Section 24 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
24. Powers to make bye-laws.
- The Board may make bye-laws not inconsistent with this Act, for-(a)the entrustment of duties and functions to the Chief Executive Officer of the Board;(b)the manner in which decision of the Board may be taken otherwise than at the meetings ;(c)the procedure and conduct of business at meetings of the Board ;(d)the delegation of powers of the Board to individual members or to Committees ;(e)the books and accounts to be kept at the office of the Board ;(f)the custody and investment of the Shrine Fund;(g)the details to be included in the budget of the Board;(h)the time and place of meetings;(i)the manner in which notice of its meetings shall be given;(j)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 decision ;(k)the manner in which proceedings of the Board shall be recorded and published ;(l)the persons by whom receipts may be granted for moneys paid to the Board ;(m)the maintenance of order inside the Shrine and regulating the entry of persons therein ;(n)the performance of duties provided in section 19: and(o)all other matters expressly required or which may be required for carrying out the purposes of this Act.
