Section 11 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
11. Building and Works Committee.
(1)There shall be a Building and Works Committee for the Institute, consisting of the following members, namely:-(a)the Director - Presiding Officer of the Building and Works Committee;(b)one member nominated by the Central Government not below the rank of Director or Deputy Secretary;(c)one member nominated by the Executive Council;(d)Registrar - ex-officio Member Secretary;(e)Dean - Member to be nominated by the Director of the Institute on rotation from among the Deans of the Institute; and(f)[two experts] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).], not below the rank of Superintending Engineer, each from Civil and Electrical Engineering Wing of Central Government or any autonomous body of repute nominated by Chairperson - [Members] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).].(2)The term of office and filling up of vacancies of every member of the Building and Works Committee shall be as provided for the members of the Executive Council under the Act.(3)The Building and Works Committee shall meet as often as necessary but ordinarily not less than [four times a financial year] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).].(4)Three members and the representative of the Central Government shall form a quorum for a meeting of the Building and Works Committee.The provisions in these Statutes regarding notice of meeting, inclusion of items in the agenda and confirmation of the minutes applicable to the meeting of the Executive Council shall be followed, as far as practicable may be in connection with meetings of the Building and Works Committee also.(5)A copy of the minutes of every meeting of the Building and Works Committee [shall be routed through Finance Committee and placed before the Executive Council for consideration and approval] [Substituted 'shall be placed before the Executive Council' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).]
