Section 16(2) in The Anugraha Narayan Sinha Institute of Social Studies Act, 1964
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for-(a)the granting of annuities and gratuities out of the fund of the Institute;(b)the creation and management of a provident fund for compelling contribution thereto on the part of their officers and employees, and for supplementing such contribution out of the fund of the Institute;(c)for the management of the finances and accounts of the Institute; and(d)for the exercise of such powers and the performance of such duties as may be entrusted by the Board to the Director and other officers and employees of the Board.
