Section 5 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
5. [ Powers and functions of the Executive Council representatives] [Substituted 'Powers of the Executive Council.' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).]
- In addition to the powers provided under sub-section (1) of section 15 of the Act, the Executive Council shall be empowered -(a)to make, alter, modify or rescind the Statutes as provided under the Act;(b)to make, alter, modify or rescind all or any of the Ordinances as provided under the Act and Statutes on the recommendation of the Finance Committee or the Academic Council, subject to the condition that such making, modification and rescinding shall not be in contravention of the Act and the Statutes;(c)to establish new divisions, centres and departments as deemed necessary for the effective functioning of the institute and re-name existing divisions, centres and departments for its effective performance, with the prior approval of the Central Government.
