(1)With the previous sanction of the [State] [Substituted by A.L.O.] Government the Committee may, from time to time, make bye-laws to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, such bye-laws may provide for-(a)the division of duties among the Chairman, the members and the Secretary of the Committee;(b)the manner in which their decision may be ascertained otherwise than at the meetings;(c)the procedure and conduct of business at meetings of the Committee;(d)the delegation of powers of the Committee to individual members;(e)the books and accounts to be kept at the office of the Committee;(f)the custody and investment of the funds of the Committee;(g)the time and place of its meetings;(h)the manner in which notice of its meeting shall be given;(i)the preservation of order and the conduct of proceedings at meetings and the powers which the Chairman may exercise for the purpose of enforcing its decisions;(j)the manner in which the proceedings of its meetings shall be recorded;(k)the persons by whom receipts may be granted for moneys paid to the Committee; and(l)the maintenance of cordial relations between the Buddhist and the Hindu pilgrims.(3)All bye-laws, after they have been confirmed by the [State] [Substituted by A.L.O.] Government, shall be published in the Official Gazette, and shall thereafter have the force of law.
