Section 32(2) in The Kalakshetra Foundation Act, 1993
(2)Without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the management of the properties and funds, affairs and works of the Foundation;(b)the procedure in regard to transaction of business of the regard to transaction of business of the Governing Board Academic Committee (including quorum at their meetings) the transaction of business of the Finance Committee under sub-section (3) of section 13, sub-section (3) of section 15 and sub-section (2) of section 17;(c)creation or abolition of posts and the procedure for appointment of the professional, administrative and ministerial staff;(d)the tenure of office and other terms and conditions of the members of the Academic Committee under sub-section (2) of section 15; and(e)the maintenance of accounts, registers and other records of the Foundation.
