Section 14(2) in National Institute of Design Act, 2014
(2)Without prejudice to the provisions of sub-section (1), the Governing Council shall-(a)take decisions on questions of policy relating to the administration and working of the Institute;(b)take decision on the establishment of new Institute campus at any place in India or outside India;(c)institute courses of study at the Institute;(d)institute academic and other posts and to make appointments thereto;(e)make Statutes;(f)consider and modify or cancel Ordinances;(g)consider and pass resolutions on the annual report, the annual accounts and the budget estimates of the Institute including each of the Institute campuses for the next financial year, as it thinks fit and submit them to the Central Government together with a statement of its development plans; and(h)exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the Statutes.
