Section 22 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
22. Leave.
- The leave for all the employees of the Institute shall be governed by the Central Civil Services (Leave) Rules 1972 [or the University Grants Commission Regulations, 2010, as the case may be] [Substituted 'and the Institute shall not be a vacation Institute' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).]
