The Kalakshetra Foundation Act, 1993

[Act No. 6 of 1994]

[4th January, 1994.]

Contents:
Title	The Kalakshetra Foundation Act, 1993
Sections:	Particulars:
1.	Short title and commencement
2.	Declaration of Kalakshetra as an institution of national importance
3.	Definitions
4.	Transfer to, and vesting in, the Central Government of the assets and properties of Kalakshetra
5.	General effect of vesting
6.	Central Government to direct vesting of assets and properties in the Foundation
7.	Duty of persons to deliver and to account for assets, properties, etc
8.	Establishment and incorporation of Foundation
9.	The objects of Foundation
10.	Authorities of the Foundation
11.	The Governing Board
12.	Term of office of Members
13.	Meetings of the Governing Board
14.	Governing Board to be the supreme authority of Foundation
15.	Academic Committee
16.	Powers and functions of Academic Committee
17.	Finance Committee
18.	Powers and functions of Finance Committee
19.	Appointment and duties of Director
20.	Transfer of service of existing employees
21.	Grants by Central Government to the Foundation
22.	Fund of the Foundation
23.	Budget
24.	Accounts and audit of the Foundation
25.	Duty to furnish returns, annual reports, etc
26.	Prior approval of the Central Government for alienation of property
27.	Power of Central Government to give directions to the Foundation
28.	Dissolution of the Foundation
29.	Protection of action taken in good faith
30.	Indemnity
31.	Power to make rules
32.	Power to make regulations
33.	Rules and regulations to be laid before Parliament
34.	Power to remove difficulties
35.	Repeal and saving
Schedule I	[See clause (d) of section 3]
Schedule II	[See section 4]

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