(1)The Resident's Assembly shall perform such functions as are required by this Act shall advise the Governing Board in respect of all activities relating to the residents of Auroville.(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.(3)For the purpose of carrying of its functions, the Residents' Assembly may establish such committees as it may consider necessary which shall represent it in relation to the functions to be performed by the Governing Board.
