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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(7) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013

(7)[ The Director shall have the power to appoint academic and non-academic staff in the institute from time to time on temporary basis with the approval of the Executive Council who may be paid from contingencies for not more than one year.