The Auroville Foundation Act, 1988

[Act No. 54 of 1988]

[29th September, 1988.]

Contents
Sections	ptericulars
Title	The Auroville Foundation Act, 1988
Chapter I	Preliminary
1.	Short title.
2.	Definitions.
Chapter II	Acquisition and Transfer of Undertakings Of Auroville
3.	Transfer to, and vesting in, the Central Government of certain undertakings of the Society, trust and bodies.
4.	General effect of vesting.
5.	Central Government or Foundation to be liable for certain prior liabilities.
6.	Power of Central Government to direct vesting of the undertakings in the Foundation.
7.	Management, etc., of the undertakings.
8.	Duties of persons in charge of management by undertakings to deliver all assets.
9.	Certain powers of the Central Government or the Foundation.
Chapter III	The Auroville Foundation
10.	Establishment and incorporation of the Foundation.
11.	Governing Board.
12.	Term of office of members.
13.	Salary and allowances and other conditions of service of Chairman.
14.	Meetings of the Governing Board.
15.	Secretary and other officers of the Foundation.
16.	Committees of the Governing Board.
Chapter V	Finance, Accounts and Audit
17.	Powers and functions of the Governing Board.
18.	Residents Assembly.
19.	Functions of Residents Assembly.
20.	Working Committee or Residents Assembly.
21.	Advisory Council.
22.	Dissolution of the Foundation.
23.	Grant by Central Government to the Foundation.
Chapter IV	Miscellaneous
24.	Duty to furnish returns, etc.
25.	Borrowing powers of the Governing Board.
26.	Accounts and audit
27.	Act to have overriding effect.
28.	Contracts to cease to have effect unless ratified by the foundation.
29.	Penalties.
30.	Protection of action taken in good faith.
31.	Power to make rules.
32.	Power to make regulations.
33.	Rules and regulations to be laid before Parliament.
34.	Power to remove difficulties.
The Schedule	Trusts and Bodies