Section 21 in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000
21. Power 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 decisions 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 Board Fund ;(g)the details to be included in the budget of the Board(h)the time and place of the meetings ;(i)the manner in which notice of its meetings shall be given ;(j)the preservation of order and the conduct of proceeding 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 maintenance of order inside the Holy Shrine and regulating the entry of persons therein ;(m)all other matters expressly required or which may be requested for carrying out the purposes of this Act.
