Section 15(9) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
(9)The Director shall have the power of a Head of Department [in the Central Government] [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] for purposes of the Delegation of Financial Powers Rules, the Fundamental Rules and the Supplementary Rules (FRSR) [and General Financial Rules (GFR)] [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] of the Central Government, in so far as they are applicable or may be made applicable for the conduct of the business of the Institute.
