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State of Karnataka - Section

Section 22 in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996

22. Powers and duties of the Board.

- Subject to the rules made under this Act, the powers and duties of the Board shall be,-
(a)to administer and manage the Estate;
(b)to establish and maintain Art Gallary-cum-Museum in the name of Dr.S.Roerich and Mrs. Devikarani Roerich;
(c)to lay-out and maintain public park and to preserve tree growth in the Estate;
(d)to cultivate and protect linaloe crop in the Estate;
(e)to take all necessary steps for collection of paintings and Art pieces and other literary works of Dr.S.Roerich and Mrs. Devikarani Roerich;
(f)to levy, subject to such condition as the State Government may impose, fees for entry into the public parks and Museum-cum-Art Gallary; and
(g)to do such other acts as may be prescribed and as are incidental or conducive to the efficient administration of the Estate by the Board.