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 |
