Section 19(2) in The Auroville Foundation Act, 1988
(2)In particular , and without prejudice to the foregoing powers, the Residents' Assembly may--(a)allow the admission or cause the termination of persons in the register of residents in accordance with the regulations made under section 32;(b)organise various activities relating to Auroville;(c)formulate the master plant of Auroville and make necessary recommendations for the recognition of organisations engaged in activities relatable to Auroville for the approval of the Governing Board;(d)recommend proposals for raising funds for Auroville for the approval of the Governing Board.
