The National Institute of Design Act, 2014
[Act No. 18 of 2014]
[17th July, 2014.]
Contents |
Sections |
Particulars |
Title |
The National Institute of Design Act, 2014 |
Chapter I |
Preliminary Sections |
1. |
Short title, extent and commencement. |
2. |
Declaration of National Institute of Design, Ahmedabad, as an institution of national importance |
3.
|
Definitions |
Chapter II |
The Institute |
4. |
Incorporation of Institute |
5. |
Effect of incorporation of the Institute
|
6. |
Powers of Institute |
7. |
Institute be open to all races, creeds and classes |
8. |
Teaching at Institute |
9. |
Visitor |
10. |
Authorities of Institute |
11. |
Governing Council |
12. |
Term of office of, vacancies among, and allowances payable to Chairperson and other members of Governing Council |
13. |
Meeting of Governing Council |
14. |
Powers and functions of Governing Council |
15. |
Senate |
16. |
Functions of Senate |
17. |
Functions, powers and duties of Chairperson |
18. |
Director |
19. |
Dean |
20. |
Registrar |
21. |
Powers and duties of other authorities and officers |
22. |
Grants by Central Government |
23. |
Fund of Institute |
24. |
Setting up of Endowment Fund |
25. |
Accounts and audit |
26. |
Pension and provident fund |
27. |
Appointment of staff |
28. |
Statutes |
29. |
Statutes how to be made |
30. |
Ordinances |
31. |
Ordinances how to be made |
32. |
Arbitral Tribunal |
Chapter III |
Miscellaneous |
33. |
Acts and proceedings not to be invalidated by vacancies, etc |
34. |
Sponsored schemes |
35. |
Power of Institute to grant degrees, etc |
36. |
Powers of Central Government to issue directions |
37. |
Institute to be public authority under Right to Information Act, 2005 |
38. |
Power of Central Government to make rules |
39. |
Transitional provisions |
40. |
Statutes and Ordinances to be published in the Official Gazette and to be laid before Parliament |
41. |
Power to remove difficulties |