Section 24 in The Indian Red Cross Society (Bengal Branch) Act, 1920
24. General powers of the Managing Body. - (1) The Managing Body may, subject to the provisions of the Act, exercise all such powers and do all such things as may be exercised or done by the Society, except in so far as express provision is made otherwise by these rules.
(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.
