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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(13) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013

(13)The Director may, with the prior approval of the Central Government and the Executive Council delegate any of his powers, authorities or responsibilities vested in him by virtue of the Act and Statutes to one or more members of Academic or administrative staff of the Institute.