The Indian Council of World Affairs Act, 2001

Contents
Sections	Particulars
1	Short title and commencement
2	Declaration of the Indian Council of World Affairs as institution of national importance
3	Definitions
4	Incorporation of the Council
5	Transfer of assets and liabilities of the existing Council to the Council
6	Obligation to transfer property or assets
7	Composition of the Council
8	Term of office and vacancies among members
9	Powers and functions of President
10	Powers and functions of Vice-Presidents
11	Allowances of members
12	Meetings of Council
13	Objects of Council
14	Governing Body and other committees of Council
15	Staff of Council
16	Functions of Council
17	Payment to Council
18	Fund of Council
19	Budget of Council
20	Accounts and audit
21	Annual report
22	Authentication of orders and instruments of Council
23	Vacancy, etc. not to invalidate proceedings of the Council
24	Reports, returns and information
25	Power to make rules
26	Power to make regulations
27	Rules and regulations to be laid before Parliament
28	Power to remove difficulties
29	Repeal and saving

THE INDIAN COUNCIL OF WORLD AFFAIRS ACT, 2001 ACT NO. 29 OF 2001 [3rd September, 2001.] An Act to declare the Indian Council of World Affairs to be an institution of national importance and to provide for its incorporation and matters connected therewith. BE it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:-