Section 17 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
17. Powers and functions of the Director.
- The Director shall,-(i)depending upon the museum collection decide to establish a museum;(ii)to hold both permanent and occasional exhibitions nationally and internationally after following due procedures. Catalogues for all such exhibitions shall be published.(iii)take museum material out of the Country on temporary basis for conservation, restoration and exhibition;(iv)Avail/hire the services of Museums, research institutions, private collectors, experts in the field of museology, exhibits, museum conservation etc., in carrying out clauses (i) and (ii) mentioned;(v)make claim for the museum material that was illegally taken out in accordance with appropriate acts;(vi)may exchange museum material with other museums after due consultations with expert and assessing the artistic, historical, antique, monetary values etc., of such museum material which is proposed for exchange and proposed to be received in exchange;(vii)make replicas of museum items at a scale different from that offer museum item for sale or other economic use;(viii)make documentation and periodic revision of museum collection and can avail the services of other museums and experts in this field;(ix)write off a destroyed museum item based on expert advice;(x)accept voluntary contributions towards establishment and maintenance of museums and publication of museum material;(xi)can enter into agreement with Universities, funds, trusts, firms, corporate and scientific institutions for the establishment, maintenance, research, curating and publishing museum material.
