The Footwear Design and Development Institute Act, 2017

[Act No. 20 of 2017]

[7th December, 1957.]

Contents
Title	The Footwear Design and Development Institute Act, 2017
Sections	Perticulars
1.	Short title and commencement.
2.	Declaration of Footwear Design and Development Institute as an institution of national importance.
3.	Definitions.
4.	Establishment of Institute.
5.	Vesting of properties.
6.	Effect of incorporation of Institute.
7.	Functions of Institute.
8.	Power of Governing Council.
9.	Institute be open to all races, creeds and classes.
10.	Teaching at Institute.
11.	Visitor.
12.	Authorities of Institute.
13.	The Senate.
14.	Functions of Senate.
15.	Functions, powers and duties of Chairperson.
16.	Managing Director.
17.	Secretary.
18.	Executive Director.
19.	Power and duties of other authorities and officers.
20.	Grants by Central Government.
21.	Funds of Institute.
22.	Setting up of endowment fund.
23.	Accounts and audit.
24.	Pension and provident fund.
25.	Appointment.
26.	Statutes.
27.	Statutes how made.
28.	Ordinances.
29.	Ordinance how made.
30.	Tribunal of Arbitration.
31.	Act and proceedings not to be invalidated by vacancies.
32.	Sponsored schemes.
33.	Power of Institute to grant degree, etc.
34.	Institute to be public authority under the Right to Information Act, 2005.
35.	Power of Central Government to make rules.
36.	Returns and information to be provided to Central Government.
37.	Transitional provisions.
38.	Statute and Ordinance to be published in the Official Gazette and to be laid before Parliament.
39.	Power to remove difficulties.
Show Related Subordinates	FDDI 1st Statute
Show Related Subordinates	Footwear Design and Development Institute, Secretary Recruitment Rules, 2018
Scheudule	Table-1