Section 27(2) in Bihar Hindu Religious Trusts Act, 1950
(2)The Board may, from time to time in accordance with such bye-laws, grant gratuities out of the Trust Fund, and allowances out of such Provident Fund, to any of its officers or servants, as it thinks fit.Explanation.-In this Section, the expression 'officers and servants' includes the Superintendent, but does not include the President.
