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Union of India - Section

Section 4 in The Jallianwala Bagh National Memorial Act, 1951

4. [ Trustee of the Jallianwala Bagh National Memorial. [Substituted by Jallianwala Bagh National Memorial (Amendment) Act, 2006(51 of 2006).]

(1)The Trustees of the Jallianwala Bagh National Memorial shall be the following, namely:-
(a)the Prime Minister - Chairperson,
(b)the President of the Indian National Congress,
(c)the Minister in-charge of Culture,
(d)the Leader of Opposition in the Lok Sabha,
(e)the Governor of the State of Punjab,
(f)the Chief Minister of the State of Punjab, and
(g)three eminent persons to be nominated by the Central Government.
(2)The Trustees shall be a body corporate with perpetual succession by the name of the "Trustees of the Jallianwala Bagh National Memorial" and a common seal, and in that name shall sue and be sued, and shall have power to acquire and hold property, to enter into contracts and to do all acts necessary for and consistent with, the purposes of this Act.
Prior to substitution section 4 read as -4. Trustees of the Jallianwala Bagh National Memorial.(1) The Trustees of the Jallianwala Bagh National Memorial shall be the following, namely:-(a) Shri Jawaharlal Nehru,(b) Dr. Saifuddin Kitchlew,(c) Maulana Abul Kalam Azad,(d) the President of the Indian National Congress,(e) the Governor of the State of Punjab,(f) the Chief Minister of the State of Punjab, and(g) three persons nominated by the Central Government.