Section 8(2) in The Footwear Design and Development Institute Act, 2017
(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)institute academic and other posts and to make appointments thereto (except in the case of the Managing Director, Secretary and Executive Director);(c)frame the Statutes and the Ordinances and to alter, modify or rescind the same;(d)consider and pass resolutions on the annual report, the annual audited accounts and the budget estimates of the Institute for the next financial year as it thinks fit together with a statement of its development plans;(e)receive gifts, grants, donations or benefactions from the Government and to receive bequests, donations and transfers of movable or immovable properties from the testators, donors or transferors, as the case may be; and(f)do all such things as may be necessary, incidental or conducive to the attainment of all or any of the aforesaid powers.
