Section 6(2) in The Anugraha Narayan Sinha Institute of Social Studies Act, 1964
(2)Subject to the provisions of this Act the Board shall, in particular-(a)hold, control and administer the property and the funds of the Institute;(b)determine the form, provide for the custody and regulate the use of the common seal of the Institute;(c)determine and regulate all matters concerning the Institute;(d)administer any funds placed at the disposal of the Board for specific purposes;(e)create posts and appoint officers and other employees of the Institute and define their duties and provide for the filling of temporary vacancies:Provided that no post the total emolument of which exceeds Rs. 1,000 per month shall be created without the previous sanction of the State Government;(f)have power to accept transfers on behalf of the Institute of any movable or immovable property to and for the purposes of the Institute.
