- Subject to such rules as may be made under section 17, the Board may, with the previous sanction of the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government, make regulations to provide for all or any of the following matters, namely:-(a)the appointment of dates, times and places for meetings of the Board and of the Committees, the manner in which such meetings shall be convened, the quorum necessary for transaction of business and the procedure at such meetings,(b)defining the powers and duties of the Secretary of the Board.The First Schedule(a)Premises No. 106, Chittaranjan Avenue in Calcutta, being all that piece or parcel or plot of rent-free land measuring 1 bigha 19 cottahs 4 chittaks 34 square feet more or less situate on the east side of the Chittaranjan Avenue in the town of Calcutta bounded in the following manner, that is to say, on the North by Mitra Lane, on the South by Munshi Sadaruddin Lane, on the East by a passage between this plot and the plot of land now in the occupation of Burrabazar Yubak Sabha and their Gymnasium and on the West by Chittaranjan Avenue,(b)together with all buildings, structures and erections standing or being on the said land, which said premises and buildings are commonly known as the Mahajati Sadan, and(c)together with all rights, easements and appurtenances whatsoever belonging or attached or appurtenant to the said land, buildings, structures and erections or held or enjoyed therewith.The Second ScheduleThe Mahajati Sadan may, inter alia, be used for the following purposes, that is to say:-(1)A hall to be erected within the building, Mahajati Sadan, may be used for holding public meetings and lectures to educate and enlighten the members of the public, and particularly the citizens of Calcutta, in the present day civic, municipal or other cultural and political problems as also for holding such other lectures and discourses as may be beneficial to the mental and moral outlook of the citizens of Calcutta on reasonable terms and conditions and on payment of a reasonable fee or rent therefor to cover the cost of maintenance and depreciation charges.(2)Accommodation may be provided in a part of the said building for a big library containing literature on all subjects of interest to the citizens of Calcutta and in as many languages as possible with books of reference for the free use of the literate citizens of the city of Calcutta.(3)Suitable portions of the said building may be-(a)used to accommodate a club or association for the physical culture of such members of the public of Calcutta as may choose to join the same, with permission to such club or association to use and utilise a portion of the grounds of the Mahajati Sadan remaining open and available for such use;[* * * * * *] [[Sub-paragraphs (b) and (c) omitted by West Bengal Act 26 of 1977, which were as under:-'(b) allotted to the Working Committee of the Indian National Congress for accommodating such portion of the offices of the All-India Congress Committee as it may deem fit;(c)made over to the Bengal Provincial Congress Committee or the Provincial Congress Organisation of Bengal for their use subject to a right of re-entry in the event of the said Committee or Organisation-(i)ceasing to have a lawful existence for the time being.(ii)declining to continue or to be in occupation or charge of, or relinquishing possession or charge of, the portion so made over to it, or(iii)falling to observe and perform any of the terms or conditions for such use.'.]][* * * * * *] [[Sub-paragraphs (b) and (c) omitted by West Bengal Act 26 of 1977, which were as under:-'(b) allotted to the Working Committee of the Indian National Congress for accommodating such portion of the offices of the All-India Congress Committee as it may deem fit;(c)made over to the Bengal Provincial Congress Committee or the Provincial Congress Organisation of Bengal for their use subject to a right of re-entry in the event of the said Committee or Organisation-(i)ceasing to have a lawful existence for the time being.(ii)declining to continue or to be in occupation or charge of, or relinquishing possession or charge of, the portion so made over to it, or(iii)falling to observe and perform any of the terms or conditions for such use.'.]]
