Section 35 in The Rajiv Gandhi National Institute of Youth Development Act, 2012
35. Conduct of business by authorities of Institute.
- The authorities of the Institute may have their own rules of procedure, consistent with the provisions of this Act, the Statutes and the Ordinances for the conduct of their own business and that of the committees, if any, appointed by them and not provided for by this Act, the Statutes or the Ordinances.
