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Section 17 — Powers and functions of the Governing Board.

The Auroville Foundation Act, 1988
The powers and functions of the Governing Board shall be-- (a) to promote the ideals of Auroville and to coordinate activities and services of Auroville in consultation with the Residents Assembly for the purposes of cohesion and integration of Auroville; (b) to review the basic policies and the programmes of Auroville and give necessary directions for the future development of Auroville; (c) to accord approval to the programmes of Auroville drawn up by the Residents' Assembly; (d) to monitor and review the activities of Auroville and to secure proper management of the properties vested in the Foundation under section 6 and other properties relatable to Auroville; (e) to prepare a master-plan of Auroville in consultation with the Residents' Assembly and to ensure development of Auroville as so planned; (f) to authorise and coordinate fund-raising for Auroville and to secure proper arrangements for receipts and disbursement of funds for Auroville.

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