(1)The Trustees may from time to time, with the previous sanction of the Central Government, make bye-laws consistent with this Act for any purpose necessary for the execution of their trust.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the summoning, holding and adjournment of general and special meetings of the Trustees;(b)the securing of the attendance of Trustees at such meetings;(c)the provision and keeping of minute-books and account books;(d)the compiling of catalogues;(e)the lending of articles contained in the collections vested in the Trustees;(f)the exchange and sale, and the presentation to other Museums in [India] [Substituted by the A.O. 1950 for"the Provinces ".], of duplicates of articles contained in such collections;(g)the removal and destruction of articles contained in such collections; and(h)the general management of the Museum.
