(1)With the previous sanction of the [State] [Substituted by Adaptation of Laws Order.] Government the Committee may, from time to time, make bye laws to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, such bye-laws may provide for-(a)the division of duties among the Chairman, the members and the Secretary of the Committee;(b)the manner in which their decision may be ascertained otherwise than at the meetings;(c)the procedure and conduct of business at meetings of the Committee;(d)the delegation of powers of the Committee to individual members;(e)the books and accounts to be kept at the office of the Committee.(f)the custody and investment of the funds of the Committee;(g)the time and place of its meetings;(h)the manner in which notice of its meetings shall be given;(i)the preservation of order and the conduct of proceedings at meetings and the powers which the Chairman may exercise for the purpose of enforcing its decisions;(j)the manner in which the proceedings of its meeting shall be recorded;(k)the persons by whom receipts may be granted for moneys paid to the Committee; and(l)the maintenance of cordial relations between the Budhist and the Hindus pilgrims.(3)All bye laws, after they have been confirmed by the [State] [Substituted by Adaptation of Laws Order.] Government, shall be published in the Official Gazette, and shall thereafter have the force of law.
