Section 15 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
15. [ Powers of the director.] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).]
(1)The Director of the Institute shall be appointed by the Visitor on contract basis in accordance with the provisions contained in section 22 of the Act.(2)The Director shall be governed by the terms and conditions of the contract of service entered into between the [Chairperson of the Executive Council] [Substituted 'Institute' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] and the Director, as specified in Schedule-I.(3)Subject to the budget provisions made for the specific purpose, the Director shall have the power to incur expenditure in accordance with the procedure as may be laid down by the Executive Council from time to time.(4)The Director shall have the power to appropriate funds with respect to different items constituting the recurring budget up to a limit specified by the Executive Council for each item:Provided that such appropriation shall not involve any increase in the budget and any liability in future years:Provided further that every such appropriation shall, as soon as possible, be reported to the Executive Council.(5)The Director shall have the power to write off irrecoverable losses up to a limit of five thousand rupees and of irrecoverable value of store items lost or rendered unserviceable, due to normal wear and tear or obsolete, [as may be stipulated] [Substituted 'up to a limit of twenty-five thousand rupees, subject to such stipulations as may be made' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] by the Executive Council from time to time.(6)The Director shall have the power to donate obsolete equipment or store items, as identified by a committee constituted for this purpose by the Director, to any educational institution [* * *] [Omitted 'in the vicinity of the Institute' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] up to such limits as may be decided by the Executive Council from time to time.(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.(7A)The Director shall have the power to approve the foreign visits of the faculty, officers and other staff of the Institute for training or academic pursuits in consultation with the Central Government in the Department of Youth Affairs subject to such terms and conditions as may be laid down from time to time.;] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](8)The Director shall have the power to approve visits of officers and other staff of the Institute for training or conferences and academic pursuits within the country, subject to such terms and conditions as may be laid down by the Executive Council.(9)The Director shall have the power of a Head of Department [in the Central Government] [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] for purposes of the Delegation of Financial Powers Rules, the Fundamental Rules and the Supplementary Rules (FRSR) [and General Financial Rules (GFR)] [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] of the Central Government, in so far as they are applicable or may be made applicable for the conduct of the business of the Institute.(10)If for any reason the Registrar is temporarily absent for a period not exceeding one month, the Director may take over or assign to any faculty member or member of staff of the Institute, any of the functions of the Registrar as he deems fit:Provided that if at any time the temporary absence of the Registrar exceeds one month, the Executive Council may, if it thinks fit,authorise the Director to take over or assign the function of the Registrar, for a period exceeding one month.(11)The Director may, during his absence from headquarters, specifically authorise in writing, one of the Deans or the senior most Professor present to sanction advances for travelling allowance, contingencies and medical treatment of the staff and sign and counter-sign bills on his behalf.(12)The Director may, at his discretion, constitute such committees, as he may consider appropriate for smooth functioning of the Institute.(13)The Director may, with the prior approval of the Central Government and the Executive Council delegate any of his powers, authorities or responsibilities vested in him by virtue of the Act and Statutes to one or more members of Academic or administrative staff of the Institute.(14)[ The Director shall execute the terms and conditions of service between the Institute and the Registrar on behalf of the Executive Council.] [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).]
