Section 62 in Central Council of Homoeopathy (General) Regulations, 2018
62. Power of Executive Committee in respect of property of Central Council.
- Subject to the control of the Central Council, the Executive Committee shall have full power and authority to do all such acts and deeds in respect of the property of the Central Council which may be necessary or expedient for the purpose of the said Council and expend money therefrom, and in particular and without prejudice to the generality of this provision, the Executive Committee shall have power-(i)to look after, manage and supervise the management of the property of the Central Council and to expend money required for that purpose;(ii)to pay all rates, rents, taxes, salaries, allowances or other dues;(iii)to acquire by gift, purchase, exchange, lease or otherwise hand over and to sell, mortgage or otherwise dispose of any lands, buildings and other moveable or immovable properties of the Central Council;(iv)to build, construct, maintain, pull down, alter, extend, improve and repair any building or structure; and(v)to delegate any of its powers to the President, Vice-President, committee, any authority or Officer of the Central Council:Provided that the Executive Committee shall place before the next meeting of the Central Council full information about any action taken in respect of the moveable or immoveable property of the said Council:Provided further that no sale, lease deed or any other transfer of immoveable property as mentioned in clauses (iii) and (iv) exceeding ten lakh rupees in value shall be made without the previous sanction of the Central Council.
