Section 39 in The Rajiv Gandhi National Institute of Youth Development Act, 2012
39. Sponsored schemes.
- Notwithstanding anything contained in this Act, whenever the Institute receives funds from any Government, the University Grants Commission or any other agency including industry sponsoring a research scheme, a consultancy assignment, a teaching programme or a chaired professorship or a scholarship, to be executed or endowed at the Institute,--(a)the amount received shall be kept by the Institute separately from the fund of the Institute and utilised only for the purpose of the scheme:Provided that any money remaining unutilised under this clause shall be transferred to the endowment fund set up under section 27; and(b)the staff required to execute the same shall be recruited in accordance with the terms and conditions stipulated by the sponsoring organisation with prior approval of the Central Government :Provided that the principles laid down in the General Financial Rules, 2005 shall be followed for approval of sponsored schemes funded by the Central Government.
