(2)In particular, but without prejudice to the generality of the foregoing sub-section, the Committee shall,—(a)prepare the annual budget estimating the income and expenditure of the Trust and send a copy of it to the State Government;(b)maintain proper accounts and records of the properties and the income and expenditure of the Trust;(c)cause the accounts of the Trust to be audited annually by such person and by such date in the next succeeding year as the State Government may direct;(d)make regular payment of salaries, honorarium, fees and allowances and other sums payable to the members, Executive Officer and other officers and servants of the Committee from the Management Fund;(e)take measures for the recovery of lost property or any sums due to the Trust;(f)institute and defend any suits, prosecutions and other legal proceedings relating to the Trust in a Court or before a Tribunal or other authority;(g)inspect or cause an inspection to be made of the properties of the Trust, from time to time, and to take prompt steps to remove any encroachments made on such properties;(h)supply such returns, statistics, accounts and other information with respect to the Trust as the State Government may, from time to time, require;(i)generally do all such acts as may be necessary for the purposes of proper management, maintenance and administration of the properties and affairs of the Trust.
