Section 7(3) in The Hindi Sahitya Sammelan Act, 1962
(3)Subject to the provisions of this Act, the powers and functions of the Governing Body, the term of office of, and the allowances, if any, payable to, members thereof, the procedure to be followed by the Governing Body for the transaction of its business, the quorum necessary therefor and the manner of filling casual vacancies among the members thereof shall be such as may be prescribed.
