(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the summoning, holding and adjournment of general and special meetings of the Trustees;(b)the securing of the attendance of Trustees at such meetings;(c)the provision and keeping of minute-books and account books;(d)the compiling of catalogues;(e)the lending of articles contained in the collections vested in the Trustees;(f)the exchange and sale, and the presentation to other Museums in [India] [Substituted by the A.O. 1950 for"the Provinces ".], of duplicates of articles contained in such collections;(g)the removal and destruction of articles contained in such collections; and(h)the general management of the Museum.
