The Rajiv Gandhi National Institute of Youth Development Act, 2012

[Act No. 35 of 2012]

[30th August, 2012.]

Contents
Title	Rajiv Gandhi National Institute of Youth Development Act, 2012
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Declaration of Rajiv Gandhi National Institute of Youth Development as an institution of national importance
3.	Definitions
Chapter II	Rajiv Gandhi National Institute of Youth Development
4.	Incorporation of Institute
5.	Effect of establishment of Institute
6.	Objects of Institute
7.	Functions of Institute
8.	Institute to be open to all races, creeds, gender and classes
9.	Teaching at Institute
10.	Visitor
Chapter III	Authorities of The Institute
11.	Authorities of Institute
12.	Establishment of Executive Council
13.	Terms of office of, vacancies among, and allowances payable to members of Executive Council
14.	Meetings of Executive Council
15.	Powers and functions of Executive Council
16.	Academic Council
17.	Functions of Academic Council
18.	Finance Committee
19.	Functions of Finance Committee
20.	Other authorities
Chapter IV	Officers of The Institute
21.	Officers of Institute
22.	Director
23.	Registrar
24.	Other officers
Chapter V	Finance, Accounts and Audit
25.	Grants by Central Government
26.	Fund of Institute
27.	Endowment to other funds
28.	Accounts and audit
29.	Pension and provident fund
30.	Appointment of staff of Institute
31.	Power to make Statutes
32.	Statutes how to be made
33.	Power to make Ordinances
34.	Ordinances how to be made
35.	Conduct of business by authorities of Institute
36.	Tribunal of Arbitration
Chapter VI	Miscellaneous
37.	Acts and proceedings not to be invalidated by vacancies
38.	Grant of degrees, etc., by Institute
39.	Sponsored schemes
40.	Meetings of Academic Council and Finance Committee
41.	Power of Central Government to give directions to Institute
42.	Protection action taken in good faith
43.	Power to make rules
44.	Statutes, Ordinances notifications to be published in Official Gazette and to be laid before Parliament
45.	Power to remove difficulties
46.	Transitional provisions