Section 8(3) in The Hindi Sahitya Sammelan Act, 1962
(3)It shall be the duty of the first Governing Body of the Sammelan,-(a)to perform all functions of the Sammelan and to carry on the administration of the affairs of the Sammelan until a Governing Body is constituted in accordance with the provisions of section 7 ;(b)to make the rules with the approval of the Central Government ;(c)to determine the first members of the Sammelan within the meaning of sub-section (4) of section 4 ;(d)to take all necessary steps for the constitutions of the Governing Body in accordance with such rules;(e)to perform such other function as it may consider necessary.
