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

[Cites 0, Cited by 13] [Section 28(2)] [Section 28] [Entire Act]

State of Bihar - Subsection

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

(h)to remove a trustee from his office if such trustee-

(i)is convicted of any such offence or is subjected by a Criminal Court to any such order as implies moral turpitude which in the opinion of the Board, unfits him to hold office;

(ii)is convicted more than once of the same or different offences under this Act;

(iii)refuses to act, or willfully disobeys the directions and orders of the Board under this Act; or

(iv)applies for being adjudged or is adjudged an insolvent:

(v)[ makes persistent defaults in the submission of budgets,accounts, reports or returns or in payment of contributions or other dues payable to the Board. ['Sub-clauses (iv), (v) & (vii) of clause (h)' Inserted vide Section 9 by Amendment Act 1 of 2007.]

(vi)alienates immovable property of the trust in contravention of this Act or misappropriates funds of the trust.

(vii)indulges in immoral act disapproved by Dharmashashtras or has violated "maryada" of the "sampradaya" to which he belongs.]

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State of Bihar - Subsection

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