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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013

(1)The following shall be the appointing authority with respect to the appointment made by the Institute, namely :-
(a)the Executive Council, if the appointment is made for a post where the maximum of the pay scale is the same or higher than that of an Assistant Professor; and
(b)the Director, in any other case.