Section 3 in The Bihar Digambar Jain Religious Trusts Rules, 1955
3.
In these Rules, unless there is anything repugnant in the subject or context-(a)"The Act" means the Bihar Hindu Religious Trusts Act, 1950;(b)"Section" means a section of the Act;(c)"Signature" includes thumb-mark in case of illiterate persons:Provided that the thumb-mark is duly attested by a literate person;(d)"Form" means a Form appended to these Rules;(e)"Board" means the Bihar State Board of Digambar Jain Religious Trusts.(f)"President" means the President of the Bihar State Board of Digambar Jain Religious Trusts; and(g)"Returning Officer" includes any other officer to whom the Returning Officer has delegated in writing all or any of his functions under these Rules.
