Section 18 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
18. Disciplinary authority.
(1)The following shall be the disciplinary authority with respect to the disciplinary actions taken against the employees of the Institute, namely:-(a)the Director shall be the disciplinary authority for the academic staff and Registrar;(b)the Registrar shall be the disciplinary authority for the non-academic staff.(c)[ The Chairman of the Executive Council shall be the Appellate Authority in cases where the Director is the Disciplinary Authority; [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](d)The Director shall be the Appellate Authority where the Registrar is the Disciplinary Authority.](2)The Disciplinary action shall be taken in accordance with the provisions contained in Central Civil Services (Classification, Control and Appeal) Rules, 1965.
