Section 6 in The Auroville (Emergency Provisions) Act, 1980
6. Advisory Council.
(1)As soon as may be after the commencement of this Act and in any case within one month from such commencement, the Central Government shall constitute, by notification in the Official Gazette, a Council to be called the 'Auroville International Advisory Council'.(2)The Council may on its own motion or on a reference made to it by the Central Government advise the Central Government on any matter concerning the management of Auroville.(3)In tendering any advice to the Central Government, the Council shall endeavour to secure that--(a)the ideals for which Auroville has been established are encouraged, and(b)the members of Auroville are allowed freedom to grow and develop activities and institutions for the fulfilment of the aspirations and programmes envisaged in the Charter of Auroville.(4)The Council shall consist of such number of members not exceeding five as may be appointed by the Central Government from amongst persons, who in its opinion are devoted to the ideals of human unity, peace and progress.(5)There shall be a Chairman of the Council who shall be elected by the members of the Council from among themselves.(6)The term of office of, the method of filling casual vacancies among and the allowances and other remuneration, if any, payable to, the members of the Council shall be such as may be prescribed.(7)The Council shall, subject to any rules that may be made in this behalf under section 17, have power to regulate its own procedure.
