Section 6E in The Indian Red Cross Society (Bengal Branch) Act, 1920
6E. [ Power to make rules and power to act notwithstanding vacancy. [Sections 6A, 6B, 6C, 6D, 6E and 6F first inserted by W.B. Act 47 of 1950. Thereafter, sections 6A and 6D omitted, and sections 6B and 6F substituted, by W.B. Act 31 of 1963.]
(1)The Managing Body may, subject to other provisions of this Act, make rules for the administration, management and control of the Society and for all matters ancillary or incidental to those purposes, and such rules may, inter alia, make provisions for all or any of the following, namely :-(a)the grades of members and the terms and conditions of different grades of membership;(b)the appointment of associates and the terms and conditions of associateship;(c)the powers to be exercised by the Managing Body;(d)the procedure of the Society and the Managing Body;(e)the constitution of Committees and the delegation of powers to them;(f)the constitution of Branches of the Society and the delegation of powers to them;(g)the acquisition and the disposal of properties on behalf of the Society;(h)entering into agreements and contracts on behalf of the Society and executing documents on its behalf and the affixing of the seal of the Society;(i)investing the funds of the Society;(j)the audit and the accounts of the funds of the Society;(k)the relations with the Indian Red Cross Society and contribution of sums to that Society;(l)the interpretation of rules made under this sub-section.(2)[ Rules made under sub-section (1) shall not come into force unless assented to by the President of the Society and shall be published in the Official Gazette after such assent is obtained.](3)The Managing Body shall be deemed to be duly constituted and shall have power to act, to meet, to transact business and exercise its powers under sub-sections (1) and (2), notwithstanding any vacancy among its members.]
