Section 15(2) in The Rajiv Gandhi National Institute of Youth Development Act, 2012
(2)Without prejudice to the provisions of sub-section (1), the Executive Council shall-(a)take decisions on questions of policy relating to the administration and working of the Institute;(b)lay down policy regarding the duration of the courses, nomenclature of the degrees and other distinctions to be conferred by the Institute;(c)institute courses of study and lay down standards of proficiency and other academic distinctions in respect of the courses offered by the Institute;(d)lay down, with prior approval of the Central Government, the policy regarding the cadre structure, qualification, the method of recruitment and conditions of service of the teaching and research faculty as well as other employees of the Institute;(e)guide resource mobilisation of the Institute and to lay down policies for utilisation;(f)consider and approve proposals for taking loans for purposes of the Institute with or without the security of the property of the Institute;(g)make Statutes. and to alter, modifY or rescind the same;(h)consider and pass resolutions on annual report, annual accounts and the budget estimates of the Institutes for the next financial year as it thinks fit together with a statement of its development plans; and,(i)do all such things, not specifically covered under clauses (a) to (h), as may be necessary, incidental or conductive to the attainment of all or any of the powers under this section.
