The National Institute of Fashion Technology Act, 2006
34 sections.
Open in Lexace · Ask the AI- Section 1 — Short title and commencement.
- Section 2 — Definitions.
- Section 3 — Establishment of the Institute.
- Section 4 — Vesting of properties.
- Section 5 — Effect of incorporation of Institute.
- Section 6 — Functions of Institute.
- Section 7 — Powers of Board.
- Section 8 — Institute be open to all races, creeds and classes.
- Section 9 — Teaching at Institute.
- Section 10 — Visitor.
- Section 11 — Authorities of Institute.
- Section 12 — Senate.
- Section 13 — Functions of Senate.
- Section 14 — Functions, powers and duties of Chairperson.
- Section 15 — Director-General.
- Section 16 — Registrar.
- Section 17 — Powers and duties of other authorities and officers.
- Section 18 — Grants by Central Government.
- Section 19 — Fund by Institute.
- Section 20 — Setting up of endowment fund.
- Section 21 — Accounts and audit.
- Section 22 — Pension and provident fund.
- Section 23 — Appointment.
- Section 24 — Statutes.
- Section 25 — Statutes how made.
- Section 26 — Ordinances.
- Section 27 — Ordinances how made.
- Section 28 — Tribunal of Arbitration
- Section 29 — Acts and proceedings not to be invalidated by vacancies, etc
- Section 30 — Sponsored schemes.
- Section 31 — Power of Institute to grant degrees, etc.
- Section 32 — Powers to remove difficulties.
- Section 33 — Transitional provisions
- Section 34 — Statutes and Ordinances to be published in the Official Gazette and to be laid before Parliament.