Section 12 in The Rajiv Gandhi National Institute of Youth Development Act, 2012
12. Establishment of Executive Council.
(1)With effect from such date as the Central Government may, by notification, appoint in this behalf, there shall be established for the purpose of this Act, a central body to be called as the Executive Council.(2)The Executive Council shall consist of the following members, namely :-(a)an eminent person of academic repute to be nominated by the Visitor-Chairperson;(b)an eminent person in the field of Youth Development to be nominated by the Visitor-Vice-Chairperson;(c)Secretary, Department of Youth Affairs, Ministry of Youth Affairs and Sports--ex officio Member;(d)Joint Secretary, Department of Youth Affairs, Ministry of Youth Affairs and Sports-ex officio Member;(e)Director, Rajiv Gandhi National Institute of Youth Development-ex officio Member;(f)Professor from Rajiv Gandhi National Institute of Youth Development on rotation-Member;(g)one eminent sports personality to be nominated by the Central Government-Member;(h)one Head from an Academic Institution to be nominated by the Central Government-Member;(i)one representative from the industry to be nominated by the Central Government from the Federation of Indian Chamber of Commerce and Industry or Confederation of Indian Industry by the Central Government-Member;(j)the Registrar, Rajiv Gandhi National Institute of Youth Development Member-Secretary.(3)While nominating the members of the Executive Council under sub-section (2) due representation shall be given to women, different regions of the country, and weaker sections of the community and differently abled persons.
