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The Rajiv Gandhi National Institute of Youth Development Act, 2012 31. Power to make Statutes.- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:- (a) the formation of departments of teaching and other academic units; (b) the institution of fellowships, scholarships, exhibitions, medals and prizes; (c) the classification of posts, terms of office, method of appointment, powers and duties and other terms and conditions of service of the officers of the Institute including the Chairperson, the Director, the Registrar and such other officers as may be declared as officers of the Institute by the Statutes; (d) the constitution, powers and duties of the authorities of the Institute referred in clause (c) of section 11; (e) the delegation of powers vested in the authorities or officers of the Institute; (f) the code of conduct, disciplinary actions thereto for misconduct including removal from service of employees on account of misconduct and the procedure for appeal against the actions of an officer or authority of the Institute; (g) the conferment of honorary degrees; (h) the establishment and maintenance of halls, residences and hostels; (i) the authentication of the orders and decisions of the Executive Council; (j) any other matter which by this Act is to be, or may be, provided by the Statutes.    |
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