Section 12(1) in The Hindi Sahitya Sammelan Act, 1962
(1)The first Governing Body shall, as soon as may be, make rules in respect of the following matters, namely:-(a)the matters relating to membership, including the qualifications and disqualifications for membership of the Sammelan;(b)the powers and functions of the Governing Body; the term of office of, and the allowances, if any, payable to, members thereof ; the procedure to be followed by the Governing Body for the transaction of its business, the quorum necessary therefor and the manner of filling casual vacancies among the members thereof;(c)the conduct of elections for the constitution of the Governing body and the decisions on doubts and disputes at or in connection with the said elections;(d)the appointment of an executive committee or any other committee for carrying on the functions of the Governing body or of the Sammelan ; the constitution, powers and duties of such committees and the allowances, if any, payable to the members thereof;(e)the procedure and the forms for the maintenance of books of accounts and other registers and statements for the purposes of this Act;(f)the appointment, control and other conditions of service of the employees of the Sammelan;(g)the conduct of correspondence, execution of documents and contracts for or on behalf of the Sammelan ;(h)the conduct prosecution of suits and proceedings by or against the Sammelan; 174A (i) the matters relating to the affiliation of schools, colleges, and other institutions with the Sammelan ;(j)the matters relating to the award of degrees and academic distinctions by the Sammelan ;(k)the matters relating to the award of prizes (Paritoshiks) by the Sammelan ;(l)the procedure for the amendment of the rules:(m)such other matters as may be necessary for the performance of the functions of the Sammelan.
