 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
8. Constitution of Branch Committees. 1 [(1)] If Branch Committees consisting of members of the Society arc constituted in 2 [any of the States in India 3 ***] specified in the Second Schedule, then, subject to the requirements of the Managing Body for the purposes of clause (a) of section 7 4 [and section 13] and any provision for expenses of management, the income of the property which has been vested in the Society under clause (b) the section 6 shall be distributed annually among such Branch Committees in the proportion shown in the said Schedule, to be expended by them and at their discretion upon all or any of the objects referred to in clause (b) of section 7. 5 [(2) The 6 [Central Government] may, by notification in the Gazette of India, direct that 7 [any part of India] 8 ***specified in the first column of the Second Schedule shall be excluded therefrom or that 7 [any part of India] 8 *** not specified therein shall be included therein and that the percentages specified in the 9 [second column] of the said Schedule shall be varied as required by any such exclusion or inclusion. (3) On the issue of a notification under sub-section (2) the Second Schedule shall be deemed to be amended in accordance with such notification. (4) No notification under sub-section (2) shall be made without the consent of every Branch Committee constituted in 10 [any State in India 11 ***] for the time being included in the Second Schedule.]    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back