in vacancies created by the removal under Section 28(2)(h) subject to the wishes of the founder or to a mutual compromise between the Board and the Trust approved by any competent court.] [Words in 'clause(S)' Inserted vide Section 9 by Amendment Act 1 of 2007.]

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State of Bihar - Subsection

Section 28(2)(s) in Bihar Hindu Religious Trusts Act, 1950