Section 4 in The Rajiv Gandhi National Institute of Youth Development Act, 2012
4. Incorporation of Institute.
(1)The Rajiv Gandhi National Institute of Youth Development shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract, and shall, by that name, sue and be sued.(2)The first Chairperson, the first Director and the first members of the Executive Council and the Academic Council, and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, shall constitute the Institute.(3)The headquarters of the Institute shall be in the district of Kanchipuram, in the State of Tamil Nadu.(4)The Institute may establish and maintain centres at such other places in India as it may deem fit.
