Section 31 in Bihar Hindu Religious Trusts Act, 1950
31. Power to contract and mode of execution of contracts.
(1)Subject to the provisions of this Act the Board may enter into such contracts as it may consider necessary or expedient for carrying out any of the purposes of this Act.(2)Every contract made on behalf of the Board, the value or amount of which exceeds [five thousand rupees] [Substituted vide Section 10 for the words 'one hundred rupees' by Amendment Act 1 of 2007.], shall be in writing, shall be signed by the Superintendent, and countersigned by the President and sealed with the common seal of the Board. Contracts, the value or amount of which is [five thousand rupees] [Substituted vide Section 10 for the words 'one hundred rupees' by Amendment Act 1 of 2007.] or less shall be in writing and shall be signed by the Superintendent.(3)If any contract is executed on behalf of the Board otherwise than in conformity with the provisions of sub-section (2), it shall be voidable at the instance of the Board.
