Section 24(2) in The Indian Red Cross Society (Bengal Branch) Act, 1920
(2)In particular and without prejudice to the Provisions of sub-rule (1), the Managing Body shall have the power -(a)to acquire whether by purchase or lease any immovable property;(b)to sell, lease or otherwise dispose of any immovable property vested in the Society on such terms as the Managing Body may consider beneficial to the Society; and(c)to invest the funds of the Society and from time to time as they may think expedient to change such investments.
