Section 18(3) in National Institute of Design Act, 2014
(3)The Director shall be the principal executive officer of the Institute and shall be responsible for-(a)proper administration of the Institute and for imparting of instructions and maintenance of discipline therein;(b)co-ordination of activities of all the Institute campuses;(c)examining the development plans of the Institute and each Institute campus and to approve such of them as are considered necessary and also to indicate broadly the financial implications of such approved plans; and(d)examining the annual budget estimates of the Institute and each Institute campus and to recommend to the Central Government the allocation of funds for that purpose.
