Section 49 in The Orissa Veterinary Council Rules, 1997
49.
(1)Subject to the control of the State Council, the Executive Committee shall have full power and authority to do all such acts and execute such deeds in respect of the property of the State Council which may be necessary or expedient for the purpose and interest of the State Council and expend money therefrom.(2)In particular and without prejudice to the generality of this provision, the Executive Committee shall have the powers -(a)to look after, manage and supervise the management of the property of the Council and to expend money required for that purpose;(b)to pay all rates, rents, taxes, salaries or other dues;(c)to acquire by gift, purchase, exchange, lease or otherwise hand over and to sell, mortgage or otherwise dispose off any and buildings and other movable and immovable properties of the State Council;(d)to build, construct, maintain, pull down, alter, extend, improve and repair any buildings or structure of the State Council; and(e)to delegate any of its powers to the President, Vice-President, any Committee, any Authority or Officer of the State Council;Provided that no sale, lease or any other transfer of immovable property as specified in Clauses (c) and (d) exceeding two thousand rupees in value shall be made without the previous sanction of the State Council.(3)The Executive Committee shall place before the next meeting of the State Council full information about any action taken in respect of the movable or immovable property of the State Council.
