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5.
Governing
Council.-There shall be a Governing Council composed of-
a.
the
office-bearers of the Institute, namely, the President, Vice-Presidents,
Executive Chairman, Secretary and the Treasurer :
b.
the
Solicitor-General
c.
the Home
Minister in the Government of India
d.
the
Education Minister In the Government of India
e.
the
President of the Indian Branch of the International Law Association ;
f.
the
President of the Indian Council of World Affairs
g.
the Chairman
of the Universities Grants Commission
h.
two
Vice-Chancellors of the Universities in India nominated by the Inter-University
Board of India : as far as practicable the nomination shall be of the
Vice-Chancellors of the Universities which have been enrolled as Corporate
Members ;
i.
five
persons elected in accordance with the provisions and the procedure laid down
In the bye-laws by Judges, either of the Supreme Court or of a High Court, who
are members of the Institute, from among themselves ;
j.
five
persons elected by the members of the Institute in accordance with the
provisions and the procedure laid down in the bye-laws from among the Deans of
the Faculties of Law of the Universities in India, which are established by an
Act of Legislature :
k.
ten
other persons elected by the members of the Institute in accordance with the
provisions and the procedure laid down in the bye-laws from among the members
of the Institute.
1.
2.
3.
4.
5.
1.
2.
3.
4.
5.
6.
Rights,
powers and duties of the Governing Council.-
a.
All
properties, movable, immovable, or of any other kind, shall stand vested in the
Council.
b.
a.
b.
The
business and affairs of the Institute shall be carried on and managed by the
Council who shall exercise all such powers and authority of the Institute as
are not specifically and expressly vested by these rules and regulations In the
general body of members.
c.
The
Council shall have all such powers and shall perform all such functions as are
necessary or proper for the achievement or the furtherance of the objects of
the Institute.
d.
Without
prejudice to the generality of the foregoing provisions, the Council shall have
the following rights and powers
i.
to
acquire by gift, purchase, exchange, lease or otherwise, lands, buildings or
other immovable property, together with all rights appertaining thereto ;
ii.
to
construct and maintain buildings, including right to alter or improve them, and
to equip them suitably
iii.
to
manage the properties of the Institute ,
iv.
to
accept the management of any trust fund or endowment in which the institute is
interested ;
v.
to raise
funds for the Institute by gifts, donations. or other- wise
vi.
to raise
loans
vii.
to
receive monies, securities, instruments and/or any other movable property,for
and on behalf of the Institute
viii.
to enter
into agreements for and on behalf of the Institute
ix.
to sue
and defend all legal proceedings on behalf of the Institute ;
x.
to
institute a provident fund for the benefit of the employees of the Institute
and manage such provident fund ;
xi.
to grant
receipts, to sign and execute instruments. and to endorse or discount cheques
or other negotiable instruments through its accredited agents ;
xii.
to make,
sign and execute all such documents and Instru- ments as may be necessary or
proper for carrying on the management of the property or affairs of the
Institute ;
xiii.
to
invest the monies and funds of the Institute and to vary the investments as and
when it may seem necessary or proper ;
xiv.
to make
suitable grants of monies or other assistance to a University, educational
institution or other society, for the conducting or the prosecution of any
research or investigation or study in a subject in which the Institute is
interested ;
xv.
to grant
fellowship, scholarship, or other monetary assistance, on such terms and
conditions as it may prescribe, to such persons as it may select for the
carrying on of any research, investigation, or study in a subject in which the
Institute is interested ;
xvi.
to
manage, sell, transfer or otherwise dispose of any property, movable or
immovable, of the Institute :
xvii.
to
assign, from time to time, such functions and duties and delegate such powers,
as it may deem fit, to the Executive Committee ,
xviii.
to
perform all such acts and do all such things as may be necessary for the proper
management of the properties and the affairs of the Institute :
xix.
to
appoint an auditor or auditors for auditing the accounts of the Institute and
to report thereon.
a.
b.
c.
d.
a.
b.
c.
d.
a.
a.
b.
c.
d.
e.
The
Council shall have power to make bye-laws in respect of the following matters :
i.
the
management of the properties, funds, affairs and work of the Institute .
ii.
the
conditions and procedure under and according to which the Vice-President (other
than ex offtcio Vice-President) is to be elected :
iii.
the
conditions and procedure under and according to which the several classes of
members of the Institute may be en- rolled or co-opted :
iv.
the
subscription, if any, to be paid by the different classes of members ,
v.
the
rights, duties and privileges of the several classes of members ;
vi.
the
procedure for election of members to the Council, includ- ing, if it deems fit,
postal voting and voting by proxy :
vii.
the
procedure for the convening and the conduct of meetings of the Council, the
Executive Committee, and such other bodies as may be set up from time to time,
including provision for the transaction of business by circulation, proxy. or
other- wise, as may be deemed fit ;
viii.
such
other purpose as may be found necessary.
The Council shall have power to repeal, amend
and modify the bye-laws.
a.
b.
c.
d.
e.
f.
a.
The
Council may, from time to time, delegate all or any of its powers to the
Executive Committee.
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