Section 28 in National Institute of Design Act, 2014
28. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)conferment of honorary degrees;(b)formation of departments of teaching, establishment of workshops, laboratories and studios;(c)fees to be charged for courses of study in the Institute including Institute campus and for admission to the examinations of degrees, diplomas and certificates of the Institute;(d)institution of fellowships, scholarships, exhibitions, medals and prizes;(e)qualifications of teachers of the Institute;(f)classification, method of appointment and the determination of the terms and conditions of service of officers, teachers and other staff of the Institute;(g)reservation of posts for the Scheduled Castes, the Scheduled Tribes and Other Backward Classes of persons as may be determined by the Central Government;(h)constitution of pension, insurance and provident funds for the benefit of the officers, teachers and other staff of the Institute;(i)constitution, powers and duties of the authorities of the Institute and Institute campuses;(j)establishment and maintenance of halls and hostels;(k)conditions of residence of students of the Institute and the levying of the fees for residence in the halls and hostels and other charges;(l)manner of filling up of vacancies among members of the Governing Council;(m)allowances to be paid to the Chairperson and members of the Governing Council;(n)authentication of the orders and decisions of the Governing Council;(o)meetings of the Governing Council, Senate, or any Committee, the quorum at such meetings and the procedure to be followed in the conduct of their business;(p)any other matter which by this Act is to be or may be prescribed by the Statutes.
