Section 13 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
13. Powers of Chairperson.
- [The Chairperson shall execute the contract of service between Institute and the Director on behalf of the Visitor :-] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](i)he shall in prior consultation with the Central Government, approve the foreign visit of the officers and other staff of the Institute for training or academic pursuits subject to such terms and conditions as may be laid down by the Executive Council from time to time;(ii)he shall execute the contract of service between Institute and the director on behalf of the Visitor;(iii)he shall execute the contract of service between Institute and the Registrar on behalf of the Executive Council.
