Section 10 in The Jallianwala Bagh National Memorial Act, 1951
10. Power of Trustees to make regulations.
The Trustees may make regulations consistent with this Act for all or any of the following purposes, namely: -(a)the manner in which meetings of the Trustees shall be convened, the quorum for the transaction of any business thereat and the procedure at such meetings;(b)the manner in which a majority decision of the Trustees shall be obtained by circulation to the Trustees of the matter requiring decision;(c)the term of office of members of the committee of management, their powers and duties, and the circumstances in which and the conditions subject to which such powers and duties may be exercised ;(d)the appointment of such officers and servants as may be necessary for the purposes of the Trust, and their terms and conditions of service.[10A. Rules and regulations to be laid before Parliament. - Every rule or regulation made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or regulation or both Houses agree that the rule or regulation should not be made, the rule or regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or regulation.][New Section 10A inserted by Jallianwala Bagh National Memorial (Amendment) Act, 2006(51 of 2006) ]The Schedule(See section 6)[Properties vested in Trustees at commencement of Act]
