Section 10 in The First Statutes of Indian Institute of Technology Goa, 2017
10. Powers and duties of Chairman.
(1)The Chairman of the Board, nominated by the Visitor under clause (a) of section 11 of the Act, shall have the following powers and duties:-(a)To fix, on the recommendations of the Selection Committee, the initial pay of an incumbent at stage(s) higher than the prescribed minimum in respect of posts to which appointments can be made by the Board under the provisions of section 25 of the Act. Notwithstanding anything contained above, he shall have full powers to accord protection of pay in all cases where Board is the appointing authority.(b)To approve the proposal of the Director to travel abroad for official purposes, subject to guidelines issued, if any, by the Central Government.(c)The Chairman shall execute the contract of service between the Institute and the Director subject to the condition that the Chairman shall not be personally liable in respect of anything under such contract.(d)In emergent cases, the Chairman shall exercise the powers of the Board and inform the Board of the action for ratification.
