The Salar Jung Museum Rules, 1961

Contents
	Salar Jung Museum Rules, 1961
Sections	Particulars
1.	Short title and commencement
2.	Definitions.- In these rules, "Act" means the Salar Jung Museum Act, 1961 (26 of 1961)
3.	Term of office of nominated members
4.	Disqualification for membership.- A person shall not be eligible for nomination as a member of the Board if he is of unsound mind and stands so declared by a competent court or is an undischarged insolvent
5.	A nominated member shall cease to hold office as such
6.	Filling of Casual vacancies.- Any casual vacancy in the office of a nominated members shall be filled by a member duly nominated by the Central Government or as the case may be, the State Government.
7.	Travelling and other allowances
8.	Contracts
9.	Levy of fees
10.	Budget Returns and Statements
11.	Transfer of possession of property
12.	Custody and administration of collections in the museum