The Lalit Kala Akadami (Taking Over of Management) Act, 1997
[Act No. 17 of 1997]
[25th March, 1997.]
| Contents | |
| Sections | Particulars |
| Title | The Lalit Kala Akadami (Taking Over of Management) Act |
| Chapter I | Preliminary |
| 1. | Short title and commencement |
| 2. | Definitions |
| Chapter II | Taking Over of The Management of The Lalit Kala Akadami |
| 3. | Management of the society |
| 4. | Administrator of society |
| 5. | No right to compensation for premature termination of a contract |
| 6. | Relinquishment of administration of the society |
| 7. | Application of Act 21 of 1860 |
| Chapter III | Miscellaneous |
| 8. | Penalties |
| 9. | Offences by companies |
| 10. | Exclusion of period of operation of Act |
| 11. | Act to have overriding effect |
| 12. | Protection of action taken in good faith |
| 13. | Contracts in bad faith may be cancelled or varied |
| 14. | Power to terminate contract of employment |
| 15. | Power to make rules |
| 16. | Repeal and saving |
