Section 12(3) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
(3)In particular, and without prejudice to the generality of the foregoing provisions, the Corporation may take such steps as it thinks fit-(a)to ensure that broadcasting is conducted as a public service to provide and produce programmes;(b)to establish a system for the gathering of news for radio and television;(c)to negotiate for purchase of, or otherwise acquire, programmes and rights or privileges in respect of sports and other events, films, serials, occasions, meetings, functions or incidents of public interest, for broadcasting and to establish procedures for the allocation of such programmes, rights or privileges to the services;(d)to establish and maintain a library or libraries of radio, television and other materials;(e)to conduct or commission, from time to time, programmes, audience research, market or technical service, which may be released to such persons and in such manner and subject to such terms and conditions as the Corporation may think fit;(f)to provide such other services as may be specified by regulations.
