Section 9 in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
9. Chairman.
(1)The Chairman shall have the power to fix on the recommendations of the Selection Committee, the initial pay of an incumbent at a stage higher than the minimum of the scale in respect of posts to which appointments can be made by the Board under the provisions of the Act.(2)The Chairman shall have the power to send members of the staff of the Institute for training or for a course of instruction outside India subject to such terms and conditions as may be laid down by the Board from time to time.(3)The Chairman shall execute the Contract of Service between the Institute and the Director:Provided that the Chairman shall not be personally liable in respect of anything under such contract.(4)In emergent cases, the Chairman may exercise the powers of the Board and inform the Board of the action taken by him for its approval in its next meeting.
