Section 4 in The Auroville (Emergency Provisions) Act, 1980
4. Application of West Bengal Act XXVI of 1981.
(1)Notwithstanding anything contained in any other law for the time being in force or in the memorandum or the rules and regulations of the Society;-(a)on and from the appointed day, every member of the Governing Body of the Society, by whatever name called, shall cease to exercise any powers of management in relation to Auroville;(b)it shall not be lawful for the members of the Society or any other person to nominate or appoint any person as Manager or Director of so much of the assets of the Society as form part of, or are relatable to, Auroville;(c)no resolution in relation to Auroville passed at any meeting of the members of the Society or of the members of Auroville shall be given effect to unless it is approved by the Central Government;(d)no proceeding for the dissolution of the Society or merger of the Society with any other society or for the appointment of a receiver in respect of any asset forming part of, or relatable to, Auroville, the management of which has vested in the Central Government under section 3, shall lie in any court except with the consent of the General Government.(2)Subject to the provisions contained in sub-section (1) and to the other provisions contained in this Act and subject to such other exceptions, restrictions and limitations, if any, as the Central Government may, by notification in the Official Gazette, specify in this behalf for the purposes of this Act, the provisions of the West Bengal Societies Registration Act, 1961( West Bengal Act XXVI of 1961), shall continue to apply to the Society in the same manner as they applied thereto before the appointed day.
