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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007

(2)Without prejudice to the generality of the above provision, the General Council shall exercise the following powers and discharge the following functions to earn,' out and manage the business and affair of the Institute :-
(a)to review the affairs and performance of the Institute from lime to time;
(b)to make and review the broad policies, programes of the Institute and to suggest measures for the improvement and development of Institute;
(c)to consider and approve annual report, annual budget, annual accounts and audit report of the Institute;
(d)to act as an apex body in all matters relating to the Institute;
(e)to make such regulations as may from time to lime, be considered necessary for regulating the affairs and the management of the Institute and to alter, modify and to rescind them;
(f)to monitor, supervise and control all the authorities, officers and bodies of the Institute;
(g)to delegate all or any of its powers to the Chairman, the Director or any authority or committee or any sub-committee or to any one or more of its members or any employee of the Institute; and
(h)to perform such other functions as it may deem necessary for efficient functioning and administration of the Institute.