Section 7(1) in The Auroville Foundation Act, 1988
(1)The general superintendence, direction, control and management of the affairs of the undertakings, the right, title and interest in relation to which have vested in the Central Government under section 3, shall, --(a)where a direction has been made by the Central Government under sub-section (1) of section 6, vest in the Foundation; or(b)where no such direction has been made by the Central Government, vest in a Custodian appointed day by the Central Government under sub-section (2), and, thereupon, the Foundation, or the Custodian so appointed, as the case may be, shall be entitled to exercise all such powers and do all such things as the Society, trust or body, as the case may be, is authorised to exercise and do in relation to its undertakings.
