Section 12(2) in The Rajiv Gandhi National Institute of Youth Development Act, 2012
(2)The Executive Council shall consist of the following members, namely :-(a)an eminent person of academic repute to be nominated by the Visitor-Chairperson;(b)an eminent person in the field of Youth Development to be nominated by the Visitor-Vice-Chairperson;(c)Secretary, Department of Youth Affairs, Ministry of Youth Affairs and Sports--ex officio Member;(d)Joint Secretary, Department of Youth Affairs, Ministry of Youth Affairs and Sports-ex officio Member;(e)Director, Rajiv Gandhi National Institute of Youth Development-ex officio Member;(f)Professor from Rajiv Gandhi National Institute of Youth Development on rotation-Member;(g)one eminent sports personality to be nominated by the Central Government-Member;(h)one Head from an Academic Institution to be nominated by the Central Government-Member;(i)one representative from the industry to be nominated by the Central Government from the Federation of Indian Chamber of Commerce and Industry or Confederation of Indian Industry by the Central Government-Member;(j)the Registrar, Rajiv Gandhi National Institute of Youth Development Member-Secretary.
