Section 38(2) in National Institute of Design Act, 2014
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the manner of appointment of the Director and terms and conditions of his service under sub-section (1) of section 18;(b)the form and the manner in which the books of account of the Institute shall be maintained under sub-section (1) of section 25;(c)any other matter which is required to be, or may be, prescribed.
