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Form of Memorandum of
Association of the Indian Law institute
In the matter
of Act XXI of 1860, being an Act for the registration of Literary, Scientific
and Charitable Societies, and In the matter of 'The Indian Law
Institute".
1.
The name
of the Society is "The Indian Law Institute".
2.
The head
office of the institute will be situated in Delhi (including New Delhi).
3.
The
objects of the Institute are
a.
to
cultivate the science of law, and to promote advanced studies and research in
law and its administration .
b.
to
promote the reform of administration of justice and of law and its healthy
development suitable to the social, economic and other needs of the people .
c.
to
promote the clarification, simplification and systematization of law
d.
to
encourage and conduct investigations in legal and allied fields
e.
to
promote the diffusion of the knowledge of law and its administration and
principles on which they are based ;
f.
to
promote the improvement of legal education, and to Impart instruction in law
and allied fields ,
g.
to
publish studies, treatises, books, periodicals, reports and other literature
relating to law and allied fields ;
h.
to
undertake documentation of important legal and allied materials ,
i.
to
institute and maintain libraries
j.
to
co-operate with other societies, institutions and organisations national and
international, in the pursuit of all or any of the above.objects ,
k.
to
constitute or cause to be constituted regional offices at convenient centres in
India to promote the activities of the Institute ;
l.
to do
all such things and to perform all such acts as may be necessary or proper for
the achievement of any or all of the above objects :
m. without prejudice to
the generality of the above and for the effective carrying out of the above
objects, the Institute have the power to acquire, receive and hold property of
any kind including securities and negotiable instruments, to construct and
maintain building including the right to alter or improve them and to equip
them suitable, to manage, sell, transfer, or otherwise dispose of or deal with
property of any kind belonging tov the Institute, to enter into contracts for
and in connection with any of the purposes of the Institute, to raise monies
and funds in such manner as may be deemed fit for and on behalf of the
Institute, to establish a provident fund for the benefit of the employees. of
the Institute if and when considered necessary, and to accept the management
of any trust, fund or endowment in which the Institute may be interested.
4.
The
management of the affairs of the Institute is entrusted in accordance with the
rules and regulations of the Institute to the Governing Council and the
Executive of which the first members are :
1...............................
4 .................................
2............................... 5
.................................
3..............................
6 .................................
A copy of the rules
of the Institute, certified to be a correct copy by four members of the
Governing Council, is fried with the Registrar of Joint Stock Companies, Delhi,
along with this Memorandum of Association.
We, the several
persons whose names and addresses are given below, having associated ourselves
for the purposes described in this Memorandum of Association and set our
several hands hercunto and form ourselves into society under the .CM of 1860,
this twenty-second day of December, 1956, at Delhi.
1 .............................. 5
...........................
2...............................
6 ............................
3............................... 7
............................
4...............................
8 ............................
Witness.
(Sd.)
...........................
Faculty
of Law, University of Delhi,
Delhi-8
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