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Union of India - Section

Section 7 in The First Statutes of the Footwear Design and Development Institute

7. Power of Chairperson in emergent cases.

- The Chairperson shall, in emergent cases, exercise the powers of the Governing Council except in the financial and recruitment related matters and take the approval of the Governing Council within one month and the intimation in such emergent matters shall be given to the Central Government immediately.