Section 10(1) in The Rajiv Gandhi National Institute of Youth Development Act, 2012
(1)The President of India shall be the Visitor of the Institute:Provided that the President may, by order, nominate any person to be the Visitor and such person so nominated shall hold office for such term, not exceeding five years as may be specified in the order and the person so nominated shall exercise the powers and discharge duties of the Visitor.
