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7.
Executive
Committee.-
a.
There
shall be an Executive Committee constituted as follows :
i.
the
Executive Chairman (ex-officio)
ii.
the
Director (ex-officio) ,
iii.
the
Treasurer (ex-officio)
iv.
the
Secretary (ex-officio)
v.
not less
than seven and not more than fourteen other members nominated by the President,
in consultation with the Vice-Presidents and the Executive Chairman, from among
the members of the Council, provided that, as far as practicable, among the
members so nominated, one shall be a Judge of the Supreme Court, one a Dean of
the Faculty of Law of a University in India and one a practising advocate.
a.
a.
b.
The Executive
Chairman shall, ex-office, be the Chairman of the Executive Committee.
c.
Powers,
functions and duties of the Executive Committee :
The Executive Committee shall have the
following powers and duties and shall perform the following functions :
i.
to
appoint from time to time such and so many officers and other employees and on
such terms and conditions, as it may deem fit, for carrying on the management
and the affairs of the Institute :
ii.
to
appoint such and so many persons and on such tenns and conditions, as it may
deem fit. for the conducting of the studies, Investigations,
researches,teaching or other work, undertaken by the Institute
iii.
to
exercise control over the employees of the Institute, including the power of
dismissal ;
iv.
to
prescribe the powers, functions and duties gf the Executive Chairman. the
Treasurer and the Secretary ,
v.
to establish
or cause to be established Regional offices at convenient centres In India to
promote the activities of the Institute ;
vi.
to
assign and delegate functions and powers to the Regional Offices ,
vii.
to
propose bye-laws for any of the matters for which they may be made for
consideration and adoption by the Council ;
viii.
to
select, from time to time, subjects in which investigations, studies,
researches and teaching may be conducted by the Institute ,
ix.
to
correspond with foreign scholars, institutions and organisations and to
co-operate with them In matters relating to the work of the Institute ;
x.
to
appoint, if It deems fit, delegates to represent the Institute to conferences in
India and abroad ,
xi.
to hold
lectures, seminars, and to arrange for studies, investigations, researches and
conferences in such subjects and in such manner, as it may deem fit,from time
to time :
xii.
to
publish andlor to finance the publication of studies, treatises, books,
periodicals, reports andlor other literature and to sell or arrange for the
sale of them, as it may deem,- fit, from time to time :
xiii.
to
arrange for the documentation of such materials in legal and allied fields, as
it may deem fit, from time to ti-ne
xiv.
to
institute and maintain a library or libraries ,
xv.
to
purchase all such articles and materials as may be needed for the Institute and
its work ;
xvi.
to
perform all such acts and duties and exercise all such powers as may be
delegated or assigned to it by the Council ,
xvii.
to
appoint, from time to time. sub-committees, including, if need be, persons
other than members of the Executive Committee, and to assign and/or delegate
thereunto, such powers, duties and functions. as it may deem fit :
xviii.
xix.
xx.
xxi.
xxii.
xxiii.
xxiv.
xxv.
xxvi.
xxvii.
xxviii.
xxix.
xxx.
xxxi.
xxxii.
xxxiii.
xxxiv.
xxxv.
xxxvi.
xxxvii.
xxxviii.
xxxix.
xl.
xli.
xlii.
xliii.
xliv.
xlv.
xlvi.
xlvii.
xlviii.
xlix.
l.
li.
lii.
liii.
liv.
lv.
lvi.
lvii.
lviii.
lix.
lx.
lxi.
lxii.
lxiii.
lxiv.
lxv.
lxvi.
lxvii.
lxviii.
to
perform all such acts and duties and exercise all such powers as may be
necessary for the carrying on of the affairs of the Institute subject to the general
direction of the Council.
1.
2.
3.
4.
5.
6.
7.
1.
2.
3.
4.
5.
6.
7.
8.
Terrn of
office.-
a.
The term
of office of the elected Vice-President, the Executive Chairman, the Treasurer
and the Secretary shall be three years. They are eligible for re-election or
re-appointment.
b.
The term
of office of the members elected or nominated to the Council shall be three
years. They are eligible for re-election or re-appointment.
c.
A casual
vacancy in the office of the Executive Chairman, the Treasurer, or the
Secretary of the Institute may be filled up for the residue of the term.
d.
A casual
vacancy in the office of the elected Vice-President may be filled up for the
residue of the term by election in accordance with the provisions laid down in
the bye- laws.
e.
The
names of members who are liable to pay subscriptions and whose subscriptions
are in arrears may be removed from the rolls of the members of the Institute in
accordance with the provisions laid down in the bye-laws.
1.
2.
3.
4.
5.
6.
7.
8.
1.
2.
3.
4.
5.
6.
7.
8.
9.
Meetings.-
a.
All
meetings of the members of the Institute or of the Council shall be held in
Delhi or New Delhi unless otherwise decided by a specific resolution of the
Council.
b.
Meetings
of the Executive Committee may be held at Delhi or at such other convenient
place as may be fixed by the Executive Chairman.
c.
A
meeting of the General Body shall be called by the President oh a requisition
signed by not less than 100 (ode hundred) members.
d.
There
shall be an annual meeting of the Council and such other meetings as may be
decided upon by the Executive Committee in consultation with the President.
e.
The
President may convene, In consultation with the Executive Committee, a meeting
of the General Body.
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