Section 6 in The Anugraha Narayan Sinha Institute of Social Studies Act, 1964
6. Functions of the Board.
(1)The Board shall be the supreme governing body of the Institute and shall exercise all the powers of the Institute.(2)Subject to the provisions of this Act the Board shall, in particular-(a)hold, control and administer the property and the funds of the Institute;(b)determine the form, provide for the custody and regulate the use of the common seal of the Institute;(c)determine and regulate all matters concerning the Institute;(d)administer any funds placed at the disposal of the Board for specific purposes;(e)create posts and appoint officers and other employees of the Institute and define their duties and provide for the filling of temporary vacancies:Provided that no post the total emolument of which exceeds Rs. 1,000 per month shall be created without the previous sanction of the State Government;(f)have power to accept transfers on behalf of the Institute of any movable or immovable property to and for the purposes of the Institute.
