113. Powers of Chairman as to institution, etc., of legal proceedings and obtaining legal advice.
- The Chairman may, subject to the control of the Trust,-(a)institute, defend or withdraw from legal proceedings under this Act, or(b)[ compound any offence against this Act, or] [Substituted by Central Provinces and Berar Act XXXIV of 1949, section 35.](c)admit, compromise or withdraw any claim made under this Act, and(d)obtain such legal advice and assistance as he may from time to time think it necessary or expedient to obtain, or as he may be desired by the Trust to obtain, for any of the purposes referred to in the forgoing clauses of this section, or for securing the lawful exercise or discharge of any power or duty vested in or imposed upon the Trust or any officer or servant of the Trust.
