Section 13(2) in Bihar Hindu Religious Trusts Act, 1950
(2)When the President is a paid officer of the Board, his salary, allowances and other conditions of service shall be such as may from time to time, be fixed by the State Government in consultation with the Board.[xxx] ['Proviso to sub-section (2) of Section 13' deleted vide Section 6 by Amendment Act 1 of 2007.]
